Reliance General Insurance Co Ltd vs Ramsukhji Keshaji Alias Gisaji ...
2021 Latest Caselaw 4718 Guj

              C/FA/1068/2021                        ORDER




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/FIRST APPEAL NO. 1068 of 2021

                                 With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
             In R/FIRST APPEAL NO. 1068 of 2021
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            RELIANCE GENERAL INSURANCE CO LTD
                                 Versus
         RAMSUKHJI KESHAJI ALIAS GISAJI PRAJAPATI
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
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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 15.12.2020 passed by learned Motor Accident Claims Tribunal (Auxi.), Ahmedabad (Rural) at Mirzapur in MACP No.1112 of 2014.

C/FA/1068/2021 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