New India Assurance Co Ltd vs Arvind Navlaji Parmar
2021 Latest Caselaw 13157 Guj

      C/FA/2327/2021                              ORDER DATED: 01/09/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 2327 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                    In R/FIRST APPEAL NO. 2327 of 2021
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                       NEW INDIA ASSURANCE CO LTD
                                  Versus
                         ARVIND NAVLAJI PARMAR
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Appearance:
MR PALAK H THAKKAR(3455) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
                   Date : 01/09/2021

                              ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocate Mr. Palak H. Thakkar for the appellant-Insurance Company.

Appeal is admitted.

ORDER IN CIVIL APPLICATION Heard learned advocate Mr. Palak H. Thakkar 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