Iffco Tokio General Insurance ... vs Amrutlal Madhabhai Parmar
2021 Latest Caselaw 8072 Guj

       C/FA/1800/2021                             ORDER DATED: 08/07/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                      R/FIRST APPEAL NO. 1800 of 2021
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 1800 of 2021
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             IFFCO TOKIO GENERAL INSURANCE COMPANY LTD
                               Versus
                     AMRUTLAL MADHABHAI PARMAR
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Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                              Date : 08/07/2021
                               ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate Ms. Kirti Pathak for the appellant Insurance Company.

Appeal is admitted.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant Insurance Company.

Rule returnable on 31.8.2021.

There shall be stay of the impugned judgment and award of the Motor Accident Claims Tribunal on condition that the applicant- Insurance Company deposits before the Tribunal concerned the entire awarded amount together with the costs and interest before the next date.

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