Gujarat High Court
New India Assurance Co. Ltd vs Heirs Of Lrs. Of Decd. Amribenvirabhai ... on 25 April, 2003
Author: N.G.Nandi
Bench: N.G.Nandi, M.S.Shah
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL No 811 of 2003
with
CIVIL APPLICATION No 2719 of 2003
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NEW INDIA ASSURANCE CO. LTD
Versus
HEIRS OF LRS. OF DECD. AMRIBENVIRABHAI BHARWAD
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Appearance:
1. First Appeal No. 811 of 2003
MR HEMANT S SHAH for Petitioner No. 1
.......... for Respondent No. 1-1/7
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CORAM : MR.JUSTICE N.G.NANDI
and
MR.JUSTICE M.S.SHAH
Date of Order: 25/04/2003
ORAL ORDER
(Per : MR.JUSTICE N.G.NANDI) FIRST APPEAL No 811 of 2003 Heard. Let the R&P of MACP No. 428 of 1995 decided on 30.11.2002 by the Motor Accident Claims Tribunal (Aux.), Jamnagar be placed for perusal on 17.6.2003.
CIVIL APPLICATION No 2719 of 2003 Heard. On the applicant/appellant-Insurance Company depositing the entire awarded amount together with costs and interest within four weeks from today, the operation/execution of the impugned award shall remain stayed till the next date. The amount, if deposited, shall be invested by the Claims Tribunal as per the observations made in the impugned award. The amount of Rs.25,000/- deposited under Section 173 of the Act by the appellant shall be transmitted to the Claims Tribunal forthwith.
To come up on 17.6.2003.
(N.G. Nandi, J.) (M.S. Shah, J.) sundar/-