Iffco Tokio General Insurance Co. ... vs Ujamben Manilal Patel
2021 Latest Caselaw 1224 Guj

        C/FA/2566/2020                                        ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO.            2566 of 2020

                          With
       CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
            In R/FIRST APPEAL NO. 2566 of 2020
                          With
  CIVIL APPLICATION (FOR ADDITIONAL EVIDENCE) NO. 2 of
                           2020
            In R/FIRST APPEAL NO. 2566 of 2020
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            IFFCO TOKIO GENERAL INSURANCE CO. LTD.
                             Versus
                     UJAMBEN MANILAL PATEL
==========================================================
Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
 for the Defendant(s) No. 6,7
MR.HIREN M MODI(3732) for the Defendant(s) No. 1,2,3,4,5
==========================================================

 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                          Date : 27/01/2021

                               ORAL ORDER

ORDER IN FIRST APPEAL

Heard Mr. Rathin P. Raval, learned advocate for the appellant and Mr. Hiren M. Modi, learned advocate for the opponents.

Notice returnable on 02.03.2020. Mr. Hiren M. Modi, learned advocate waives service of notice for the opponents.

ORDER IN CIVIL APPLICATION NO.1 of 2020

Notice returnable on 02.03.2020. The operation, implementation and execution of

C/FA/2566/2020 ORDER

the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), Sabarkantha at Himmatnagar, dated 27.08.2019 in MACP No.399 of 2011 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.

ORDER IN CIVIL APPLICATION NO.2 of 2020

To be heard with First Appeal.

(VAIBHAVI D. NANAVATI,J)

NEHA