National Insurance Co Ltd vs Sushmaben Vikramkumar Joshi
2021 Latest Caselaw 5875 Guj

       C/FA/1389/2021                                     ORDER DATED: 11/06/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                      R/FIRST APPEAL NO. 1389 of 2021
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 1389 of 2021
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                          NATIONAL INSURANCE CO LTD
                                     Versus
                        SUSHMABEN VIKRAMKUMAR JOSHI
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6
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 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA

                                 Date : 11/06/2021

                                   ORAL ORDER

Heard learned advocate Mr. Rathin Raval for the appellant.

Appeal is admitted.

Order in Civil Application

Heard learned advocate Mr. Rathin Raval 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