Reliance General Insurance Co Ltd vs Maniben Virabhai Luhar Gaadriya
2021 Latest Caselaw 5971 Guj

         C/FA/1399/2021                               ORDER DATED: 14/06/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/FIRST APPEAL NO. 1399 of 2021

                                     With
                  CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                       In R/FIRST APPEAL NO. 1399 of 2021
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                      RELIANCE GENERAL INSURANCE CO LTD
                                    Versus
                       MANIBEN VIRABHAI LUHAR GAADRIYA
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
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.

Appeal is admitted.

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

Rule returnable on 20.7.2021.

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 entire awarded amount before the next date.

(N.V.ANJARIA, J) Manshi