Monday, 11, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

United India Insurance Co. Ltd. vs Jyotsnaben @ Jyotiben Manubhai ...
2021 Latest Caselaw 766 Guj

Citation : 2021 Latest Caselaw 766 Guj
Judgement Date : 19 January, 2021

Gujarat High Court
United India Insurance Co. Ltd. vs Jyotsnaben @ Jyotiben Manubhai ... on 19 January, 2021
Bench: N.V.Anjaria, A.S. Supehia
         C/FA/4247/2018                                            ORDER



         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/FIRST APPEAL NO. 4247 of 2018
                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2018
                 In R/FIRST APPEAL NO. 4247 of 2018
==========================================================
               UNITED INDIA INSURANCE CO. LTD.
                             Versus
      JYOTSNABEN @ JYOTIBEN MANUBHAI MAKWANA & 6 other(s)
==========================================================
Appearance:
MR PALAK H THAKKAR(3455) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6
SERVED BY AFFIX(N)(7) for the Defendant(s) No. 7
==========================================================
 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA
        and
        HONOURABLE MR. JUSTICE A.S. SUPEHIA
                      Date : 19/01/2021
                       ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)

FIRST APPEAL NO. 4247 of 2018

ADMIT.

CIVIL APPLICATION (FOR STAY) NO. 1 of 2018

Notice qua opponent No.7 is already served by affixing the same, at his last known address, pursuant to the order dated 02.12.2020 passed by this court. NOTICE returnable on 08.03.2021 qua rest of the opponents.

The present application is filed seeking stay of the impugned judgment and award dated 09.05.2018 passed by the Motor Accident Claims Tribunal (Auxi.), Vadodara in M.A.C.P. No.1322 of 2007.

C/FA/4247/2018 ORDER

The applicant shall deposit an amount awarded by the Tribunal within a period of 06 (six) weeks. It is further directed that on being deposited the aforesaid amount, there shall be stay with regard to the operation, implementation and execution of the impugned judgment and award dated 09.05.2018 passed by the Motor Accident Claims Tribunal (Auxi.), Vadodara in M.A.C.P. No.1322 of 2007.

sd/-

(N.V.ANJARIA, J)

sd/-

(A. S. SUPEHIA, J)

NVMEWADA

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter