Hdfc Ergo General Insurance ... vs Munabhai Ramjibhai Sankaliya
2021 Latest Caselaw 5576 Guj

     C/FA/1352/2021                                 ORDER DATED: 07/06/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 1352 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 1352 of 2021
                                 With
                    R/FIRST APPEAL NO. 1353 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 1353 of 2021
                                 With
                    R/FIRST APPEAL NO. 1354 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 1354 of 2021
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           HDFC ERGO GENERAL INSURANCE COMPANY LTD
                            Versus
                 MUNABHAI RAMJIBHAI SANKALIYA
==========================================================
Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3
==========================================================
 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA

                                Date : 07/06/2021

                                  ORAL ORDER

ORDER IN RESPECTIVE FIRST APPEALS

Heard learned advocate Mr.Maulik Shelat for the appellants.

Notice for final disposal returnable on 12.7.2021.

ORDER IN RESPECTIVE CIVIL APPLICATIONS

Heard learned advocate Mr.Maulik Shelat for the applicants.

Notice for final disposal returnable on 12.7.2021.

C/FA/1352/2021 ORDER DATED: 07/06/2021

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, in each case.

(N.V.ANJARIA, J) Manshi