United India Insurance Company ... vs Hiteshkumar Natvarlal Barot
2021 Latest Caselaw 3867 Guj

          C/FA/876/2020                                        ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 876 of 2020

                                 With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 876 of 2020
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                UNITED INDIA INSURANCE COMPANY LTD
                                Versus
                   HITESHKUMAR NATVARLAL BAROT
==========================================================
Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3
==========================================================

 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                Date : 05/03/2021

                                 ORAL ORDER

FIRST APPEAL NO. 876 of 2020

Heard learned advocate Mr. Maulik J. Shelat on behalf of

the appellant through video conference.

Admit.

Issue notice of admission, returnable on 29.04.2021.

CIVIL APPLICATION (FOR STAY) NO. 1 of 2020

Heard learned advocate Mr. Maulik J. Shelat on behalf of

the applicant through video conference.

C/FA/876/2020 ORDER

By way of this application, the applicant prays for staying

the impugned judgment and award passed by the learned MAC

Tribunal (Aux), Additional District Court, Sabarkantha @ Idar in

MACP No.583/2008 dated 05.09.2019.

Considering the submissions made by the learned

advocate Mr. Shelat on behalf of the applicant, issue notice

returnable on 29.04.2021.

By way of interim relief, the impugned judgment and

order shall remain stayed subject to the condition that the

applicant deposits the entire amount of compensation along

with interest and cost before the concerned Tribunal by the

next date of hearing.

(NIKHIL S. KARIEL,J) MAYA S. CHAUHAN