Hdfc Ergo General Insurance Co Ltd vs Ranabhai Sagrambhai Toliya
2021 Latest Caselaw 4961 Guj

              C/FA/1303/2021                           ORDER




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/FIRST APPEAL NO. 1303 of 2021

                             With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
             In R/FIRST APPEAL NO. 1303 of 2021
============================================
          HDFC ERGO GENERAL INSURANCE CO LTD
                             Versus
                RANABHAI SAGRAMBHAI TOLIYA
============================================
Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
============================================

CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                               Date : 31/03/2021

                                ORAL ORDER

Heard learned Advocate Shri Vibhuti Nanavati for the appellant.

ADMIT.

To be heard with First Appeal No.1789 of 2020, which is stated to be cognate matter.

CIVIL APPLICATION NO.1 of 2021 :

Heard learned Advocate Shri Vibhuti Nanavati for the applicant.

Issue Notice returnable on 05.05.2021.

C/FA/1303/2021 ORDER

The impugned judgment and award dated 10.12.2020 passed by the learned M.A.C. Tribunal (Main), Morbi, in MACP No.54 of 2013 is stayed on condition that the entire awarded amount along with interest and costs shall be deposited by the applicant with the learned Tribunal by next returnable date.

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