Oriental Insurance Co Ltd vs Vipul R Brahmbhatt
2021 Latest Caselaw 7477 Guj

     C/FA/1650/2021                               ORDER DATED: 01/07/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 1650 of 2021

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                   In R/FIRST APPEAL NO. 1650 of 2021
==========================================================
                       ORIENTAL INSURANCE CO LTD
                                  Versus
                          VIPUL R BRAHMBHATT
==========================================================
Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 2,3
NISHIT A BHALODI(9597) for the Defendant(s) No. 1
==========================================================

 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.

Notice for final disposal, since it was submitted that the appeal could be finally disposed of, upon the submission of hire and reward, returnable on 5.8.2021.

Learned advocate Mr.Nishit Bhalodi waives service of notice on behalf of the respondent No.1.

ORDER IN CIVIL APPLICATION Heard learned advocate for the applicant- Insurance Company.

Notice for final disposal returnable on 5.8.2021.

There shall be stay of the impugned judgment and order of the Motor Accident Claims Tribunal on condition that the

C/FA/1650/2021 ORDER DATED: 01/07/2021

applicant-Insurance Company deposits before the Tribunal concerned the entire awarded amount together with the costs and interest before the next date.

Learned advocate Mr.Nishit Bhalodi waives service of notice on behalf of the respondent No.1.

(N.V.ANJARIA, J) Manshi