Reliance General Ins Co Ltd vs Krishnaben Sundardas Manglani ...
2021 Latest Caselaw 4129 Guj

            C/FA/2441/2020                                   ORDER



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 2441 of 2020
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 2441 of 2020
=============================================
                      RELIANCE GENERAL INS CO LTD
                                 Versus
                KRISHNABEN SUNDARDAS MANGLANI DELETED
=============================================
Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5
=============================================
  CORAM: HONOURABLE MR. JUSTICE R.M.CHHAYA
         and
         HONOURABLE MR. JUSTICE R.P.DHOLARIA
                       Date : 12/03/2021
                         ORAL ORDER

(PER : HONOURABLE MR. JUSTICE R.M.CHHAYA) Order in FA Admit. Mr. Kaash Thakkar, learned advocate waives service of admission on behalf of respondent no.1 and Mr. Khatri, learned advocate waives service of admission on behalf of owner of the truck and driver of the truck. To be heard with First Appeal No.2440 of 2020.

Order in CA Rule returnable on 15.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal,Bhavnagar is stayed on condition that applicant Insurance Company shall deposit the entire awarded amount as determined by the Tribunal.

(R.M.CHHAYA, J)

(R.P.DHOLARIA, J) KAUSHIK J. RATHOD