Iffco Tokyo General Insurance Co ... vs Shamlabhai Parkhabhai Odiya
2021 Latest Caselaw 44 Guj

           C/FA/2661/2020                                         ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 2661 of 2020
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 2661 of 2020
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               IFFCO TOKYO GENERAL INSURANCE CO LTD
                               Versus
                    SHAMLABHAI PARKHABHAI ODIYA
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Appearance:
MR VIBHUTI NANAVATI(513) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,2.1,3
MR DA SANKHESARA(5955) for the Defendant(s) No. 2.2
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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 and learned advocate Shri D.A. Sankhesara for the opponent-claimant.

Admit. Learned advocate Shri D. A.Sankhesara waives service of notice of admission for opponent-claimant.

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 Motor Accident Claims Tribunal (Aux.), Sabarkantha, Idar, dated 08.07.2019 in MACP No.70 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