United India Insurance Company ... vs Puransing Makarsing Ravat
2021 Latest Caselaw 17211 Guj

    C/FA/3258/2021                               ORDER DATED: 15/11/2021



  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
            R/FIRST APPEAL NO. 3258 of 2021
                           With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                            In
            R/FIRST APPEAL NO. 3258 of 2021
                           With
            R/FIRST APPEAL NO. 3259 of 2021
                           With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                             In
            R/FIRST APPEAL NO. 3259 of 2021
                           With
            R/FIRST APPEAL NO. 3260 of 2021
                           With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                             In
            R/FIRST APPEAL NO. 3260 of 2021
=======================================================
           UNITED INDIA INSURANCE COMPANY LTD
                          Versus
                PURANSING MAKARSING RAVAT
=======================================================
Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3,4,5,6,7
=======================================================

 CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI

                           Date : 15/11/2021
                                ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocate, Mr. Vibhuti Nanavati for the appellant.

Looking to the issue involved in the present matter, it requires consideration.

Hence, Appeal is admitted.

ORDER IN CIVIL APPLICATION

Rule returnable on 10th January, 2021.

C/FA/3258/2021 ORDER DATED: 15/11/2021

The impugned judgment and award is stayed on condition that the applicant shall deposit the awarded/ decreetal amount on or before returnable date.

(VIPUL M. PANCHOLI, J) Gautam