Iffco Tokio General Insurance Co ... vs Kamleshkumar Dashrathbhai ...
2021 Latest Caselaw 5819 Guj

     C/FA/1478/2021                               ORDER DATED: 10/06/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/FIRST APPEAL NO. 1478 of 2021
                                With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                  In R/FIRST APPEAL NO. 1478 of 2021
                                With
          CIVIL APPLICATION (FOR DIRECTION) NO. 2 of 2021
                  In R/FIRST APPEAL NO. 1478 of 2021
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               IFFCO TOKIO GENERAL INSURANCE CO LTD
                               Versus
               KAMLESHKUMAR DASHRATHBHAI ACHARYA
==========================================================
Appearance:
MR RATHIN P RAVAL(5013) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2
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 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA

                            Date : 10/06/2021

                             ORAL ORDER

Appeal is admitted.

Order in Civil Application No. 1 of 2021

Heard learned advocate for the applicant.

Rule, returnable on 13.7.2021.

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 before the returnable date.

C/FA/1478/2021 ORDER DATED: 10/06/2021

Order in Civil Application No. 2 of 2021

Heard learned advocate for the applicant.

Rule, returnable on 13.7.2021.

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