Iffco Tokio General Insurance ... vs Musabhai Hasambhai Khafi
2021 Latest Caselaw 3041 Guj

        C/FA/784/2021                                        ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/FIRST APPEAL NO.           784 of 2021

                            With
        CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
              In R/FIRST APPEAL NO. 784 of 2021
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      IFFCO TOKIO GENERAL INSURANCE COMPANY LIMITED
                           Versus
                 MUSABHAI HASAMBHAI KHAFI
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Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
 for the Defendant(s) No. 6,7
MR MAKBUL I MANSURI(2694) for the Defendant(s) No.
1,2,3,4,5
MR. RAHUL R DHOLAKIA(6765) for the Defendant(s) No. 8
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                          Date : 22/02/2021

                             ORAL ORDER

ORDER IN FIRST APPEAL

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

Admit.

Mr. Makbul I. Mansuri, learned advocate waives service of notice of admission for opponent nos.1-5 and Mr. Rahul R. Dholakia, learned advocate waives service of notice of admission for opponent no.8.

ORDER IN CIVIL APPLICATION

Rule returnable on 26.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims

C/FA/784/2021 ORDER

Tribunal (Aux.) and 4th Additional District Judge, Jamnagar, dated 11.04.2018 in MACP No.470 of 2010 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