Iffco Tokio General Insurance Co ... vs Mivsayi Ibrahim Jat
2021 Latest Caselaw 1392 Guj

         C/FA/234/2021                                         ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 234 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
               In R/FIRST APPEAL NO. 234 of 2021
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              IFFCO TOKIO GENERAL INSURANCE CO LTD
                              Versus
                       MIVSAYI IBRAHIM JAT
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Appearance:
MR TANMAY B KARIA(6833) 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 : 29/01/2021
                               ORAL ORDER

ORDER IN FIRST APPEAL

Heard Mr. Tanmay B. Karia, learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 12.03.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), Bhuj-Kachchh, dated 24.05.2019 in MACP No.461 of 2009 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