Icici Lombard Motor Insurance Co. ... vs Heirs Of Decd. Rameshbhai ...
2021 Latest Caselaw 80 Guj

          C/FA/2668/2020                                        ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 2668 of 2020
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                     In R/FIRST APPEAL NO. 2668 of 2020
                                   With
                      R/FIRST APPEAL NO. 2669 of 2020
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                     In R/FIRST APPEAL NO. 2669 of 2020
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           ICICI LOMBARD MOTOR INSURANCE CO. LTD
                           Versus
   HEIRS OF DECD. RAMESHBHAI CHANDUBHAI VADI, NATVARBHAI
                      CHANDUBHAI VADI
==========================================================
Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI
                    Date : 05/01/2021

                                ORAL ORDER

ORDER IN FIRST APPEAL NO.2668 of 2020:-

Heard learned advocate Ms.Kirti S. Pathak for the appellant. Admit.

ORDER IN CIVIL APPLICATION NO.1 of 2020 IN FIRST APPEAL NO.2668 of 2020:-

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 (Aux) District Kheda At - Nadiad, dated 28.01.2020 in MACP No.915 of 2015 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal.

C/FA/2668/2020 ORDER

ORDER IN FIRST APPEAL NO.2669 of 2020:-

Heard learned advocate Ms.Kirti S. Pathak for the appellant. Admit.

ORDER IN CIVIL APPLICATION NO.1 of 2020 IN FIRST APPEAL NO.2669 of 2020:-

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 (Aux), District Kheda At - Nadiad, dated 28.01.2020 in MACP No.914 of 2015 is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal.

(VAIBHAVI D. NANAVATI,J) MOHMMEDSHAHID