Oriental Insurance Co Ltd vs Kushmadevi Sadhusinh Rajput
2021 Latest Caselaw 4194 Guj

               C/FA/654/2021                           ORDER




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/FIRST APPEAL NO. 654 of 2021

                                   With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
             In R/FIRST APPEAL NO. 654 of 2021
============================================
                 ORIENTAL INSURANCE CO LTD
                                  Versus
               KUSHMADEVI SADHUSINH RAJPUT
============================================
Appearance:
MR VC THOMAS(5476) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6,7
============================================

CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                               Date : 15/03/2021

                                ORAL ORDER

Heard learned Advocate Shri V.C. Thomas for the appellant.

ADMIT.

Issue notice of admission returnable on 28.04.2021.

CIVIL APPLICATION NO.1 of 2020 :

Heard learned Advocate Shri V.C. Thomas for the applicant.

By way of this application, the applicant prays for stay of the judgment and award passed by the learned Motor Accident Claims Tribunal (Auxi), Ahmedabad (Rural) in MA.C.P. No.231 of 2017 dated 01.01.2020.

C/FA/654/2021 ORDER

Issue Rule returnable on 28.04.2021.

Considering the submissions of learned Advocate Shri Thomas, the impugned judgment and award shall be stayed on condition that the appellant deposits 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