New India Assurance Co Ltd vs Prakashchandra Alias Dipakbhai ...
2021 Latest Caselaw 637 Guj

          C/FA/6115/2019                                    ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/FIRST APPEAL NO. 6115 of 2019
                                With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                  In R/FIRST APPEAL NO. 6115 of 2019
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               NEW INDIA ASSURANCE CO LTD
                          Versus
       PRAKASHCHANDRA ALIAS DIPAKBHAI HARIDAS DEVANI
==========================================================
Appearance:
MR PALAK H THAKKAR(3455) for the Appellant(s) No. 1
MR AMAR D MITHANI(484) for the Defendant(s) No. 1,2
MR ANKIT SHAH(6371) for the Defendant(s) No. 4
RULE SERVED(64) for the Defendant(s) No. 3,5
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 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA
        and
        HONOURABLE MR. JUSTICE A.S. SUPEHIA

                             Date : 18/01/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

Order in Civil Application No. 1 of 2019

As per order dated 4.11.2020, the court had granted stay of implementation and execution of the impugned judgment and award of the Motor Accident Claims Tribunal on the condition that appellant insurance company deposits the entire awarded amount.

Today, when the application came up for consideration, it was stated that the amount as directed has been deposited with the Tribunal concerned. In that view, stay granted on 4.11.2020 stands confirmed on the same terms and conditions. This application is allowed by making rule absolute accordingly.

C/FA/6115/2019 ORDER

It is clarified that the claimants will be at liberty to move application for disbursement of the amount to be considered in accordance with law and on its own merits.

(N.V.ANJARIA, J)

(A. S. SUPEHIA, J) C.M. JOSHI