Iffco Tokio General Insurance Co ... vs Ramzanbhai Ismylebhai Meer
2021 Latest Caselaw 149 Guj

          C/FA/11/2021                                           ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 11 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
               In R/FIRST APPEAL NO. 11 of 2021
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              IFFCO TOKIO GENERAL INSURANCE CO LTD
                              Versus
                   RAMZANBHAI ISMYLEBHAI MEER
==============================================================
Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3,4,5,6,7,8,9
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  CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                               Date : 06/01/2021

                                  ORAL ORDER

ORDER IN FIRST APPEAL

Heard Ms. Kirti S. Pathak, learned advocate for the appellant.

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 17.02.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Aux.), Mahesana, dated 16.09.2020 in MACP No.15 of 2011 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