Iffco Tokio General Insurance Co ... vs Vitthalbhai Paalabhai Bagda
2021 Latest Caselaw 1328 Guj

           C/FA/256/2021                                      ORDER




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/FIRST APPEAL NO. 256 of 2021
                              With
          CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                In R/FIRST APPEAL NO. 256 of 2021
===============================================================
               IFFCO TOKIO GENERAL INSURANCE CO LTD
                                Versus
                    VITTHALBHAI PAALABHAI BAGDA
===============================================================
Appearance:
MS KIRTI S PATHAK(9966) 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 : 28/01/2021

                             ORAL ORDER

ORDER IN FIRST APPEAL:-

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

ORDER IN CIVIL APPLICATION:-

Rule returnable on 05.03.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Auxi.), at Rajkot at Dhoraji dated 20.01.2020 in M.A.C.P. No.06 of 2018 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) VARSHA DESAI