Bajaj Allainz General Insurance ... vs Jagdishbhai Raisangbhai ...
2021 Latest Caselaw 4433 Guj

         C/FA/1146/2021                                    ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 1146 of 2021

                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                 In R/FIRST APPEAL NO. 1146 of 2021
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            BAJAJ ALLAINZ GENERAL INSURANCE CO LTD
                             Versus
               JAGDISHBHAI RAISANGBHAI PADHIYAR
==========================================================
Appearance:
ADITI S RAOL(8128) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,5,6
MS. NIYATI K JUTHANI(7014) for the Defendant(s) No. 4
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                             Date : 19/03/2021

                              ORAL ORDER

FIRST APPEAL NO. 1146 of 2021

1. Heard learned advocate Ms. Shekha Panchal for learned

advocate Ms. Aditi Raol for the appellant and learned advocate

Ms. Niyati Juthani on behalf of respondent No.4.

2. ADMIT.

CIVIL APPLICATION (FOR STAY) NO. 1 of 2019

1. Heard learned advocate Ms. Shekha Panchal for learned

advocate Ms. Aditi Raol for the appellant and learned advocate

C/FA/1146/2021 ORDER

Ms. Niyati Juthani on behalf of respondent No.4.

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

impugned judgment and award passed by the learned Motor

Accident Claims Tribunal (Auxi.), Vadodara in MACP

No. 3/2012 dated 13.05.2019.

3. Considering the submissions made by learned advocate

for the applicant, 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