Iffco Tokio General Insurance Co ... vs Prajapati Jankiben Wd/O ...
2021 Latest Caselaw 1706 Guj

            C/FA/340/2021                                       ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 340 of 2021
                                   With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 340 of 2021
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               IFFCO TOKIO GENERAL INSURANCE CO LTD
                               Versus
           PRAJAPATI JANKIBEN WD/O MITESHBHAI MAHESHBHAI
==========================================================
Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                              Date : 04/02/2021
                               ORAL ORDER

ORDER IN FIRST APPEAL:-

Heard learned advocate Ms.Kirti Pathak for the appellant. Admit.

ORDER IN CIVIL APPLICATION :-

Rule returnable on 16th March, 2021.

The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Auxi.), Mahesana dated 19.10.2020 in MACP No.290 of 2015 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal before the returnable date.

(VAIBHAVI D. NANAVATI,J) ABHISHEK