Icici Lombard Insurance Co Ltd vs Lakhubhai Jivabhai Gohil
2021 Latest Caselaw 12970 Guj

     C/FA/2252/2021                                 ORDER DATED: 31/08/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/FIRST APPEAL NO. 2252 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                   In R/FIRST APPEAL NO. 2252 of 2021
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                      ICICI LOMBARD INSURANCE CO LTD
                                   Versus
                          LAKHUBHAI JIVABHAI GOHIL
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Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
for the Defendant(s) No. 9
MR.HIREN M MODI(3732) for the Defendant(s) No. 1,2,3,4,5,6,7,8
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 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                              Date : 31/08/2021
                               ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocate Ms. Kirti S Pathak for the appellant-Insurance Company.

Appeal is admitted.

Learned advocate Mr. Hiren Modi waives service of admission of appeal on behalf of the respondents nos.1 to 8. Learned advocate Mr. Kartik Bhatt waives service of admission of appeal on behalf of respondent no.9.

ORDER IN CIVIL APPLICATION Heard learned advocate for the applicant- Insurance Company.

Rule returnable on 11.10.2021. Learned advocate Mr. Hiren Modi waives service of notice of rule on behalf of the respondents nos.1 to 8. Learned advocate Mr. Kartik Bhatt waives service of notice of rule on behalf of respondent no.9.

C/FA/2252/2021 ORDER DATED: 31/08/2021

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

(N.V.ANJARIA, J) Radhika