Icici Lombard Motor Insurance Co. ... vs Hanifbhai Mohammed Ukka
2021 Latest Caselaw 938 Guj

         C/FA/2599/2020                                         ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 2599 of 2020

                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                 In R/FIRST APPEAL NO. 2599 of 2020
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  ICICI LOMBARD MOTOR INSURANCE CO. LTD., INSURANCE CO. OF
                MOTORCYCLE NO. GJ 18 AJ 3747
                           Versus
                 HANIFBHAI MOHAMMED UKKA
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Appearance:
MR CHIRAYU A MEHTA(3256) 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 : 20/01/2021

                                ORAL ORDER

Order in First Appeal Heard Mr. Chirayu A. Mehta, learned advocate for the appellant.

Appeal is admitted.

Order in Civil Application Heard Mr. Chirayu A. Mehta, learned advocate for the applicant.

Rule returnable on 11.2.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Aux.) Keshod (Junagadh), dated 4.3.2020 in MACP No.710 of 2017 is stayed on condition that the applicant Insurance Company shall deposit the amount of

C/FA/2599/2020 ORDER

liability of the applicant as determined by the Tribunal before the returnable date.

(VAIBHAVI D. NANAVATI,J) K.K. SAIYED