Bajaj Allianz General Insurance ... vs Bhavnaben Rameshbhai Makwana
2021 Latest Caselaw 1238 Guj

            C/FA/199/2021                                       ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 199 of 2021
                                   With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                     In R/FIRST APPEAL NO. 199 of 2021
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           BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD
                               Versus
                  BHAVNABEN RAMESHBHAI MAKWANA
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Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                              Date : 27/01/2021
                               ORAL ORDER

ORDER IN FIRST APPEAL:-

Heard learned advocate Ms.Kirti Pathak for the appellant. Admit.

ORDER IN CIVIL APPLICATION :-

Rule returnable on 1st March, 2021.

The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Aux.), Visavadar, dated 25.06.2019 in MACP No.239 of 2017 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal before the returnable date.

(VAIBHAVI D. NANAVATI,J) ABHISHEK