New India Assurance Co.Ltd. vs Dilipgiri Samgarbhai Meghnathi
2021 Latest Caselaw 620 Guj

         C/FA/1945/2020                                           ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/FIRST APPEAL NO. 1945 of 2020
                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                 In R/FIRST APPEAL NO. 1945 of 2020
==========================================================
                     NEW INDIA ASSURANCE CO.LTD.
                                 Versus
                   DILIPGIRI SAMGARBHAI MEGHNATHI
==========================================================
Appearance:
MR AJAY R MEHTA(453) for the Appellant(s) No. 1
MR MONAL S CHAGLANI(10240) for the Defendant(s) No. 3
MS JK HINGORANI(2491) for the Defendant(s) No. 1
NOTICE SERVED(4) for the Defendant(s) No. 2
==========================================================

 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                               Date : 18/01/2021

                                ORAL ORDER

Order in First Appeal Heard Mr. Ajay R. Mehta, learned advocate for the appellant. Mr. Monal S. Chaglani, learned advocate appears for the respondent No.3.

Appeal is admitted.

Mr. Monal S. Chaglani, learned advocate waives service of admission of appeal.

Order in Civil Application Heard Mr. Ajay R. Mehta, learned advocate for the applicant. Mr. Monal S. Chaglani, learned advocate appears for the respondent No.3.

Rule returnable on 12.2.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor

C/FA/1945/2020 ORDER

Accident Claims Tribunal (Aux.) Junagadh at Keshod, dated 22.1.2020 in MACP No.527 of 2017 is stayed on condition that the applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal before the returnable date.

(VAIBHAVI D. NANAVATI,J) K.K. SAIYED