Vishnubhai Pirabhai Barot vs Bababhai Karamshibhai Parmar
2021 Latest Caselaw 4460 Guj

         C/FA/1170/2021                                    ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 1170 of 2021

                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                 In R/FIRST APPEAL NO. 1170 of 2021
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                     VISHNUBHAI PIRABHAI BAROT
                               Versus
                   BABABHAI KARAMSHIBHAI PARMAR
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Appearance:
ALPESHKUMAR B VENZIYA(8982) for the Appellant(s) No. 1
JIGNESHKUMAR P PANDAV(8297) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3,3.1,3.2,3.3,3.4,3.5,3.6,5
MS KARUNA V RAHEVAR(3818) 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. 1170 of 2021

1. Heard learned advocate Mr. Jigneshkumar P. Pandav on

behalf of the appellant and learned advocate Ms. Karuna

Rahevar on behalf of respondent No. 4 - insurance company.

2. ADMIT. Ms. Karuna Rahevar waives service of admission

on behalf of the respondents.

C/FA/1170/2021 ORDER

CIVIL APPLICATION (FOR STAY) NO. 1 of 2019

1. Heard learned advocate Mr. Jigneshkumar P. Pandav on

behalf of the applicant and learned advocate Ms. Karuna

Rahevar on behalf of respondent No. 4 - insurance company.

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

impugned judgment and award passed by the learned Motor

Accident Claims Tribunal (Aux.), Tharad, Banaskantha in MACP

No. 298/2018 (Old No.26 of 2011) dated 07.02.2019.

3. Considering the submissions made by learned advocate

for the parties, issue notice returnable on 30.04.2021.

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