New India Assurance Co Ltd vs Vibhaben Ranjeetbhai Gamit
2021 Latest Caselaw 4611 Guj

         C/FA/1159/2021                                    ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 1159 of 2021

                                With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                  In R/FIRST APPEAL NO. 1159 of 2021
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                      NEW INDIA ASSURANCE CO LTD
                                 Versus
                      VIBHABEN RANJEETBHAI GAMIT
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Appearance:
MR AJAY R MEHTA(453) for the Appellant(s) No. 1
for the Defendant(s) No. 5,6,7,8
NISHIT A BHALODI(9597) for the Defendant(s) No. 1,2,3,4
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                             Date : 23/03/2021

                              ORAL ORDER

Order in First Appeal

Heard learned advocate Mr. Ajay R. Mehta on behalf of

the appellant - insurance company and learned advocate

Mr. Nishit Bhalodi on behalf of respondents No.1 to 4 - original

claimants.

ADMIT. Learned advocate Mr. Bhalodi waives service of

admission on behalf of respondents No.1 to 4.

C/FA/1159/2021 ORDER

Order in Civil Application

Heard learned advocate Mr. Ajay R. Mehta on behalf of

the applicant - insurance company and learned advocate

Mr. Nishit Bhalodi on behalf of respondents No.1 to 4 - original

claimants.

By way of this application, the applicant prays for staying

implementation and execution of the judgment and award

dated 26.02.2020 passed in MACP No. 302 of 2016 by the

learned MACT (Main), Bharuch.

Considering the submissions, issue notice returnable on

05.05.2021. The impugned judgment and award shall be

stayed on condition that the applicant/appellant deposits the

entire amount awarded by the learned Tribunal with interest

and costs before the Tribunal concerned by the next returnable

date.

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