Royal Sundaram Alliance ... vs Kamleshkumar Gunvantlal Patel
2021 Latest Caselaw 7120 Guj

         C/FA/660/2020                               IA ORDER DATED: 28/06/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                   CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                         In R/FIRST APPEAL NO. 660 of 2020
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ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LTD Versus KAMLESHKUMAR GUNVANTLAL PATEL ========================================================== Appearance:

for the PETITIONER(s) No. MR DAKSHESH MEHTA for the PETITIONER(s) No. MR MAKBUL I MANSURI for the RESPONDENT(s) No. RULE UNSERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

Date : 28/06/2021

IA ORDER Stay was granted against impugned judgment and award of the Motor Accident Claims Tribunal as per order passed on 17.2.2021 in this Civil Application on condition that the applicant- Insurance Company deposits the awarded amount determined by the Tribunal.

Today when the application comes up, learned advocate Mr.Rushang Mehta for the applicant- Insurance Company makes a statement that the entire amount has been deposited and the condition for stay is complied with.

In this view, stay granted on 17.2.2021 stands confirmed. The present Civil Application is allowed and disposed of, the claimants are not precluded from filing separate Civil Application, if advised, for the purpose of disbursement, out of the total amount deposited, to be considered on its own merits and in accordance with law.

(N.V.ANJARIA, J) Manshi