National Insurance Co vs Parvatiben Babubhai Jada
2021 Latest Caselaw 7002 Guj

       C/FA/1084/2021                            ORDER DATED: 25/06/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                      R/FIRST APPEAL NO. 1084 of 2021
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 1084 of 2021
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                         NATIONAL INSURANCE CO
                                  Versus
                    PARVATIBEN BABUBHAI JADA & 3 other(s)
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Appearance:
MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
MR. RUSHANG D MEHTA(6989) 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 : 25/06/2021
                    ORAL ORDER

ORDER IN FIRST APPEAL

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

Appeal is admitted.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant Insurance Company.

Rule returnable on 18.8.2021.

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