Gujarat High Court
Oriental Insurance Company Ltd vs Shantiben Vanjibhai Pawar on 28 December, 2012
Author: G.B.Shah
Bench: G.B.Shah
ORIENTAL INSURANCE COMPANY LTD....Appellant(s)V/SSHANTIBEN VANJIBHAI PAWAR C/FA/3982/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD FIRST APPEAL NO. 3982 of 2012 With CIVIL APPLICATION NO. 14111 of 2012 In FIRST APPEAL NO. 3982 of 2012 ================================================================ ORIENTAL INSURANCE COMPANY LTD....Appellant(s) Versus SHANTIBEN VANJIBHAI PAWAR & 4....Defendant(s) ================================================================ Appearance: MR MAULIK J SHELAT, ADVOCATE for the Appellant(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE G.B.SHAH Date : 28/12/2012 ORAL ORDER
ORDER IN FIRST APPEAL;
Having considered the submissions advanced by learned advocate for the appellant-Insurance Company so also considering the impugned judgment and award dated 18.04.2012 rendered by the Tribunal, it appears that the appeal deserves consideration and hence, Admitted.
ORDER IN CIVIL APPLICATION:
Having considered the submissions advanced by learned advocate for the applicant-Insurance Company so also considering the impugned judgment and award dated 18.04.2012 rendered by the Tribunal, Rule returnable on 28 th January, 2013.
In the meanwhile, there shall be ad-interim stay in terms of para-3[A] on the condition that on or before returnable date, the applicant Insurance Company shall deposit the entire awarded amount together with interest and proportionate costs with the concerned claim Tribunal.
(G.B.SHAH, J.) Siddharth// Page 2 of 2