United India Insurance Company ... vs Jamsangbhai Bavsangbhai Chauhan
2021 Latest Caselaw 779 Guj

            C/FA/92/2021                                          ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 92 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 92 of 2021
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                 UNITED INDIA INSURANCE COMPANY LTD
                                 Versus
                 JAMSANGBHAI BAVSANGBHAI CHAUHAN
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                                 Date : 19/01/2021

                                  ORAL ORDER

ORDER IN FIRST APPEAL NO.90 OF 2021 :-

Heard learned advocate Mr.Maulik Shelat for the applicant. Admit.

ORDER IN CIVIL APPLICATION NO.1 OF 2021:-

Rule returnable on 08th March, 2021.

The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Auxi), Bhavnagar, dated 27.11.2019 in MACP No.676 of 2009 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal before the returnable date.

(VAIBHAVI D. NANAVATI,J) MOHMMEDSHAHID