National Insurance Co Ltd vs Kailashben Mahendrabhai Tarar
2021 Latest Caselaw 15879 Guj

        C/FA/2921/2021                               ORDER DATED: 07/10/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 2921 of 2021
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                                     In
                       R/FIRST APPEAL NO. 2921 of 2021
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                            NATIONAL INSURANCE CO LTD
                                       Versus
                         KAILASHBEN MAHENDRABHAI TARAR
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Appearance:
MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
MR. RUSHANG D MEHTA(6989) for the Appellant(s) No. 1
for the Defendant(s) No. 7
DECEASED LITIGANT(100) for the Defendant(s) No. 6
MR DAIFRAZ HAVEWALLA(3982) for the Defendant(s) No. 1,2,3,4,5
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 07/10/2021
                                  ORAL ORDER

Order in First Appeal Admit. Mr. Daifraz Havewalla, learned advocate waives service of notice of admission on behalf of the respondent Nos.1 to 5.

Order in Civil Application Rule returnable on 2nd December, 2021. Mr. Daifraz Havewalla, learned advocate waives service of notice of rule on behalf of the respondent Nos.1 to 5. The operation, implementation and execution of the impugned judgment and award is stayed on condition of depositing the entire amount of compensation along-with interest and costs in the Tribunal before the returnable date.

(A.G.URAIZEE, J)

Manoj