United India Insurance Co.Ltd vs Juvansing Thavariya Rathva
2021 Latest Caselaw 768 Guj

         C/FA/128/2021                                    ORDER



         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/FIRST APPEAL NO. 128 of 2021
                                With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                  In R/FIRST APPEAL NO. 128 of 2021
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                    UNITED INDIA INSURANCE CO.LTD
                                 Versus
                     JUVANSING THAVARIYA RATHVA
==========================================================
Appearance:
MR PALAK H THAKKAR(3455) for the Appellant(s) No. 1
for the Defendant(s) No. 2,3
MR MOHSIN M HAKIM(5396) for the Defendant(s) No. 1
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                            Date : 19/01/2021

                             ORAL ORDER

Order in First Appeal Notice, returnable on 23.02.2021. Learned advocate Mr.Mohsin M. Hakim waives service of Notice on behalf of defendant No.1.

Order in Civil Application Notice, returnable on 23.02.2021. Learned advocate Mr.Mohsin M. Hakim waives service of Notice on behalf of defendant No.1.

The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Main), Chhotaudepur dated 30.05.2018 in MACP No.149 of 2017 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.

              C/FA/128/2021                                           ORDER




      It       is       open   for     the         claimants       to      file         an

application for disbursement of amount.

(VAIBHAVI D. NANAVATI,J) KUMAR ALOK