Icici Lombard General Insurance vs Varsat Pravinbhai Virjibhai
2021 Latest Caselaw 9801 Guj

       C/FA/1872/2021                               ORDER DATED: 28/07/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                      R/FIRST APPEAL NO. 1872 of 2021
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 1872 of 2021
==========================================================
                        ICICI LOMBARD GENERAL INSURANCE
                                      Versus
                            VARSAT PRAVINBHAI VIRJIBHAI
==========================================================
Appearance:
MR SUNIL B PARIKH(582) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
==========================================================
  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                                Date : 28/07/2021
                                 ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate Mr. Sunil Parikh for the appellant Insurance Company.

It was stated that cognate appeals being First Appeal No. 569 of 2021, First Appeal No. 570 of 2021 and First Appeal No. 903 of 2021 have been admitted.

Appeal is admitted.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant Insurance Company. Rule returnable on 9.9.2021.

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