National Insurance Co. vs Rajeshbhai Savjibhai Bhimani
2021 Latest Caselaw 94 Guj

          C/FA/2677/2020                                         ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 2677 of 2020

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 2677 of 2020
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                        NATIONAL INSURANCE CO.
                                 Versus
                      RAJESHBHAI SAVJIBHAI BHIMANI
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Appearance:
MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                               Date : 05/01/2021

                                ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate Mausami Nanavati for learned advocate Mr.Dakshesh Mehta for the appellant.

Admit.

ORDER IN CIVIL APPLICATION :-

Rule returnable on 05.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Aux), Morbi, dated 11.03.2020 in MACP No.63 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