Gujarat High Court
United India Insurance Co vs Rajabhai Kanjibhai Harijan & 6 on 8 April, 2010
Author: K.M.Thaker
Bench: K.M.Thaker
FA/4149/2009 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL No. 4149 of 2009
To
FIRST APPEAL No. 4150 of 2009
With
CIVIL APPLICATION No. 11492 of 2009
In FIRST APPEAL No. 4149 of 2009
To
CIVIL APPLICATION No. 11493 of 2009
In FIRST APPEAL No. 4150 of 2009
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UNITED INDIA INSURANCE CO - Appellant(s)
Versus
RAJABHAI KANJIBHAI HARIJAN & 6 - Defendant(s)
=========================================================
Appearance :
MR GC MAZMUDAR for Appellant(s) : 1,MR HG MAZMUDAR for Appellant(s) :
1,
MR.S.M.GOHIL for Defendant(s) : 1 - 5.
None for Defendant(s) : 6 - 7.
=========================================================
CORAM : HONOURABLE MR.JUSTICE K.M.THAKER
Date : 08/04/2010
ORAL ORDER
Order in the First Appeals:
Heard learned advocate Mr. Majmudar appearing for the appellant and learned advocate Mr. Gohil appearing for the opponent nos.1 to 5 who has appeared on caveat.
Admit. Learned advocate Mr. Gohil appearing for the
FA/4149/2009 2/2 ORDER
opponent nos.1 to 5 waives service of notice of admission on behalf of opponent nos.1 to 5. The process to be served on opponent nos.6 and 7.
Order in the Civil Applications:-
Heard learned advocate Mr. Majmudar appearing for the applicant-appellant and learned advocate Mr. Gohil appearing for the opponent nos.1 to 5 who has appeared on caveat.
Rule returnable on 10/5/2010. Learned advocate Mr. Gohil appearing for the opponent nos.1 to 5 waives service of notice of Rule on behalf of opponent nos.1 to 5. The process to be served on opponent nos.6 and 7.
Until the returnable date, there shall be ad interim relief in terms of para-8(A) on the condition that the appellant- applicant deposits the entire decreetal amount along with interest and costs on or before 7/5/2010.
(K.M.THAKER, J.) (ila)