Iffco Tokio General Insurance ... vs Amarbai Nanji Velani
2021 Latest Caselaw 498 Guj

            C/FA/74/2021                                        ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 74 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 74 of 2021
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                 IFFCO TOKIO GENERAL INSURANCE CO.LTD.
                                 Versus
                          AMARBAI NANJI VELANI
==========================================================
Appearance:
MS KIRTI S PATHAK(9966) 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 : 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 (Main), Kachchh, At Bhuj, dated 18.02.2020 in MACP No.06 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