Iffco Tokio General Insurance Co ... vs Parmar Dakshaben Bhikhabhai
2021 Latest Caselaw 1768 Guj

           C/FA/391/2021                                      ORDER




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 391 of 2021

                              With
          CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                In R/FIRST APPEAL NO. 391 of 2021
===============================================================
                IFFCO TOKIO GENERAL INSURANCE CO LTD
                                Versus
                    PARMAR DAKSHABEN BHIKHABHAI
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Appearance:
MR TANMAY B KARIA(6833) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
================================================================

 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                           Date : 05/02/2021

                             ORAL ORDER

ORDER IN FIRST APPEAL:-

Heard learned advocate Mr.Tanmay Karia for the appellant. Admit.

ORDER IN CIVIL APPLICATION:-

Rule returnable on 07.04.2021.

The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Main) Banaskantha District at Palanpur dated 31.08.2020 in M.A.C.P. No.333 of 2014 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