Cholamandalam General Insurance ... vs Kamuben Bhalabhai Makwana
2021 Latest Caselaw 3733 Guj

              C/FA/974/2021                            ORDER




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/FIRST APPEAL NO. 974 of 2021

                                   With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
             In R/FIRST APPEAL NO. 974 of 2021
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       CHOLAMANDALAM GENERAL INSURANCE CO LTD
                                  Versus
               KAMUBEN BHALABHAI MAKWANA
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6,7
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CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                              Date : 03/03/2021

                               ORAL ORDER

ORDER IN FIRST APPEAL NO.974 of 2021 :

Heard learned Advocate Shri Rathin P. Raval for the appellant.

Appeal is ADMITTED .

ORDER IN CIVIL APPLICATION NO.1 of 2021 :

Heard learned Advocate Shri Rathin Raval for the applicant.

By way of this application, the applicant prays for staying the execution, implementation and execution of the judgment and award dated 19.03.2020 passed in M.A.C.P. No.271 of 2014 passed by the learned Motor

C/FA/974/2021 ORDER

Accident Claims Tribunal (Main), Patan.

Considering the same, issue Rule returnable on 22.04.2021.

By way of interim relief, the judgment and award dated 19.03.2020 passed in M.A.C.P. No.271 of 2014 passed by the learned Motor Accident Claims Tribunal (Main), Patan, shall be stayed on condition that the applicant shall deposit the entire awarded amount along with interest and cost with the learned Tribunal before the next returnable date.

(NIKHIL S. KARIEL,J) Y.N. VYAS