United India Insurance Co Ltd vs Dineshji Sendhaji Thakor
2021 Latest Caselaw 17460 Guj

     C/FA/2784/2021                             ORDER DATED: 18/11/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 2784 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                    In R/FIRST APPEAL NO. 2784 of 2021
                                  With
                     R/FIRST APPEAL NO. 2946 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                    In R/FIRST APPEAL NO. 2946 of 2021
                                  With
                     R/FIRST APPEAL NO. 2760 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                    In R/FIRST APPEAL NO. 2760 of 2021
                                  With
                     R/FIRST APPEAL NO. 2951 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                    In R/FIRST APPEAL NO. 2951 of 2021
                                  With
                     R/FIRST APPEAL NO. 2680 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                    In R/FIRST APPEAL NO. 2680 of 2021
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                     UNITED INDIA INSURANCE CO LTD
                                  Versus
                  DINESHJI SENDHAJI THAKOR & 1 other(s)
==========================================================
Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 2
MR TEJAS P SATTA(3149) for the Defendant(s) No. 1
==========================================================
 CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI
                  Date : 18/11/2021
               COMMON ORAL ORDER

ORDER IN FIRST APPEALS

Heard Mr.Rathin P. Raval, learned advocate for the appellant.

Looking to the issue involved in the present appeals, it requires consideration. Hence, Appeals

C/FA/2784/2021 ORDER DATED: 18/11/2021

are admitted.

Mr.Tejas P. Satta, learned advocate, waives service of notice of admission for respondent No.1.

Registry to call for the Records and Proceedings from the concerned Tribunal.

ORDER IN CIVIL APPLICATIONS

Rule returnable on 18.01.2022.

The impugned judgment and award is stayed on a condition that the applicant - Insurance Company shall deposit the awarded/ decreetal amount with interest before the concerned Tribunal on or before returnable date.

(VIPUL M. PANCHOLI, J) piyush