Hdfc Ergo General Insurance ... vs Rupalal Dhannaji Dangi
2021 Latest Caselaw 7987 Guj

       C/FA/1772/2021                             ORDER DATED: 07/07/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                      R/FIRST APPEAL NO. 1772 of 2021
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 1772 of 2021
==========================================================
  HDFC ERGO GENERAL INSURANCE COMPANY LIMITED VADODARA
                         OFFICE
                          Versus
                 RUPALAL DHANNAJI DANGI
==========================================================
Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,10,11,12,2,3,4,5,6,7,8,9
==========================================================

  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                              Date : 07/07/2021
                               ORAL ORDER

Heard learned advocate Mr. Vibhuti Nanavati for the appellant.

Appeal is admitted.

Order in Civil Application

Heard learned advocate Mr. Vibhuti Nanavati for the applicant.

Rule, returnable on 4.8.2021.

In the facts of the case, there shall be stay of operation, implementation and execution of judgment and award of the Motor Accident Claims Tribunal impugned, on the condition, however, that the applicant appellant company shall deposit entire awarded amount together with cost and interest before the returnable date with the Tribunal concerned.

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