Icici Lombard Insurance Co Ltd vs Chandrikaben Ramabhai Rathod
2021 Latest Caselaw 15468 Guj

      C/FA/2751/2021                               ORDER DATED: 01/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/FIRST APPEAL NO. 2751 of 2021
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 2751 of 2021
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                       ICICI LOMBARD INSURANCE CO LTD
                                    Versus
                       CHANDRIKABEN RAMABHAI RATHOD
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Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 01/10/2021
                                ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocate for the appellant. Admit.

To be heard with First Appeal No.776 of 2021.

ORDER IN CIVIL APPLICATION

Heard learned advocate for the applicant.

Rule returnable on 26.11.2021.

The implementation, operation and execution of the impugned judgment and award is stayed on condition of depositing the entire amount of compensation with interest and cost in the Tribunal before the returnable date.

(A.G.URAIZEE, J) ALI