Bajaj Allianz General Insurance ... vs Imtiyaj Hajibhai Parmar
2021 Latest Caselaw 13155 Guj

      C/FA/2352/2021                              ORDER DATED: 01/09/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 2352 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                    In R/FIRST APPEAL NO. 2352 of 2021
==========================================================
               BAJAJ ALLIANZ GENERAL INSURANCE CO LTD
                                Versus
                       IMTIYAJ HAJIBHAI PARMAR
==========================================================
Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5
==========================================================

  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
                   Date : 01/09/2021
                    ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocate Ms. Kirti S. Pathak for the appellant-Insurance Company.

Appeal is admitted.

ORDER IN CIVIL APPLICATION Heard learned advocate Ms. Kirti S. Pathak for the applicant- Insurance Company.

Rule returnable on 12.10.2021.

There shall be stay of the impugned judgment and order of the Motor Accident Claims Tribunal on condition that the applicant-Insurance Company deposits before the Tribunal concerned the entire awarded amount together with the costs and interest before the next date.

(N.V.ANJARIA, J) DRASHTI K. SHUKLA