The New India Assurance Co.Ltd. vs Vijay Laxmanbhai Makwana
2021 Latest Caselaw 929 Guj

         C/FA/132/2021                                    ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/FIRST APPEAL NO. 132 of 2021
                                With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                  In R/FIRST APPEAL NO. 132 of 2021
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                  THE NEW INDIA ASSURANCE CO.LTD.
                                Versus
                     VIJAY LAXMANBHAI MAKWANA
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Appearance:
MR R G DWIVEDI(6601) for the Appellant(s) No. 1
for the Defendant(s) No. 2,3
MR VIBHUTI NANAVATI(513) for the Defendant(s) No. 4
NISHIT A BHALODI(9597) for the Defendant(s) No. 1
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                           Date : 20/01/2021

                               ORAL ORDER

Order in First Appeal Heard Mr. R. G. Dwivedi, learned advocate for the appellant and Mr. Nishit A. Bhalodi, learned advocate for the respondent No.1.

Appeal is admitted.

Mr. Nishit A. Bhalodi, learned advocate waives service of admission of appeal.

Order in Civil Application Heard Mr. R. G. Dwivedi, learned advocate for the applicant and Mr. Nishit A. Bhalodi, learned advocate for the respondent No.1.

Rule returnable on 18.2.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor

C/FA/132/2021 ORDER

Accident Claims Tribunal (Aux.) Rajkot, dated 11.9.2019 in MACP No.1440 of 2011 is stayed on condition that the 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) K.K. SAIYED