Iffco Tokio General Insurance ... vs Dharaben Wd/O Maheshkumar ...
2021 Latest Caselaw 6552 Guj

     C/FA/1340/2021                               ORDER DATED: 21/06/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 1340 of 2021

                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                    In R/FIRST APPEAL NO. 1340 of 2021
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            IFFCO TOKIO GENERAL INSURANCE COMPANY
                             Versus
          DHARABEN WD/O MAHESHKUMAR TRIKAMLAL SHAH
==========================================================
Appearance:
MR KRUNAL R SAKSENA(5915) for the Appellant(s) No. 1
for the Defendant(s) No. 2,3,4,5,6
MR H M SHAH(3997) for the Defendant(s) No. 1
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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.Krunal Saksena for the appellant Insurance Company.

Appeal is admitted.

Learned advocate Mr. H. M. Shah waives notice of admission of appeal on behalf of the original claimant.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant Insurance Company.

Rule returnable on 9.8.2021.

C/FA/1340/2021 ORDER DATED: 21/06/2021

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.

Learned advocate Mr. H. M. Shah waives service of Rule on behalf of the original claimant in the present Civil Application as well.

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