Icici Lombard General Insurance vs Kirankumar Dhansukhbhai Mankad
2021 Latest Caselaw 41 Guj

              C/FA/862/2020                                       ORDER




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/FIRST APPEAL NO. 862 of 2020
                                     With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                       In R/FIRST APPEAL NO. 862 of 2020
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                      ICICI LOMBARD GENERAL INSURANCE
                                    Versus
                     KIRANKUMAR DHANSUKHBHAI MANKAD
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Appearance:
MR SUNIL B PARIKH(582) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                                 Date : 04/01/2021
                                  ORAL ORDER

Order in First Appeal Heard Mr. Sunil B. Parikh, learned advocate for the appellant through video conferencing.

Appeal is admitted.

Order in Civil Application Rule returnable on 9.2.2021. The operation, implementation and execution of the impugned judgment and award dated 30.9.2019 passed by the learned Motor Accident Claims Tribunal (Auxi.) Jamnagar at Jamnagar in M.A.C.P. No.193 of 2011 is stayed on condition that applicant - Insurance Company shall deposit the amount of liability of the appellant as determined by the Tribunal.

(VAIBHAVI D. NANAVATI,J) K.K. SAIYED