Icici Lombard General Insurance ... vs Daxaben Sunilbhai Sorathia
2021 Latest Caselaw 8082 Guj

         C/FA/1796/2021                               ORDER DATED: 08/07/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/FIRST APPEAL NO. 1796 of 2021

                                     With
                  CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                       In R/FIRST APPEAL NO. 1796 of 2021
==========================================================
             ICICI LOMBARD GENERAL INSURANCE COMPANY LTD
                                 Versus
                       DAXABEN SUNILBHAI SORATHIA
==========================================================
Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6
==========================================================

  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 Ms.Kirti Pathak for the applicant- Insurance Company.

Rule returnable on 31.8.2021.

There shall be stay of the impugned judgment and order 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) Manshi