Icici Lombard General Insurance ... vs Babubhai Havsingbhai Meda
2021 Latest Caselaw 3560 Guj

          C/FA/905/2021                                             ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 905 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
               In R/FIRST APPEAL NO. 905 of 2021
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       ICICI LOMBARD GENERAL INSURANCE COMPANY LIMITED
                            Versus
                  BABUBHAI HAVSINGBHAI MEDA
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Appearance:
MR CHIRAYU A MEHTA(3256) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3,4,5,6,7,8,9
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  CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                                Date : 26/02/2021
                                    ORAL ORDER

ORDER IN FIRST APPEAL

Heard Mr. Chirayu A. Mehta, learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 29.04.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Main), Dahod, dated 30.07.2020 in MACP No.10 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