United India Insurance Company ... vs Patel Madhubhai Keshavlal
2021 Latest Caselaw 5873 Guj

       C/FA/1381/2021                              ORDER DATED: 11/06/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                      R/FIRST APPEAL NO. 1381 of 2021
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 1381 of 2021
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                   UNITED INDIA INSURANCE COMPANY LTD
                                   Versus
                       PATEL MADHUBHAI KESHAVLAL
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6,7,8
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 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA

                              Date : 11/06/2021
                               ORAL ORDER

Heard learned advocate Mr. Vibhuti Nanavati for the appellant.

Appeal is admitted.

Order in Civil Application

Heard learned advocate Mr. Vibhuti Nanavati for the applicant.

Rule, returnable on 19.7.2021.

In the facts of the case, there shall be stay of operation, implementation and execution of judgment and award of the Motor Accident Claims Tribunal impugned, on the condition, however, that the applicant appellant company shall deposit entire awarded amount together with cost and interest before the returnable date.

(N.V.ANJARIA, J) C.M. JOSHI