Iffco Tokio General Insurance ... vs Banasarbhai Naranbhai Gayakwad
2021 Latest Caselaw 3294 Guj

         C/FA/4470/2019                                      ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 4470 of 2019

                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                 In R/FIRST APPEAL NO. 4470 of 2019
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  IFFCO TOKIO GENERAL INSURANCE COMPANY LTD AHMEDABAD
                          Versus
             BANASARBHAI NARANBHAI GAYAKWAD
==========================================================
Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
MR R.K.MANSURI(3205) for the Defendant(s) No. 3,4
NOTICE NOT RECD BACK(3) for the Defendant(s) No. 1,2
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 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA
        and
        HONOURABLE MR. JUSTICE A.S. SUPEHIA

                             Date : 25/02/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

ORDER IN FIRST APPEAL Heard learned advocate Mr.Vibhuti Nanavati for the appellant and learned advocate Mr.R.K.Mansuri for the respondent Nos.3 and 4.

Appeal is admitted.

The Registry shall call for record and proceedings from the Tribunal concerned.

Learned advocate Mr.Mansuri waives service of notice of admission of the appeal on behalf of the respondent Nos.3 and 4.

C/FA/4470/2019 ORDER

ORDER IN CIVIL APPLICATION Heard learned advocate Mr.Vibhuti Nanavati for the appellant and learned advocate Mr.Mansuri for the respondent Nos.3 and 4.

Rule returnable on 7.4.2021.

In the facts of the case, there shall be stay on the implementation and execution of judgment and award dated 1.1.2019 passed by the Motor Accident Claims Tribunal, (Main) Aravalli at Modasa in Motor Accident Claims Petition No.553 of 2015 (Old No.413 of 2009) on condition that the appellant­ Insurance Company deposits the entire awarded amount together with the cost and interest with the Tribunal concerned before the returnable date.

Learned advocate Mr.Mansuri waives service of rule on behalf of the respondent Nos.3 and 4.

(N.V.ANJARIA, J)

(A. S. SUPEHIA, J) Manshi