Iffco Tokio General Insurance Co ... vs Kalavatidevi Shriramkumar Yadav
2021 Latest Caselaw 3245 Guj

         C/FA/846/2021                                         ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 846 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
               In R/FIRST APPEAL NO. 846 of 2021
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            IFFCO TOKIO GENERAL INSURANCE CO LTD
                            Versus
        KALAVATIDEVI SHRIRAMKUMAR YADAV & 6 other(s)
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Appearance:
MS KIRTI S PATHAK(9966) 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 : 24/02/2021
                               ORAL ORDER

ORDER IN FIRST APPEAL

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

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 19.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Main), Kachchh at Bhuj, dated 07.07.2020 in MACP No.184 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