Iffco Tokio General Insurance ... vs Ramabai Bhimji Vaghjiyani
2021 Latest Caselaw 500 Guj

            C/FA/75/2021                                        ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 75 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 75 of 2021
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                 IFFCO TOKIO GENERAL INSURANCE CO.LTD.
                                 Versus
                        RAMABAI BHIMJI VAGHJIYANI
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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
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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), Kachchh, At Bhuj, dated 18.02.2020 in MACP No.07 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