Reliance General Ins Co Ltd vs Ratilal Zaverbhai Zalavadia ...
2021 Latest Caselaw 7251 Guj

         C/FA/1565/2021                                 ORDER DATED: 29/06/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/FIRST APPEAL NO. 1565 of 2021

                                     With
                  CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                       In R/FIRST APPEAL NO. 1565 of 2021
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                         RELIANCE GENERAL INS CO LTD
                                    Versus
                      RATILAL ZAVERBHAI ZALAVADIA (PATEL)
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                                    Date : 29/06/2021

                                     ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocate Mr.Maulik Shelat for the appellant-Insurance Company.

Appeal is admitted.

ORDER IN CIVIL APPLICATION Heard learned advocate Mr.Maulik Shelat for the applicant- Insurance Company.

Rule returnable on 13.8.2021.

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 Tribunal concerned the entire awarded amount together with the costs and interest before the next date.

(N.V.ANJARIA, J) Manshi