New India Assurance Co Ltd vs Mandabhai Lakhabhai Rabari
2021 Latest Caselaw 5577 Guj

     C/FA/1351/2021                                     ORDER DATED: 07/06/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 1351 of 2021

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 1351 of 2021
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                    NEW INDIA ASSURANCE CO LTD
                               Versus
                MANDABHAI LAKHABHAI RABARI & 2 other(s)
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 3
MR. HEMAL SHAH(6960) 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.

Learned advocate Mr. Hemal Shah waives service of notice of admission of the appeal on behalf of the original claimants.

ORDER IN CIVIL APPLICATION Heard learned advocate Mr.Maulik Shelat for the applicant.

Rule returnable on 5.7.2021.

C/FA/1351/2021 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.

Learned advocate Mr. Hemal Shah waives service of rule on behalf of the original claimants.

(N.V.ANJARIA, J) Manshi