Shriram General Insurance Co Ltd vs Jadav Sanjaykumar Virchandbhai
2021 Latest Caselaw 9794 Guj

         C/FA/1942/2021                               ORDER DATED: 28/07/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/FIRST APPEAL NO. 1942 of 2021

                                     With
                  CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                       In R/FIRST APPEAL NO. 1942 of 2021
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                      SHRIRAM GENERAL INSURANCE CO LTD
                                    Versus
                       JADAV SANJAYKUMAR VIRCHANDBHAI
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                                  Date : 28/07/2021

                                   ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocate Mr. Rathin Raval for the appellant- Insurance Company.

Appeal is admitted.

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

Rule returnable on 8.9.2021.

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