Hdfc Ergo General Insurance ... vs Majid Ismail Jamsa
2021 Latest Caselaw 40 Guj

           C/FA/864/2020                                       ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 864 of 2020

                                    With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                      In R/FIRST APPEAL NO. 864 of 2020
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        HDFC ERGO GENERAL INSURANCE COMPANY LIMITED
                            Versus
                     MAJID ISMAIL JAMSA
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Appearance:
MR VIBHUTI NANAVATI(513) 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 : 04/01/2021
                               ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate Shri Vibhuti Nanavati for the appellant. Admit.

ORDER IN CIVIL APPLICATION NO.1 OF 2020

Rule returnable on 26.02.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Main), Panchmahals at Godhra, dated 18.10.2019 in MACP No.455 of 2009 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal.

(VAIBHAVI D. NANAVATI,J)

NEHA