Reliance General Insurance Co Ltd vs Paliben Amrutbhai Tapodhan
2021 Latest Caselaw 770 Guj

         C/FA/1772/2020                                     ORDER



         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                  R/FIRST APPEAL NO. 1772 of 2020
                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                 In R/FIRST APPEAL NO. 1772 of 2020
                               With
                R/CIVIL APPLICATION NO. 1254 of 2020
                               With
                R/CIVIL APPLICATION NO. 1255 of 2020
                               With
                R/CIVIL APPLICATION NO. 1256 of 2020
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               RELIANCE GENERAL INSURANCE CO LTD
                             Versus
                   CHAMPABEN TULSIDAS SADHU
==========================================================
Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                             Date : 19/01/2021

                              ORAL ORDER

Order in First Appeal No.1772 of 2020

Admit.

Order in Civil Application No.1 of 2020

Rule, returnable on 08.03.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal, Additional District and Sessions Court, Ahmedabad (Rural) at Mirzapur, dated 22.10.2019 in MACP No.1288 of 2010 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal.

C/FA/1772/2020 ORDER

Order in Civil Application Nos.1254, 1255 and 1256 of 2020

Stand over to 08.03.2021.

(VAIBHAVI D. NANAVATI,J) KUMAR ALOK