United India Insurance Company ... vs Chakuben Alias Shakuriben ...
2021 Latest Caselaw 5575 Guj

         C/FA/1471/2021                             ORDER DATED: 07/06/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/FIRST APPEAL NO. 1471 of 2021
                                     With
                  CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                       In R/FIRST APPEAL NO. 1471 of 2021
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            UNITED INDIA INSURANCE COMPANY LTD
                            Versus
    CHAKUBEN ALIAS SHAKURIBEN KALABHAI BHAGORA AADIWASI
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
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 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA

                                Date : 07/06/2021

                                 ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate Mr.Maulik Shelat for the appellant.

Appeal is admitted.

ORDER IN CIVIL APPLICATION

Heard learned advocate Mr.Maulik Shelat for the applicant.

Rule returnable on 12.7.2021.

There shall be stay of the impugned judgment and order of the Motor Accident Claims Tribunal on condition that the applicant­ Insurance Company deposits the entire awarded amount before the returnable date.

(N.V.ANJARIA, J) Manshi