United India Insurance Company ... vs Prajapati Kantibhai Motibhai
2021 Latest Caselaw 15713 Guj

     C/FA/2567/2021                             ORDER DATED: 05/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/FIRST APPEAL NO. 2567 of 2021
                              With
           CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                In R/FIRST APPEAL NO. 2567 of 2021
                              With
   CIVIL APPLICATION (FOR ADDITIONAL EVIDENCE) NO. 2 of 2021
                In R/FIRST APPEAL NO. 2567 of 2021
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                  UNITED INDIA INSURANCE COMPANY LTD
                                  Versus
                      PRAJAPATI KANTIBHAI MOTIBHAI
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                            Date : 05/10/2021

                             ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate for the appellant.

ADMIT. To be heard with First Appeal No.4599 of 2019.

ORDER IN CIVIL APPLICATION No.1 of 2021

Heard learned advocate for the applicant.

Rule returnable on 30.11.2021

The implementation, operation and execution of the impugned judgment and award is stayed on condition of depositing the entire amount of compensation with

C/FA/2567/2021 ORDER DATED: 05/10/2021

interest and cost in the Tribunal before the returnable date.

ORDER IN CIVIL APPLICATION No.2 of 2021

Heard learned advocate for the applicant. Registry is directed to list present civil application along with First Appeal No.2567 of 2021.

(A.G.URAIZEE, J) SURESH SOLANKI