Iffco Tokio General Insurance Co ... vs Mohsin Abdul Rasid Malek
2021 Latest Caselaw 491 Guj

            C/FA/76/2021                                        ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 76 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 76 of 2021
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                 IFFCO TOKIO GENERAL INSURANCE CO LTD
                                 Versus
                       MOHSIN ABDUL RASID MALEK
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Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                               Date : 13/01/2021

                                ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate Mr.Kirti Pathak for the appellant. Admit.

ORDER IN CIVIL APPLICATION :-

Rule returnable on 24th March, 2021.

The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Main), Panchmahal, At Godhara, dated 08.04.2019 in MACP No.1211 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 returnable date.

(VAIBHAVI D. NANAVATI,J) MOHMMEDSHAHID