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The Oriental Insurance Co. Ltd. vs Rutvi Prashantbhai Modi D/O ...
2021 Latest Caselaw 623 Guj

Citation : 2021 Latest Caselaw 623 Guj
Judgement Date : 18 January, 2021

Gujarat High Court
The Oriental Insurance Co. Ltd. vs Rutvi Prashantbhai Modi D/O ... on 18 January, 2021
Bench: Vaibhavi D. Nanavati
         C/FA/2592/2020                                     ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 2592 of 2020

                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                 In R/FIRST APPEAL NO. 2592 of 2020
==========================================================
             THE ORIENTAL INSURANCE CO. LTD.
                          Versus
  RUTVI PRASHANTBHAI MODI D/O ALPABEN PRASHANTBHAI MODI
==========================================================
Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 2,3,4
MR SANJAY A MEHTA(469) for the Defendant(s) No. 1
==========================================================

 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                             Date : 18/01/2021

                              ORAL ORDER

Order in First Appeal

Heard Mr. Rathin P. Raval, learned advocate for the applicant

- Insurance Company, Mr. Vibhuti Nanavati, learned advocate for respondent No.4 and Mr. Sanjay A. Mehta, learned advocate for respondent No.1- original claimant.

ADMIT. Learned advocate Mr. Vibhuti Nanavati wavies service of notice of admission on behalf of respondent No.4. Learned advocate Mr. Sanjay A. Mehta wavies service of notice of admission on behalf of respondent No.1.

C/FA/2592/2020 ORDER

Order in Civil Application

Rule returnable on 04.02.2020. Learned advocate Mr. Vibhuti Nanavati wavies service of notice of rule on behalf of respondent No.4. Learned advocate Mr. Sanjay A. Mehta wavies service of notice of rule on behalf of respondent No.1.

The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), City Civil & Sessions Court at Ahmedabad, dated 21.11.2019 in MACP No.234/2012 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal before the next returnable date.

(VAIBHAVI D. NANAVATI,J) DRASHTI K. SHUKLA

 
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