New India Assurance Co Ltd vs Ghanshyambhai Gordhanbhai Patel
2021 Latest Caselaw 8084 Guj

     C/FA/1706/2021                               ORDER DATED: 08/07/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 1706 of 2021

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                   In R/FIRST APPEAL NO. 1706 of 2021
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                     NEW INDIA ASSURANCE CO LTD
                                Versus
                  GHANSHYAMBHAI GORDHANBHAI PATEL
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Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
for the Defendant(s) No. 2,3
MR.HIREN M MODI(3732) 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 Ms.Kirti Pathak for the appellant- Assurance Company.

Appeal is admitted.

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

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

Rule returnable on 31.8.2021.

Learned advocate Mr.Hiren Modi waives service of rule on behalf of the respondent No.1.

C/FA/1706/2021 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-Assurance 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