Hdfc Ergo General Insurance Co Ltd vs Shantaben Baldevbhai Thakor ...
2021 Latest Caselaw 91 Guj

C/FA/2692/2020 ORDER

IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/FIRST APPEAL NO. 2692 of 2020

With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/FIRST APPEAL NO. 2692 of 2020

HDFC ERGO GENERAL INSURANCE CO LTD
Versus
SHANTABEN BALDEVBHAI THAKOR ALIAS VAGHELA

Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4

CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI
Date : 05/01/2021

ORAL ORDER

ORDER IN FIRST APPEAL :-

Heard learned advocate Mr.Rathin Raval for the appellant. 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), 9" Additional District & Sessions Court, Ahmedabad (Rural), Mirzapur, dated 23.03.2020 in MACP No.1550 of 2012 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) MOHMMEDSHAHID

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