Icici Lombard General Insurance vs Puniben Dhimaram Bishnoi
2021 Latest Caselaw 3307 Guj

          C/FA/901/2021                                        ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 901 of 2021

                                With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                                 In
                    R/FIRST APPEAL NO. 901 of 2021
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                  ICICI LOMBARD GENERAL INSURANCE
                                Versus
                      PUNIBEN DHIMARAM BISHNOI
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Appearance:
MR SUNIL B PARIKH(582) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                             Date : 25/02/2021

                                ORAL ORDER

Heard Mr. Sunil B. Parikh, learned advocate for the appellant.

Appeal is admitted.

This appeal to be heard with First Appeals No.2907, 2886, 2908 and 2911 of 2017.

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.) Banaskantha at Palanpur, dated 18.10.2019 in MACP No.85 of 2009 is stayed on condition that the applicant Insurance Company shall deposit the amount of

C/FA/901/2021 ORDER

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

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