Icici Lombard General Insurance ... vs Ilaba Hitendrasinh Jadeja
2021 Latest Caselaw 6541 Guj

         C/FA/1541/2021                                ORDER DATED: 21/06/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/FIRST APPEAL NO. 1541 of 2021

                                      With
                   CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                        In R/FIRST APPEAL NO. 1541 of 2021
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          ICICI LOMBARD GENERAL INSURANCE COMPANY LIMITED
                                 Versus
                      ILABA HITENDRASINH JADEJA
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Appearance:
MR CHIRAYU A MEHTA(3256) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5,6
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                                  Date : 21/06/2021

                                   ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocate Mr.Chirayu Mehta for the appellant-Insurance Company.

Appeal is admitted.

ORDER IN CIVIL APPLICATION Heard learned advocate Mr.Chirayu Mehta for the applicant- Insurance Company.

Rule returnable on 6.8.2021.

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

(N.V.ANJARIA, J) Manshi