Iffco Tokio General Insurance Co ... vs Kailashben Ashokbhai Gundraniya
2021 Latest Caselaw 1399 Guj

        C/FA/232/2021                                        ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/FIRST APPEAL NO.           232 of 2021

                            With
        CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
              In R/FIRST APPEAL NO. 232 of 2021
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             IFFCO TOKIO GENERAL INSURANCE CO LTD
                             Versus
                KAILASHBEN ASHOKBHAI GUNDRANIYA
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
 for the Defendant(s) No. 6
MR GAURANG K CHAUHAN(9858) for the Defendant(s) No.
1,2,3,4,5
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                          Date : 29/01/2021

                             ORAL ORDER

ORDER IN FIRST APPEAL

Heard Mr. Rathin P. Raval, learned advocate for the appellant.

Admit.

Mr. Gaurang K. Chauhan, learned advocate waives service of notice of admission for opponent nos.1 to

5.

ORDER IN CIVIL APPLICATION

Rule returnable on 10.03.2021. The operation, implementation and execution of the impugned judgment and award passed by the Motor Accident Claims Tribunal (Aux.), Bhavnagar, dated 14.10.2019 in MACP No.411 of 2013 is stayed on condition that applicant

C/FA/232/2021 ORDER

Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal before the next returnable date.

It is open for the claimants to file an appropriate application for disbursement of the amount.

(VAIBHAVI D. NANAVATI,J)

NEHA