Reliance General Insurance ... vs Aminabai @ Aamnatbai Harun Sama
2021 Latest Caselaw 16549 Guj

      C/FA/3108/2021                             ORDER DATED: 21/10/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 3108 of 2021
                                      With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 3108 of 2021
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                  RELIANCE GENERAL INSURANCE CO.LTD.
                                     Versus
                   AMINABAI @ AAMNATBAI HARUN SAMA
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
NISHIT A BHALODI(9597) for the Defendant(s) No. 1,2,3,4,5,6,7,8
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   CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                                Date : 21/10/2021
                                 ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocates for the respective parties.

Admit.

Mr.N.A. Bhalodi, learned advocate waives service of notice of admission for respondent Nos.1 to 8.

ORDER IN CIVIL APPLICATION Heard learned advocates for the respective parties.

Rule returnable on 14.12.2021. Mr.N.A. Bhalodi, learned advocate waives service of notice of rule for respondent Nos.1 to 8.

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) ALI