Reliance General Insurance Co Ltd vs Savitaben Bhagvatbhai Alias ...
2021 Latest Caselaw 7467 Guj

       C/FA/1716/2021                                ORDER DATED: 01/07/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                      R/FIRST APPEAL NO. 1716 of 2021
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 1716 of 2021
==========================================================
              RELIANCE GENERAL INSURANCE CO LTD
                            Versus
      SAVITABEN BHAGVATBHAI ALIAS BHAGVANBHAI CHAUDHARY
==========================================================
Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5
==========================================================
  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
                   Date : 01/07/2021
                    ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate Mr. Rathin Raval for the appellant Insurance Company.

Looking to the only ground raised in course of submission to assail the impugned judgment and award of the Motor Accident Claims Tribunal that the deduction qua personal expenses ought to have been 1/2 instead of 1/3rd, Notice for final disposal returnable on 9.7.2021.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant Insurance Company.

Notice, returnable on 9.7.2021.

There shall be stay of the impugned judgment and award of the Motor Accident Claims Tribunal on condition that the applicant-Insurance Company deposits before the Tribunal concerned the entire awarded amount together with the costs and interest before the next date.

(N.V.ANJARIA, J) C.M. JOSHI