The New India Assurance Company ... vs Smt. Meghbai Manji Maheshwari ...
2021 Latest Caselaw 16857 Guj

        C/FA/2753/2021                           ORDER DATED: 26/10/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 2753 of 2021
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                                     In
                       R/FIRST APPEAL NO. 2753 of 2021
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     THE NEW INDIA ASSURANCE COMPANY LTD. BHUJ-KACHCHH
                           Versus
    SMT. MEGHBAI MANJI MAHESHWARI (W/O MANJI MAHESHWARI)
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Appearance:
MR YOGI K GADHIA(5913) for the Appellant(s) No. 1
for the Defendant(s) No. 4,7
DECEASED LITIGANT(100) for the Defendant(s) No. 8
MR. HEMAL SHAH(6960) for the Defendant(s) No. 1,2,3,5,6
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 26/10/2021
                              ORAL ORDER

Order in First Appeal.

Admit. Mr. Hemal Shah, learned advocate waives service of notice of admission on behalf of the respondent Nos.1 to 6 (original claimants).

Order in Civil Application.

Rule returnable on 21st December, 2021. 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