The New India Assurance Co.Ltd. vs Vipulbhai Premjibhai Dumadiya
2021 Latest Caselaw 14173 Guj

        C/FA/1998/2021                              IA ORDER DATED: 15/09/2021


            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                                   In
                     R/FIRST APPEAL NO. 1998 of 2021
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THE NEW INDIA ASSURANCE CO.LTD.

Versus VIPULBHAI PREMJIBHAI DUMADIYA ============================================================================== Appearance:

for the PETITIONER(s) No. MR SUNIL B PARIKH for the PETITIONER(s) No. NISHIT A BHALODI for the RESPONDENT(s) No. RULE NOT RECD BACK for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ================================================================ CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE Date : 15/09/2021 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 03.07.2021 in Civil Application (For Stay) No.1 of 2021.

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 03.03.2021, the stay of the operation and implementation of impugned judgment and order dated 16.01.2020 passed by the MACT (Aux.) and Additional District Judge, Jetpur, Rajkot in MACP No.3/2017 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