Iffco Tokyo General Insurance ... vs Kokiben Kabalsingh Pullar ...
2021 Latest Caselaw 15703 Guj

      C/FA/2828/2021                          ORDER DATED: 05/10/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                      R/FIRST APPEAL NO. 2828 of 2021
                                      With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                     In R/FIRST APPEAL NO. 2828 of 2021
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             IFFCO TOKYO GENERAL INSURANCE COMPANY LTD
                                     Versus
                   KOKIBEN KABALSINGH PULLAR PUNJABI
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Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
MR VILAV K BHATIA(5338) for the Defendant(s) No. 1
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   CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                          Date : 05/10/2021
                           ORAL ORDER

ORDER IN FIRST APPEAL Heard learned advocates for the respective parties. Admit.

Mr.V.K. Mehta, learned advocate waives service of notice of admission for the respondent No.1.

ORDER IN CIVIL APPLICATION Heard learned advocates for the respective parties.

Rule returnable on 30.11.2021. Mr.V.K. Mehta, learned advocate waives service of notice of Rule for the respondent No.1.

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