The United India Insurance ... vs Devram Premji Nanoma
2021 Latest Caselaw 774 Guj

             C/FA/106/2021                                            ORDER



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 106 of 2021
                                    With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                      In R/FIRST APPEAL NO. 106 of 2021
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             THE UNITED INDIA INSURANCE COMPANY LIMITED
                                 Versus
                       DEVRAM PREMJI NANOMA
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6,7
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                                     Date : 19/01/2021
                                      ORAL ORDER

Order in First Appeal

Admit.

Order in Civil Application.

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 (Aux), 11th Additional District and Sessions Court Ahmedabad (Rural), dated 24.09.2020 in MACP No. 24.09.2020 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal.

(VAIBHAVI D. NANAVATI,J) KUMAR ALOK