Royal Sundaram Alliance ... vs Itiksha Maheshbhai Katrodiya
2021 Latest Caselaw 3735 Guj

              C/FA/942/2021                          ORDER




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/FIRST APPEAL NO. 942 of 2021

                               With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
             In R/FIRST APPEAL NO. 942 of 2021
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  ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LTD
                               Versus
              ITIKSHA MAHESHBHAI KATRODIYA
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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
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CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                              Date : 03/03/2021

                               ORAL ORDER

ORDER IN FIRST APPEAL NO.986 of 2021 :

Heard learned Advocate Shri Rushang D. Mehta for the appellant.

Appeal is ADMITTED .

ORDER IN CIVIL APPLICATION NO.1 of 2021 :

Heard learned Advocate Shri Rushang D. Mehta for the applicant.

By way of this application, the applicant prays for staying the execution, implementation and execution of the judgment and award dated 30.03.2019 passed in M.A.C.P. No.752 of 2011 passed by the learned Motor

C/FA/942/2021 ORDER

Accident Claims Tribunal (Main), Bhavnagar.

Considering the same, issue Rule returnable on 15.04.2021.

By way of interim relief, the judgment and award dated 0.03.2019 passed in M.A.C.P. No.752 of 2011 passed by the learned Motor Accident Claims Tribunal (Main), Bhavnagar, 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