Citation : 2021 Latest Caselaw 625 Guj
Judgement Date : 18 January, 2021
C/FA/2590/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 2590 of 2020
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/FIRST APPEAL NO. 2590 of 2020
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THE ORIENTAL INSURANCE CO. LTD.
Versus
RUTVI PRASHANTBHAI MODI D/O ALPABEN PRASHANTBHAI MODI
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 2,3
MR SANJAY A MEHTA(469) for the Defendant(s) No. 1
MR VIBHUTI NANAVATI(513) for the Defendant(s) No. 4
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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/2590/2020 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.235/2012 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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