National Insurance Company ... vs Anilbhai Tulsibhai Shrimali
2021 Latest Caselaw 3790 Guj

              C/FA/2436/2020                           ORDER




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/FIRST APPEAL NO. 2436 of 2020

                            With
     CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
            In R/FIRST APPEAL NO. 2436 of 2020
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         NATIONAL INSURANCE COMPANY LIMITED
                            Versus
               ANILBHAI TULSIBHAI SHRIMALI
============================================
Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
NISHIT A BHALODI(9597) for the Defendant(s) No. 1,3
NOTICE SERVED(4) for the Defendant(s) No. 2
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CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                               Date : 04/03/2021

                                ORAL ORDER

ORDER IN FIRST APPEAL :

Heard learned Advocate Shri Maulik J. Shelat for the appellant and learned Advocate Shri Nishit A. Bhalodi for the respondent Nos.1 and 3.

ADMIT. Learned Advocate Shri Bhalodi waives service of notice of admission on behalf of the respondent Nos.1 and 3.

ORDER IN CIVIL APPLICATION:

Heard learned Advocate Shri Maulik J. Shelat for the applicant and learned Advocate Shri Nishit A. Bhalodi for the respondent Nos.1 and 3.

C/FA/2436/2020 ORDER

By way of this application, the applicant prays for stay of implementation, execution and operation of the judgment and award passed by the learned Motor Accident Claims Tribunal (Main) Gandhinagar, in MACP No.370 of 2016 dated 10.02.2020.

Considering the submissions of the learned Advocate Shri Shelat, issue Rule returnable on 22.04.2021. Learned Advocate Shri Bhalodi waives service of Rule on behalf of the respondent Nos.1 and 3. The impugned judgment and award shall remain stayed on condition that the entire amount awarded by the learned Tribunal along with interest and costs shall be deposited by the applicant with the learned Tribunal by the next date.

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