Reliance General Insurance Co. ... vs Somabhai Chehrabhai Tarar
2021 Latest Caselaw 6546 Guj

       C/FA/1553/2021                               ORDER DATED: 21/06/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                      R/FIRST APPEAL NO. 1553 of 2021
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 1553 of 2021
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                   RELIANCE GENERAL INSURANCE CO. LTD
                                 Versus
                       SOMABHAI CHEHRABHAI TARAR
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Appearance:
MR CHIRAYU A MEHTA(3256) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6,6.1,6.2,6.3,6.4,7
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
                   Date : 21/06/2021
                    ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate Mr. Chirayu Mehta for the appellant Insurance Company.

Appeal is admitted.

Learned advocate Ms. Amrita Ajmera waives service of Rule on behalf of the original claimants.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant Insurance Company.

Rule returnable on 9.8.2021. 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