The United India Insurance ... vs Ajamalji N Vaghela
2021 Latest Caselaw 3806 Guj

                C/FA/963/2021                          ORDER




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/FIRST APPEAL NO. 963 of 2021
                                   With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                                     In
               R/FIRST APPEAL NO. 963 of 2021
============================================
      THE UNITED INDIA INSURANCE COMPANY LIMITED
                                  Versus
                      AJAMALJI N VAGHELA
============================================
Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6
MR.HIREN M MODI(3732) for the Defendant(s) No. 2,3,4,5,6
============================================

CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                Date : 04/03/2021

                                 ORAL ORDER

ORDER IN FIRST APPEAL No.963 of 2021 :

Heard learned Advocate Shri Vibhuti Nanavati for the appellant.

Issue Notice returnable on 20.04.2021. Learned Advocate Shri Hiren Modi waives service of Notice on behalf of the respondent Nos. 2 to 6 - original claimants.

ORDER IN CIVIL APPLICATION No.1 of 2020:

Heard learned Advocate Shri Vibhuti Nanavati for the applicant, who seeks to challenge the judgment and order passed by the learned Motor

C/FA/963/2021 ORDER

Accident Claims Tribunal (Auxi), at Deesa, Banaskantha, passed in M.A.C.P. No.12 of 2015 dated 09.08.2017.

Issue Notice returnable on 20.04.2021. Learned Advocate Shri Hiren Modi waives service of Notice on behalf of the respondent Nos. 2 to 6 - original claimants.

The impugned judgment and award shall be stayed on condition that the applicant deposits the entire awarded amount along with interest and costs with the Tribunal concerned before returnable date.

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