New India Assurance Company Ltd vs Vijaybhai Zeenabhai Tadavi
2021 Latest Caselaw 4877 Guj

         C/FA/1301/2021                                      ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/FIRST APPEAL NO. 1301 of 2021
                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                 In R/FIRST APPEAL NO. 1301 of 2021
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                 NEW INDIA ASSURANCE COMPANY LTD
                               Versus
                    VIJAYBHAI ZEENABHAI TADAVI
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3
MR RATHIN P RAVAL(5013) for the Defendant(s) No. 4
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                           Date : 30/03/2021

                            ORAL ORDER

Order in First Appeal

Heard learned advocate Mr. Maulik J. Shelat for the appellant and learned advocate Mr. Rathin P. Raval for respondent No.4.

Admit. Learned advocate Mr. Rathin P. Raval waives service of notice of admission on behalf of respondent No.4.

Order in Civil Application

Heard learned advocate Mr. Maulik J. Shelat for the appellant and learned advocate Mr. Rathin P. Raval for respondent No.4.

By way of this application, applicant prays for staying implementation, operation and execution of impugned judgment and award dated 03.10.2019 passed by the Motor Accident Claims

C/FA/1301/2021 ORDER

Tribunal (Aux), Bharuch @ Ankleshwar in MACP No.729 of 2013.

Considering the submissions made by learned advocate Mr.Shelat, issue Notice returnable on 05.05.2021. Learned advocate Mr. Rathin P. Raval waives service of notice on behalf of respondent No.4.

The impugned judgment and award shall be stayed on condition that the Insurance company deposits the entire amount of award with interest and cost before the concerned tribunal before returnable date.

(NIKHIL S. KARIEL,J) DRASHTI K. SHUKLA