The New India Assurance Co Ltd vs Geetaben Balvant Alias Baldev ...
2021 Latest Caselaw 4320 Guj

         C/FA/1093/2021                                   ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 1093 of 2021

                                With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                  In R/FIRST APPEAL NO. 1093 of 2021
==========================================================
                 THE NEW INDIA ASSURANCE CO LTD
                              Versus
             GEETABEN BALVANT ALIAS BALDEV CHHANGA
==========================================================
Appearance:
MR PALAK H THAKKAR(3455) for the Appellant(s) No. 1
for the Defendant(s) No. 5,6,7
MR. HEMAL SHAH(6960) for the Defendant(s) No. 1,2,3,4
==========================================================

 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                             Date : 17/03/2021

                              ORAL ORDER

FIRST APPEAL NO. 1093 of 2021

1. Heard learned advocate Mr. Palak Thakkar on behalf of

the appellant - Insurance Company and learned advocate

Mr. Hemal Shah on behalf of respondent No.1 to 4 - original

claimants.

2. ADMIT. Learned advocate Mr. Hemal Shah waives service

of admission on behalf of respondent No.1 to 4 - original

claimants.

C/FA/1093/2021 ORDER

CIVIL APPLICATION (FOR STAY) NO. 1 of 2021

1. Heard learned advocate Mr. Palak Thakkar on behalf of

the applicant - Insurance Company and learned advocate

Mr. Hemal Shah on behalf of respondent No.1 to 4 - original

claimants.

2. By way of this application, the applicant seeks stay of

impugned judgment and award passed by the learned Motor

Accident Claims Tribunal (Main), Kachchh at Bhuj in MACP

No. 595/2008.

3. Considering the submissions made by learned advocate

for the parties, issue notice returnable on 29.04.2021.

4. Impugned judgment and award shall remain stayed on

condition that the applicant deposits the entire awarded

amount along with cost and interest with the learned Tribunal

by the next returnable date.

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