NEW INDIA ASSURANCE CO. LTD Vs. GARASIYA MANJULABEN

JUDGEMENT

(1.) These applications are filed by the Insurance Companies in the appeals filed by them. Challenge in the appeals is made to the judgment and award passed by the Motor Accident Claims Tribunals, the details of which are noted hereunder - Para: 2.1 to 2.36. By these applications, stay is prayed for against the implementation and execution of the impugned judgment and award.

(2.) Challenge in First Appeal No. 2719 of 2019 is made by the Insurance Company - New India Assurance Company Ltd. to the judgment and award dated 04.08.2017 passed by the Motor Accident Claims Tribunal, Arvalli at Modasa in M.A.C.P. No. 425 of 2015 (Old M.A.C.P. No. 107 of 2007).

(3.) All the appeals are admitted.