Iffco Tokio General Insurance Co ... vs Minor Falgunsinh Navalsinh ...
2021 Latest Caselaw 942 Guj

          C/FA/144/2021                                              ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                      R/FIRST APPEAL NO. 144 of 2021

                                       With

             CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                   In R/FIRST APPEAL NO. 144 of 2021
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              IFFCO TOKIO GENERAL INSURANCE CO LTD
                              Versus
               MINOR FALGUNSINH NAVALSINH RATHOD
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Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3
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 CORAM: HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                                  Date : 20/01/2021

                                   ORAL ORDER

Order in First Appeal Heard Mr. Rathin P. Raval, learned advocate for the appellant.

Appeal is admitted.

Order in Civil Application Heard Mr. Rathin P. Raval, learned advocate for the applicant.

Rule returnable on 18.2.2021. The operation, implementation and execution of the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Main.) Sabarkantha at Himmatnagar, dated 7.3.2020 in MACP No.782 of 2013 is stayed on condition that the applicant Insurance Company shall deposit the amount of

C/FA/144/2021 ORDER

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

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