The Oriental Insurance Co Ltd vs Parmar Urmilaben Wd/O Nileshsinh ...
2021 Latest Caselaw 6374 Guj

       C/FA/1528/2021                             ORDER DATED: 18/06/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 1528 of 2021
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                      In R/FIRST APPEAL NO. 1528 of 2021
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                    THE ORIENTAL INSURANCE CO LTD
                                Versus
             PARMAR URMILABEN WD/O NILESHSINH KESHARISINH
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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
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                              Date : 18/06/2021
                               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 5.8.2021.

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) C.M. JOSHI