Shri Ram General Insurance ... vs Babalben Batukbhai Yadav
2021 Latest Caselaw 4757 Guj

              C/FA/1245/2021                           ORDER




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/FIRST APPEAL NO. 1245 of 2021

                                   With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
             In R/FIRST APPEAL NO. 1245 of 2021
============================================
        SHRI RAM GENERAL INSURANCE COMPANY LTD
                                   Versus
                 BABALBEN BATUKBHAI YADAV
============================================
Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5
============================================

CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                               Date : 25/03/2021

                                ORAL ORDER

Heard learned Advocate Ms. Kirti S. Pathak for the appellant.

ADMIT.

Civil Application No.1 of 2021 :

Heard learned Advocate Ms. Kirti S. Pathak for the applicant.

By way of this application, the applicant prays for staying the implementation and execution of the judgment and award passed by the learned Motor Accident Claims Tribunal (Main), Bhavnagar, in MACP No.312 of 2014 dated 13.03.2020.

Issue Notice returnable on 29.04.2021.

C/FA/1245/2021 ORDER

Considering the arguments of learned Advocate Ms. Pathak, the impugned judgment and award shall remain stayed on condition that the applicant shall deposit the entire awarded amount along with interest and cost with the learned Tribunal by next returnable date.

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