Hdfc Ergo General Insurance ... vs Amarsinh Jawansinh Thakor (Zala)
2021 Latest Caselaw 6060 Guj

         C/FA/1447/2021                              ORDER DATED: 15/06/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/FIRST APPEAL NO. 1447 of 2021
                                     With
                  CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                       In R/FIRST APPEAL NO. 1447 of 2021
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   HDFC ERGO GENERAL INSURANCE COMPANY LIMITED MEHSANA
                 THROUGH VADODARA OFFICE
                          Versus
         AMARSINH JAWANSINH THAKOR (ZALA) & 3 other(s)
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                                Date : 15/06/2021

                                 ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocate Mr.Vibhuti Nanavati for the appellant-Insurance Company.

Appeal is admitted.

ORDER IN CIVIL APPLICATION Heard learned advocate Mr.Vibhuti Nanavati for the applicant- Insurance Company.

Rule returnable on 26.7.2021.

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 together with the cost and interest before the next date.

(N.V.ANJARIA, J) Manshi