Icici Limbard General Ins Co. Ltd. vs Mahesbhai Hasmukhlal Tikkiwala
2021 Latest Caselaw 1480 Guj

          C/FA/268/2021                                           ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 268 of 2021

                                     With

             CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 268 of 2021
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              ICICI LOMBARD GENERAL INS CO. LTD.
                            Versus
           MAHESBHAI HASMUKHLAL TIKKIWALA & 7 other(s)
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Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6,7,8
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                                Date : 01/02/2021

                                 ORAL ORDER

Order in First Appeal Heard Ms. Kirti S. Pathak, learned advocate for the appellant.

Notice returnable on 8.3.2021.

Order in Civil Application Heard Ms. Kirti S. Pathak, learned advocate for the applicant.

Notice returnable on 8.3.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Aux.) Vadodara, dated 26.11.2019 in MACP No.473 of 2017 is stayed on condition that the applicant Insurance Company shall deposit the amount of liability of the

C/FA/268/2021 ORDER

applicant as determined by the Tribunal before the returnable date.

(VAIBHAVI D. NANAVATI,J) K.K. SAIYED