Icici Lombard General Insurance ... vs Bhikhiben Wd/O Prahladji ...
2021 Latest Caselaw 2626 Guj

          C/FA/764/2021                                        ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 764 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
               In R/FIRST APPEAL NO. 764 of 2021
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            ICICI LOMBARD GENERAL INSURANCE CO LTD
                             Versus
          BHIKHIBEN WD/O PRAHLADJI SAVDHANJI THAKOR
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Appearance:
MR TANMAY B KARIA(6833) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3,4,5,6,7
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  CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                            Date : 18/02/2021
                                ORAL ORDER

ORDER IN FIRST APPEAL

Heard Mr. Tanmay B. Karia, learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 22.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.II), Kalol, District: Gandhinagar, dated 24.01.2019 in MACP No.14 of 2013 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