Iffco Tokio General Insurance Co ... vs Sandipkumar Amratlal Soni
2021 Latest Caselaw 1393 Guj

          C/FA/264/2021                                        ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 264 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
               In R/FIRST APPEAL NO. 264 of 2021
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              IFFCO TOKIO GENERAL INSURANCE CO LTD
                              Versus
                    SANDIPKUMAR AMRATLAL SONI
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Appearance:
MR PALAK H THAKKAR(3455) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                            Date : 29/01/2021
                                ORAL ORDER

ORDER IN FIRST APPEAL

Heard Ms. Biva Sood, learned advocate for Mr. Palak Thakkar, learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 18.03.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), Palanpur, District : Banaskantha, dated 08.11.2019 in MACP No.167 of 2015 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