Icici Lombard General Insurance ... vs Rigan Alias Rengrasu Karuppeih ...
2021 Latest Caselaw 7981 Guj

       C/FA/1782/2021                              ORDER DATED: 07/07/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                      R/FIRST APPEAL NO. 1782 of 2021
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 1782 of 2021
==========================================================
                ICICI LOMBARD GENERAL INSURANCE CO LTD
                                 Versus
             RIGAN ALIAS RENGRASU KARUPPEIH KALAR DARBAR
==========================================================
Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6,7
==========================================================

  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                              Date : 07/07/2021

                               ORAL ORDER

Heard learned advocate Ms. Kirti Pathak for the appellant.

Appeal is admitted.

Order in Civil Application

Heard learned advocate Ms. Kirti Pathak for the applicant.

Rule, returnable on 4.8.2021.

In the facts of the case, there shall be stay of operation, implementation and execution of judgment and award of the Motor Accident Claims Tribunal impugned, on the condition, however, that the applicant appellant company shall deposit entire awarded amount together with cost and interest before the returnable date with the Tribunal concerned.

(N.V.ANJARIA, J) C.M. JOSHI