The Oriental Insurance Co. Ltd. vs Kantibhai Dhulabhai Gamar
2021 Latest Caselaw 13520 Guj

      C/FA/2369/2021                                    ORDER DATED: 06/09/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 2369 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                    In R/FIRST APPEAL NO. 2369 of 2021
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                        THE ORIENTAL INSURANCE CO. LTD.
                                     Versus
                          KANTIBHAI DHULABHAI GAMAR
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 06/09/2021
                                  ORAL ORDER

ORDER IN FIRST APPEAL Heard Mr.R.P. Raval, learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

Heard Mr.R.P. Raval, learned advocate for the applicant.

Rule returnable on 11.10.2021.

In the meantime, implementation and operation of the impugned judgment is stayed on condition of depositing the entire amount of compensation along with interest in the Tribunal before the returnable date.

(A.G.URAIZEE, J) ALI