Reliance General Insurance ... vs Swetaben Wd/O Atulbhai ...
2021 Latest Caselaw 6556 Guj

       C/FA/1551/2021                               ORDER DATED: 21/06/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                      R/FIRST APPEAL NO. 1551 of 2021
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                     In R/FIRST APPEAL NO. 1551 of 2021
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RELIANCE GENERAL INSURANCE COMPANY LTD., INSURANCE CO. OF
              MOTORCYCLE NO. GJ-06-AC-4757
                         Versus
        SWETABEN WD/O ATULBHAI BHAILALBHAI PATEL
==========================================================
Appearance:
MR CHIRAYU A MEHTA(3256) 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 : 21/06/2021
                               ORAL ORDER

ORDER IN FIRST APPEAL

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

Appeal is admitted.

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