The New India Assurance Co. Ltd. vs Kulsamben Ramjanbhai Falani
2021 Latest Caselaw 13593 Guj

        C/FA/2376/2021                                      ORDER DATED: 07/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 2376 of 2021
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                                     In
                       R/FIRST APPEAL NO. 2376 of 2021
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                         THE NEW INDIA ASSURANCE CO. LTD.
                                       Versus
                          KULSAMBEN RAMJANBHAI FALANI
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Appearance:
MR GC MAZMUDAR(1193) for the Appellant(s) No. 1
MR HG MAZMUDAR(1194) 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 : 07/09/2021
                                     ORAL ORDER

Order in First Appeal No.2376/2021 Heard Mr. G.C. Mazmudar, learned advocate for the appellant.

Admit. To be heard along-with First Appeal No.3549 of 2013.

Order in Civil Application No.1/2021 Rule returnable on 25th October, 2021. In the meantime, there shall be stay the implementation, operation and execution of the impugned judgment and award on condition that the entire amount of compensation together with interest and proportionate costs shall be deposited in the Tribunal by the returnable date.

(A.G.URAIZEE, J)

Manoj