Iffco Tokiyo General Insurance ... vs Suryaben Mahendrakumar Patel
2021 Latest Caselaw 497 Guj

           C/FA/77/2021                                         ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 77 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 77 of 2021
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            IFFCO TOKIYO GENERAL INSURANCE COM. LTD
                             Versus
                SURYABEN MAHENDRAKUMAR PATEL
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Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                              Date : 13/01/2021

                                ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate Ms.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 (Auxi), Vadodara, dated 29.02.2020 in MACP No. 870 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