Iffco Tokiyo General Insurance ... vs Mayankbhai Vasudevbhai Bhatt
2021 Latest Caselaw 1090 Guj

         C/FA/202/2021                                            ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/FIRST APPEAL NO.               202 of 2021

                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
               In R/FIRST APPEAL NO. 202 of 2021
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              IFFCO TOKIYO GENERAL INSURANCE CO.LTD.
                               Versus
                   MAYANKBHAI VASUDEVBHAI BHATT
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Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3
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  CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                               Date : 22/01/2021
                                   ORAL ORDER

ORDER IN FIRST APPEAL

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

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 05.03.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Main), Bhavnagar, dated 31.01.2020 in MACP No.329 of 2014 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