The United India Insurance Co.Ltd vs Nishaben Navinchandra Thacker
2021 Latest Caselaw 5970 Guj

         C/FA/1440/2021                                ORDER DATED: 14/06/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 1440 of 2021
               With CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                      In R/FIRST APPEAL NO. 1440 of 2021
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                          THE UNITED INDIA INSURANCE CO.LTD
                                        Versus
                           NISHABEN NAVINCHANDRA THACKER
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 4,5,6
MR GC MAZMUDAR(1193) for the Defendant(s) No. 7
MR HG MAZMUDAR(1194) for the Defendant(s) No. 7
MR. HEMAL SHAH(6960) for the Defendant(s) No. 1,2,3
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                                   Date : 14/06/2021
                                    ORAL ORDER

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

Notice returnable on 23.7.2021.

ORDER IN CIVIL APPLICATION Heard learned advocate Mr. Rathin Raval for the applicant- Insurance Company.

Notice returnable on 23.7.2021.

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 amount qua liability fixed for the applicant- Insurance Company before the next date.

(N.V.ANJARIA, J) Manshi