Cholamandalam Ms General ... vs Bhikhabhai Ramsingbhai Chauhan
2021 Latest Caselaw 4715 Guj

              C/FA/1067/2021                        ORDER




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/FIRST APPEAL NO. 1067 of 2021

                               With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
             In R/FIRST APPEAL NO. 1067 of 2021
============================================
     CHOLAMANDALAM MS GENERAL INSURANCE CO LTD
                               Versus
             BHIKHABHAI RAMSINGBHAI CHAUHAN
============================================
Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3
============================================

CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                               Date : 24/03/2021

                                ORAL ORDER

Heard learned learned Advocate Shri Rathin P. Raval for the appellant.

ADMIT.

CIVIL APPLICATION NO.1 of 2021 :

Heard learned learned Advocate Shri Rathin P. Raval for the applicant.

By way of this application, the applicant prays for staying the operation, implementation and execution of the judgment and award dated 24.10.2019 passed by learned Motor Accident Claims Tribunal (Auxi.), Anand in MACP No.750 of 2014.

C/FA/1067/2021 ORDER

Issue Notice returnable on 05.05.2021.

Considering the submissions of learned Advocate, the impugned judgment and award shall remain stayed subject to the condition that by next returnable date, the applicant shall deposit entire awarded amount including interest and cost with the learned Tribunal.

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