Hdfc Ergo General Insurance ... vs Gamar Rameshbhai Kalabhai
2021 Latest Caselaw 6921 Guj

        C/FA/1562/2021                            ORDER DATED: 24/06/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 1562 of 2021
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                      In R/FIRST APPEAL NO. 1562 of 2021
==========================================================
              HDFC ERGO GENERAL INSURANCE COMPANY LTD
                               Versus
                     GAMAR RAMESHBHAI KALABHAI
==========================================================
Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
==========================================================
  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                              Date : 24/06/2021
                               ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate Mr. Maulik Shelat for the appellant Insurance Company.

Appeal is admitted. To be heard with First Appeal No. 1561 of 2021.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant Insurance Company.

Rule returnable on 12.8.2021.

There shall be stay of the impugned judgment and order of the Motor Accident Claims Tribunal on condition that the applicant- Insurance Company deposits before the Claims Tribunal concerned the entire awarded amount together with the cost and interest before the next date.

(N.V.ANJARIA, J) C.M. JOSHI