The New India Assurance Co. Ltd. vs Kajal Himatsinh Parmar
2021 Latest Caselaw 14046 Guj

      C/FA/2411/2021                                ORDER DATED: 14/09/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 2411 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                    In R/FIRST APPEAL NO. 2411 of 2021
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                       THE NEW INDIA ASSURANCE CO. LTD.
                                     Versus
                           KAJAL HIMATSINH PARMAR
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Appearance:
MS MOXA G THAKKER(3063) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                Date : 14/09/2021

                                 ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate for the appellant.

ADMIT.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant. Rule returnable on 26.10.2021. The implementation, operation and execution of the impugned judgment and award is stayed on condition of depositing the entire amount of compensation with interest and cost in the Tribunal before the returnable date.

(A.G.URAIZEE, J) SURESH SOLANKI