Icici Lombard General Insurance vs Varsat Thavarbhai Kavjibhai
2021 Latest Caselaw 3305 Guj

          C/FA/903/2021                                     ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 903 of 2021

                                 With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 903 of 2021
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                  ICICI LOMBARD GENERAL INSURANCE
                                Versus
                     VARSAT THAVARBHAI KAVJIBHAI
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Appearance:
MR SUNIL B PARIKH(582) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                             Date : 25/02/2021

                                ORAL ORDER

Order in First Appeal Heard Mr. Sunil B. Parikh, learned advocate for the appellant.

Appeal is admitted.

This appeal to be heard with First Appeals No.569 and 570 of 2021.

Order in Civil Application Heard Mr. Sunil B. Parikh, learned advocate for the applicant.

Rule returnable on 8.4.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Aux.) Modasa at Modasa, dated 7.10.2019 in MACP No.831 of 2015 is stayed on condition that the applicant Insurance Company

C/FA/903/2021 ORDER

shall deposit the amount of liability of the applicant as determined by the Tribunal before the returnable date.

(VAIBHAVI D. NANAVATI,J) K.K. SAIYED