Royal Sundaram General Insurance ... vs Radhadevi Dharmendra (Wife)
2021 Latest Caselaw 16861 Guj

        C/FA/3170/2021                           ORDER DATED: 26/10/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 3170 of 2021
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                                     In
                       R/FIRST APPEAL NO. 3170 of 2021
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         ROYAL SUNDARAM GENERAL INSURANCE COMPANY LTD
                             Versus
                  RADHADEVI DHARMENDRA (WIFE)
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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. 1,2,3,4,5
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 26/10/2021
                              ORAL ORDER

Order in First Appeal.

Admit.

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