Iffco Tokio General Insurance ... vs Leelaba Alias Geetaba Mangalsinh ...
2021 Latest Caselaw 4476 Guj

         C/FA/1168/2021                                     ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 1168 of 2021

                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                 In R/FIRST APPEAL NO. 1168 of 2021
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         IFFCO TOKIO GENERAL INSURANCE COMPANY LTD
                             Versus
          LEELABA ALIAS GEETABA MANGALSINH SARVAIYA
==========================================================
Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3,4,5
==========================================================

 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                             Date : 19/03/2021

                              ORAL ORDER

FIRST APPEAL NO. 1168 of 2021

1. Heard learned advocate Ms. Kirti S. Pathak on behalf of

the appellant.

2. ADMIT.

CIVIL APPLICATION (FOR STAY) NO. 1 of 2021

1. Heard learned advocate Ms. Kirti S. Pathak on behalf of

the appellant.

C/FA/1168/2021 ORDER

2. By way of this application, the applicant seeks stay of

impugned judgment and award passed by the learned Motor

Accident Claims Tribunal, Bhavnagar in MACP No. 35/2014

dated 23.12.2019.

3. Considering the submissions made by learned advocate

for the parties, issue notice returnable on 30.04.2021.

4. Impugned judgment and award shall remain stayed on

condition that the applicant deposits the entire awarded

amount along with cost and interest with the learned Tribunal

by the next returnable date.

(NIKHIL S. KARIEL,J) MAYA S. CHAUHAN