Icici Lombard General Insurance vs Kiritbhai Laljibhai Kharadi
2021 Latest Caselaw 2384 Guj

         C/FA/569/2021                                             ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 569 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
               In R/FIRST APPEAL NO. 569 of 2021
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                 ICICI LOMBARD GENERAL INSURANCE
                              Versus
                   KIRITBHAI LALJIBHAI KHARADI
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Appearance:
MR SUNIL B PARIKH(582) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2
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  CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                               Date : 15/02/2021
                                   ORAL ORDER

ORDER IN FIRST APPEAL

Heard Mr. Sunil B. Parikh, learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 08.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), Modasa, dated 07.10.2019 in MACP No.830 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 next returnable date.

(VAIBHAVI D. NANAVATI,J) NEHA