Cholamandalam General Insurance ... vs Rekhaben Vinodbhai Devipujak ...
2021 Latest Caselaw 7121 Guj

       C/FA/1677/2021                                 ORDER DATED: 28/06/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                      R/FIRST APPEAL NO. 1677 of 2021
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 1677 of 2021
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              CHOLAMANDALAM GENERAL INSURANCE CO LTD
                              Versus
                REKHABEN VINODBHAI DEVIPUJAK VAGHRI
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                                Date : 28/06/2021
                                 ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate Mr. Rathin Raval for the appellant Insurance Company.

Appeal is admitted.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant Insurance Company.

Rule returnable on 17.2021.

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 Tribunal concerned the amount together with proportionate costs and interest to the extent of the liability determined by the Tribunal for the appellant before the next date .

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