Magma Hdi General Insurance ... vs Driver Of Aiva Dumper No. ...
2021 Latest Caselaw 14032 Guj

        C/FA/261/2020                               IA ORDER DATED: 14/09/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                                  In
                     R/FIRST APPEAL NO. 261 of 2020
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MAGMA HDI GENERAL INSURANCE COMPANY LIMITED, RAJKOT Versus DRIVER OF AIVA DUMPER NO. GJ-12-AY-2342 ============================================================================= Appearance:

MR VIBHUTI NANAVATI for the PETITIONER(s) No. for the RESPONDENT(s) No. NISHIT A BHALODI for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. RULE UNSERVED for the RESPONDENT(s) No. ================================================================ CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE Date : 14/09/2021 IA ORDER

1. Heard learned advocate for the applicant-Insurance Company and learned advocate for the respondents-claimants.

2. Learned advocate for the applicant-Insurance Company submits that the Insurance Company has deposited the entire amount of compensation in compliance of the order dated 24.01.2020 in Civil Application (For Stay) No.1 of 2019.

3. Learned advocate for the respondent-claimants confirms that the amount is deposited in the Tribunal.

4. Having heard learned advocates for the respective parties and having considered the fact that the applicant-Insurance Company has deposited the entire amount of compensation with interest and cost in the Tribunal in compliance with order dated 24.01.2020, the stay of the operation and implementation of impugned judgment and order dated 13.09.2019 passed by the MACT (Main), Kutchh at Bhuj in MACP No.231 of 2016 is confirmed till the disposal of the appeal.

5. The application stands disposed of. Rule is made absolute to the aforesaid extent.

(A.G.URAIZEE, J) Manoj