Icici Lombard General Insurance ... vs Rajeshbhai Parshottambhai ...
2021 Latest Caselaw 2908 Guj

         C/FA/755/2021                                             ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 755 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
               In R/FIRST APPEAL NO. 755 of 2021
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        ICICI LOMBARD GENERAL INSURANCE COMPANY LTD
                           Versus
             RAJESHBHAI PARSHOTTAMBHAI CHAUHAN
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Appearance:
MS KIRTI S PATHAK(9966) 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 : 19/02/2021
                                   ORAL ORDER

ORDER IN FIRST APPEAL

Heard Ms. Kirti S. Pathak, learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 16.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), Anand, dated 26.11.2019 in MACP No.292 of 2016 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