Iffco Tokio General Insurance Co ... vs Arjanbhai Khimabhai Parmar
2021 Latest Caselaw 4373 Guj

        C/FA/257/2021                                   IA ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


            CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                  In R/FIRST APPEAL NO. 257 of 2021
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IFFCO TOKIO GENERAL INSURANCE CO LTD Versus ARJANBHAI KHIMABHAI PARMAR ========================================================== Appearance:

for the PETITIONER(s) No. MS KIRTI S PATHAK for the PETITIONER(s) No. RULE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

Date : 18/03/2021

IA ORDER

Heard Ms.K.S.Pathak, learned advocate for the applicant - appellant.

Vide order dated 29.01.2021, this Court (Corum : Mrs.Justice V.D.Nanavati) had stayed the implementation, operation and execution of the impugned judgment and award passed by the Motor Accidents Claims Tribunal (Auxi.) Rajkot at Dhoraji, dated 20.01.2020 in M.A.C.P.No.7 of 2018 on a condition that the applicant - Insurance Company deposits the amount of liability with the concerned tribunal.

Ms.K.S.Pathak, learned advocate for applicant submits before this Court that the said order is

C/FA/257/2021 IA ORDER

complied with and the entire awarded amount is deposited with the concerned tribunal.

Considering the same, the impugned judgment and award passed by the Motor Accidents Claims Tribunal (Auxi.) Rajkot at Dhoraji, dated 20.01.2020 in M.A.C.P.No.7 of 2018 shall remain stayed till final disposal of the present appeal. It would be open for the claimants to file appropriate application for disbursement before this Court.

With the above observations and directions, the present application stands allowed. Rule is discharged.

(NIKHIL S. KARIEL,J) MOHMMEDSHAHID