Icici Lombard General Insurance vs Ratiben Alias Pupiben Badabhai ...
2021 Latest Caselaw 17408 Guj

         C/FA/3093/2021                                  ORDER DATED: 17/11/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/FIRST APPEAL NO. 3093 of 2021
                                      With
                   CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                        In R/FIRST APPEAL NO. 3093 of 2021
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                ICICI LOMBARD GENERAL INSURANCE
                              Versus
     RATIBEN ALIAS PUPIBEN BADABHAI ALIAS BADIYABHAI DODIYA
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Appearance:
MR SUNIL B PARIKH(582) for the Appellant(s) No. 1
for the Defendant(s) No. 3
MR.HIREN M MODI(3732) for the Defendant(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI
                   Date : 17/11/2021
                    ORAL ORDER

ORDER IN FIRST APPEAL NO.3093 OF 2021 Heard Mr.Sunil B. Parikh, learned advocate for the appellant.

Looking to the issue involved in the present appeal, it requires consideration. Hence, Appeal is admitted.

Mr.Hiren Modi, learned advocate, waives service of notice of admission for respondent Nos.1 and 2.

ORDER IN CIVIL APPLICATION NO.1 OF 2021

Rule returnable on 12.01.2022. The impugned judgment and award is stayed on a condition that the applicant - Insurance Company shall deposit the awarded/ decreetal amount with interest before the concerned Tribunal on or before returnable date.

(VIPUL M. PANCHOLI, J) piyush