Gujarat State Road Corporation ... vs Heirs Of Decd Vasantbhai Chauhan
2021 Latest Caselaw 7472 Guj

       C/FA/1703/2021                                 ORDER DATED: 01/07/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                      R/FIRST APPEAL NO. 1703 of 2021
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 1703 of 2021
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               GUJARAT STATE ROAD CORPORATION SERVICE
                                Versus
                  HEIRS OF DECD VASANTBHAI CHAUHAN
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Appearance:
MS SEJAL K MANDAVIA(436) for the Appellant(s) No. 1
for the Defendant(s) No. 1,1.1,1.2,1.3
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                               Date : 01/07/2021
                                ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate Ms. Sejal Mandavia for the appellant Corporation.

Appeal is admitted.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant Corporation.

Rule returnable on 25.8.2021.

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