Hdfc Ergo General Insurance Co Ltd vs Bhopatbhai Vaghabhai Dhanabhai ...
2021 Latest Caselaw 17478 Guj

         C/FA/3280/2021                                  ORDER DATED: 18/11/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/FIRST APPEAL NO. 3280 of 2021
                                      With
                   CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                        In R/FIRST APPEAL NO. 3280 of 2021
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                    HDFC ERGO GENERAL INSURANCE CO LTD
                                  Versus
                   BHOPATBHAI VAGHABHAI DHANABHAI BARIA
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
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  CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI
                   Date : 18/11/2021
                    ORAL ORDER

ORDER IN FIRST APPEAL

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

Looking to the issue involved in the present appeal, it requires consideration. Hence, Appeal is admitted.

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

ORDER IN CIVIL APPLICATION

Rule returnable on 17.01.2022. 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