Reliance General Insurance Co Ltd vs Niruben Wd/O Kanaiyalal Suthar
2021 Latest Caselaw 5761 Guj

         C/FA/1467/2021                             ORDER DATED: 09/06/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 1467 of 2021
               With CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                      In R/FIRST APPEAL NO. 1467 of 2021
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                     RELIANCE GENERAL INSURANCE CO LTD
                                   Versus
                      NIRUBEN WD/O KANAIYALAL SUTHAR
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5
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 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA

                                Date : 09/06/2021

                                 ORAL ORDER

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

Appeal is admitted.

ORDER IN RESPECTIVE CIVIL APPLICATIONS Heard learned advocate Mr. Rathin Raval for the applicant­ Insurance Company.

Rule returnable on 12.7.2021.

There shall be stay of the impugned judgment and order of the Motor Accident Claims Tribunal (Main) Sabarkantha at Himmatnagar in Motor Accident Claims Petition No.285 of 2015 on condition that the applicant­ Insurance Company deposits the entire awarded amount before the next date.

(N.V.ANJARIA, J) Manshi