Iffco Tokio General Insurance ... vs Manabhai Kalubhai Rathod
2021 Latest Caselaw 1483 Guj

          C/FA/203/2021                                      ORDER




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 203 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
               In R/FIRST APPEAL NO. 203 of 2021
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              IFFCO TOKIO GENERAL INSURANCE CO.LTD.
                              Versus
                    MANABHAI KALUBHAI RATHOD
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                           Date : 01/02/2021

                                ORAL ORDER

ORDER IN FIRST APPEAL:-

Heard learned advocate Mr. Rathin Raval for the appellant. Notice returnable on 16.03.2021.

Registry is directed to call for the Record and Proceedings from the concerned Court so as to reach this Court before the next date of hearing.

ORDER IN CIVIL APPLICATION:-

Notice returnable on 16.03.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Auxi.), & 7 th Additional District Court Ahmedabad (Rural) at Mirzapur dated

C/FA/203/2021 ORDER

29.11.2019 in M.A.C.P. No.687 of 2006 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal before the next returnable date.

(VAIBHAVI D. NANAVATI,J) VARSHA DESAI