Royal Sundaram General Insurance ... vs Nilamben Kishorbhai Chhalaliya ...
2021 Latest Caselaw 16186 Guj

      C/FA/2501/2021                           ORDER DATED: 13/10/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 2501 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                    In R/FIRST APPEAL NO. 2501 of 2021
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          ROYAL SUNDARAM GENERAL INSURANCE COMPANY
                            Versus
             NILAMBEN KISHORBHAI CHHALALIYA DARJI
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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. 1,2,3,4
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                           Date : 13/10/2021

                            ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate for the appellant.

ADMIT.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant.

Rule returnable on 9.12.2021.

The implementation, operation and execution of the impugned judgment and award is stayed on condition of depositing the entire amount of compensation with interest and cost in the Tribunal before the returnable date.

(A.G.URAIZEE, J) SURESH SOLANKI