Iffco Tokio General Insurance Co. ... vs Nayi Rashmiben Wd/O Manubhai ...
2021 Latest Caselaw 93 Guj

           C/FA/2693/2020                                          ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/FIRST APPEAL NO. 2693 of 2020
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                   In R/FIRST APPEAL NO. 2693 of 2020
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             IFFCO TOKIO GENERAL INSURANCE CO. LTD.
                             Versus
            NAYI RASHMIBEN WD/O MANUBHAI GOVINDBHAI
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Appearance:
MR RATHIN P RAVAL(5013) 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 : 05/01/2021
                     ORAL ORDER

ORDER IN FIRST APPEAL :-

Heard learned advocate Mr.Rathin Raval for the appellant. Admit.

ORDER IN CIVIL APPLICATION:-

Rule returnable on 08.03.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Auxi-2), Patan, At - Radhanpur, dated 31.12.2019 in MACP No.371 of 2018 (Old M.A.C.P.No.280 of 2017) is stayed on condition that applicant Insurance Company shall deposit the amount of liability of the applicant as determined by the Tribunal.

Mr.Rathin Raval, learned advocate for the appellant to provide the deposition of the driver in vernacular at Exhibit - 45 to the Registry before the next returnable date.

(VAIBHAVI D. NANAVATI,J) MOHMMEDSHAHID