Icici Lombard General Insurance ... vs Pravinbhai Babubhai Vaish
2021 Latest Caselaw 939 Guj

         C/FA/2601/2020                                           ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 2601 of 2020

                                   With

            CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                 In R/FIRST APPEAL NO. 2601 of 2020
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           ICICI LOMBARD GENERAL INSURANCE CO. LTD.
                             Versus
                   PRAVINBHAI BABUBHAI VAISH
==========================================================
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 29.1.2020 in MACP No.703 of 2017 is stayed on condition that the applicant Insurance Company shall deposit the amount of

C/FA/2601/2020 ORDER

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

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