National Insurance Co vs Bharatbhai Chakubhai Raiyani
2021 Latest Caselaw 4561 Guj

                C/FA/1160/2021                              ORDER




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/FIRST APPEAL NO. 1160 of 2021
                          With
     CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
            In R/FIRST APPEAL NO. 1160 of 2021
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                 NATIONAL INSURANCE CO
                          Versus
              BHARATBHAI CHAKUBHAI RAIYANI
============================================
Appearance:
MS MASUMI NANAVATI FOR MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
MR. RUSHANG D MEHTA(6989) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
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CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                 Date : 22/03/2021

                                  ORAL ORDER

Heard leaned Advocate Ms. Masumi Nanavati for Shri Dakshesh Mehta for the appellant.

ADMIT.

CIVIL APPLICATION NO.1 of 2021 :

Heard leaned Advocate Ms. Masumi Nanavati for Shri Dakshesh Mehta for the applicant.

Issue Notice returnable on 29.04.2021. The impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Auxi.), Rajkot, in MACP No. 1331 of 2016 dated 21.03.2020 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