New India Assurance Company Ltd vs Champaben Babubhai Parmar
2021 Latest Caselaw 780 Guj

           C/FA/130/2021                                        ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 130 of 2021
                                  With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 130 of 2021
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                 NEW INDIA ASSURANCE COMPANY LTD
                               Versus
                CHAMPABEN BABUBHAI PARMAR & 2 other(s)
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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 :-

Notice returnable on 15th March, 2021.

ORDER IN CIVIL APPLICATION :-

Notice returnable on 15th March, 2021.

The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Auxi), 6th Additional District Court, Banaskantha @ Palanpur, dated 21.11.2019 in MACP No.277 of 2016 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