Oriental Insurance Company vs Sharmilaben Dilipbhai Vasava
2021 Latest Caselaw 17058 Guj

     C/FA/3188/2021                             ORDER DATED: 28/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 3188 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 3188 of 2021
==========================================================
                   ORIENTAL INSURANCE COMPANY
                               Versus
               SHARMILABEN DILIPBHAI VASAVA & 2 other(s)
==========================================================
Appearance:
MR DAKSHESH MEHTA(2430) for the Appellant(s) No. 1
MR. RUSHANG D MEHTA(6989) for the Appellant(s) No. 1
DECEASED LITIGANT(100) for the Defendant(s) No. 3
HARSH A VYAS(9330) for the Defendant(s) No. 1,2
Ms. DIXA U PANDYA(9412) for the Defendant(s) No. 1,2
==========================================================

 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                            Date : 28/10/2021

                             ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate for the appellant.

ADMIT. Ms. Daxa Pandya, learned advocate waives service of notice of admission on behalf of the respondent Nos. 1 and 2.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant.

Rule returnable on 24.12.2021. Ms. Daxa Pandya, learned advocate waives service of notice on behalf of the

C/FA/3188/2021 ORDER DATED: 28/10/2021

respondent Nos. 1 and 2.

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