Icici Lombard General Insurance ... vs Nuruben Rasulbhai Chauhan
2021 Latest Caselaw 12644 Guj

     C/FA/2223/2021                                 ORDER DATED: 26/08/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 2223 of 2021

                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                   In R/FIRST APPEAL NO. 2223 of 2021
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    ICICI LOMBARD GENERAL INSURANCE CO. LTD. AHMEDABAD
                           Versus
                NURUBEN RASULBHAI CHAUHAN
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Appearance:
MR CHIRAYU A MEHTA(3256) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
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 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                              Date : 26/08/2021

                               ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate Mr.Chirayu A. Mehta for the appellant-Insurance Company.

Appeal is admitted.

ORDER IN CIVIL APPLICATION

Heard learned advocate Mr.Chirayu A. Mehta for the applicant- Insurance Company.

Rule returnable on 04.10.2021.

There shall be stay of the impugned judgment and order of the Motor Accident Claims Tribunal on condition that the applicant-Insurance Company deposits before the Tribunal

C/FA/2223/2021 ORDER DATED: 26/08/2021

concerned the entire awarded amount together with the costs and interest before the next date.

(N.V.ANJARIA, J) DRASHTI K. SHUKLA