NEW INDIA ASSURANCE CO LTD Vs. GAURIBEN

JUDGEMENT

(1.) THE present application has been preferred by the applicant-original opponent no. 2-New India Assurance Co. Ltd. for interim relief to stay further execution, implementation and operation of the judgment and award dated 28/07/2010 passed by the learned Motor Accident Claims Tribunal (Auxiliary), Bharuch in MACP No. 705/2005 during pendency and final disposal of the main First Appeal.

(2.) THE main First Appeal is already admitted. It is reported that the entire decretal amount has been deposited by the applicant pursuant to the order passed by this Court dated 06/12/2010.

(3.) WITH this, the present application is allowed. Rule is made absolute to the aforesaid extent. No cost.