Iffco Tokio General Insurance Co ... vs Manguben Bhupatbhai Dabhi
2021 Latest Caselaw 3783 Guj

      C/FA/621/2020                                    IA ORDER




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


     CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
           In R/FIRST APPEAL NO. 621 of 2020
=====================================================

IFFCO TOKIO GENERAL INSURANCE CO LTD Versus MANGUBEN BHUPATBHAI DABHI ===================================================== Appearance:

MR PALAK H THAKKAR for the PETITIONER(s) No. RULE SERVED for the RESPONDENT(s) No. =====================================================

CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

Date : 04/03/2021

IA ORDER

1. Heard learned Advocate Mr. Palak Thakkar on

behalf of the applicant/appellant.

2. Vide order dated 11th February, 2020, this Court

(Coram : Honourable Mr. Justice N.V. Anjaria)

while admitting the First Appeal had directed

the impugned judgment and award to remain in

abeyance on condition that the entire amount as

per the award alongwith interest and costs to be

deposited with the learned Tribunal. It appears

that thereafter the entire amount had been

deposited and vide order dated 9th February, 2021

C/FA/621/2020 IA ORDER

this Court (Coram : Honourable Ms. Justice

Vaibhavi D. Nanavati) in Civil Application (For

Withdrawal/Disbursement of amount) No.1 of 2021

had granted disbursement as well as directed

investment of the remaining amount.

3. Considering the same, the impugned judgment and

award dated 12th September, 2019 passed by the

Motor Accident Claims Tribunal (Aux.) Bhavnagar

in Motor Accident Claims Petition No.223 of 2015

shall remain stayed till the final disposal of

the First Appeal No.621 of 2020.

With this direction, the civil application

stands allowed.

(NIKHIL S. KARIEL,J)

Pallavi