C/FA/2656/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 2656 of 2020
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/FIRST APPEAL NO. 2656 of 2020
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IFFCO TOKYO GENERAL INSURANCE CO LTD
Versus
SHAMLABHAI PARKHABHAI ODIYA
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,2.1,3
MR DA SANKHESARA(5955) for the Defendant(s) No. 2.2
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CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI
Date : 04/01/2021
ORAL ORDER
ORDER IN FIRST APPEAL Heard learned advocate Shri Vibhuti Nanavati for the appellant and learned advocate Shri D.A. Sankhesara for the opponent-claimant.
Admit. Learned advocate Shri D. A.Sankhesara waives service of notice of admission for opponent-claimant.
ORDER IN CIVIL APPLICATION NO.1 OF 2020 Rule returnable on 26.02.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), Sabarkantha, Idar, dated 08.07.2019 in MACP No.84 of 2009 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal.
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