Iffco Tokio General Insurance ... vs Mamad Husen Jat
2021 Latest Caselaw 7128 Guj

       C/FA/1682/2021                               ORDER DATED: 28/06/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                      R/FIRST APPEAL NO. 1682 of 2021
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 1682 of 2021
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                IFFCO TOKIO GENERAL INSURANCE COMPANY
                                 Versus
                            MAMAD HUSEN JAT
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Appearance:
MR KRUNAL R SAKSENA(5915) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                               Date : 28/06/2021
                                ORAL ORDER

ORDER IN FIRST APPEAL

Heard learned advocate Mr. Krunal Saksena for the appellant Insurance Company.

Appeal is admitted.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant Insurance Company.

Rule returnable on 18.8.2021.

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) C.M. JOSHI