National Insurance Company vs Ilaben Wd/O Decd. Vallavbhai ...
2021 Latest Caselaw 4878 Guj

         C/FA/1272/2021                                   ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 1272 of 2021

                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                 In R/FIRST APPEAL NO. 1272 of 2021
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               NATIONAL INSURANCE COMPANY
                           Versus
 ILABEN WD/O DECD. VALLAVBHAI ALIAS BIPINBHAI RAMANLAL SONI
==========================================================
Appearance:
MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
MR. RUSHANG D MEHTA(6989) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                             Date : 30/03/2021

                              ORAL ORDER

Order in First Appeal

Heard learned advocate Ms. Masumi Nanavati for learned advocate Mr. Dakshesh Mehta for the appellant.

Admit.

Order in Civil Application

Heard learned advocate Ms. Masumi Nanavati for learned advocate Mr. Dakshesh Mehta for the appellant.

By way of this application, applicant prays for staying implementation, operation and execution of impugned judgment and award dated 08.11.2019 passed by the Motor Accident Claims Tribunal (Main), Sabarkantha @ Himmatnagar in MACP No.133 of

C/FA/1272/2021 ORDER

2013.

Considering the submissions made by learned advocate Ms.Nanavati, issue Notice returnable on 04.05.2021. 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