The United India Insurance ... vs Govindbhai Kishan Lal Parihar
2021 Latest Caselaw 16053 Guj

     C/FA/1534/2021                              IA ORDER DATED: 11/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 1534 of 2021
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THE UNITED INDIA INSURANCE COMPANY LTD Versus GOVINDBHAI KISHAN LAL PARIHAR ========================================================== Appearance:

for the PETITIONER(s) No. MR VIBHUTI NANAVATI for the PETITIONER(s) No. MR VISHAL C MEHTA for the RESPONDENT(s) No. MS KARUNA V RAHEVAR for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. UNSERVED REFUSED (R) for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 11/10/2021 IA ORDER

1. Heard learned advocates for the respective parties.

2. Learned advocate for the applicants submits that by the impugned judgment and award, 40% liability is saddle on the applicant insurance company along with respondent No.3 herein jointly and severally. It is further submitted that the entire amount of compensation as per the liability fixed by the impugned judgment and award along with interest and costs is deposited in the Tribunal. It is, therefore, urged that the stay of impugned judgment and award qua the applicant maybe confirmed till disposal of the appeal.

C/FA/1534/2021 IA ORDER DATED: 11/10/2021

3. In view of the above, the stay granted earlier of the impugned judgment and award is confirmed till the final disposal of the appeal qua the present applicant- Insurance Company.

4. With the aforesaid directions, present Civil Application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J) ALI