Iffco Tokio General Insurance ... vs Jagdishbhai Kantilal Patel
2021 Latest Caselaw 501 Guj

           C/FA/71/2021                                         ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 71 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 71 of 2021
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                IFFCO TOKIO GENERAL INSURANCE CO.LTD.
                                Versus
                      JAGDISHBHAI KANTILAL 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 Mr.Kirti Pathak for the appellant. Admit.

ORDER IN CIVIL APPLICATION :-

Rule returnable on 17th March, 2021.

The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Auxi), Mehsana, dated 06.02.2020 in MACP No.474 of 2010 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