National Insurance Co Ltd vs Urmilaben Pravinbhai Damor
2021 Latest Caselaw 8079 Guj

     C/FA/1392/2021                               ORDER DATED: 08/07/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 1392 of 2021

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 1392 of 2021
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                       NATIONAL INSURANCE CO LTD
                                  Versus
                      URMILABEN PRAVINBHAI DAMOR
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Appearance:
MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
MR. RUSHANG D MEHTA(6989) for the Appellant(s) No. 1
for the Defendant(s) No. 2
MR BHADRESH C PATEL(598) for the Defendant(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                              Date : 08/07/2021

                               ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocate Mr.Dakshesh Mehta for the appellant-Insurance Company.

Appeal is admitted.

Learned advocate Mr.Bhadresh Patel waives service of notice of admission of the appeal on behalf of the respondent No.1.

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

Rule returnable on 31.8.2021.

Learned advocate Mr.Bhadresh Patel waives service of rule on behalf of the respondent No.1.

C/FA/1392/2021 ORDER DATED: 08/07/2021

There shall be stay of the impugned judgment and order 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) Manshi