The New India Assurance Company ... vs Bhartiben Chandulal Purohit
2021 Latest Caselaw 4557 Guj

               C/FA/1176/2021                             ORDER




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/FIRST APPEAL NO. 1176 of 2021
                                   With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
             In R/FIRST APPEAL NO. 1176 of 2021
============================================
         THE NEW INDIA ASSURANCE COMPANY LTD.
                                   Versus
               BHARTIBEN CHANDULAL PUROHIT
============================================
Appearance:
MR YOGI K GADHIA(5913) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5
============================================
CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                Date : 22/03/2021

                                 ORAL ORDER

Heard leaned Advocate Shri Yogi K. Gadhia for the appellant. ADMIT.

CIVIL APPLICATION NO.1 of 2020 :

Heard leaned Advocate Shri Yogi K. Gadhia for the applicant. Issue Notice returnable on 03.05.2021.

The impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Auxi.) Ahmedabad (Rural) at Mirzapur, in MACP No. 518 of 1999 dated 14.11.2019 shall remain stayed on condition that the applicant deposits entire amount awarded by the learned Tribunal along with interest and costs with the learned Tribunal on next returnable date.

(NIKHIL S. KARIEL,J) Y.N. VYAS