Iffco Tokio General Insurance ... vs Bhavnaben Mukeshbhai Chaudhary
2021 Latest Caselaw 150 Guj

          C/FA/8/2021                                    ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/FIRST APPEAL NO. 8 of 2021
                             With
         CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                In R/FIRST APPEAL NO. 8 of 2021
==============================================================
              IFFCO TOKIO GENERAL INSURANCE CO.LTD.
                               Versus
                  BHAVNABEN MUKESHBHAI CHAUDHARY
==============================================================
Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
 for the Defendant(s) No. 1,2,3,4,5,6
==============================================================

  CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                        Date : 06/01/2021

                            ORAL ORDER

ORDER IN FIRST APPEAL

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

Admit.

ORDER IN CIVIL APPLICATION

Rule returnable on 24.02.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Aux.), Surat at Bardoli, dated 16.01.2020 in MACP No.566 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