Iffco Tokio General Insurance Co ... vs Sharifabai Amad Katiyaar M/O ...
2021 Latest Caselaw 15774 Guj

        C/FA/2856/2021                           ORDER DATED: 06/10/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                       R/FIRST APPEAL NO. 2856 of 2021
                                    With
                 CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                                     In
                       R/FIRST APPEAL NO. 2856 of 2021
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               IFFCO TOKIO GENERAL INSURANCE CO LTD
                               Versus
        SHARIFABAI AMAD KATIYAAR M/O DECD. SALEMAMAD AMAD
                             KATIYAAR
================================================================
Appearance:
MS KIRTI S PATHAK(9966) for the Appellant(s) No. 1
for the Defendant(s) No. 4,5
MR.HIREN M MODI(3732) for the Defendant(s) No. 1,2,3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 06/10/2021
                              ORAL ORDER

Order in First Appeal.

Admit. Mr. Hiren M. Modi, learned advocate waives service of notice of admission on behalf of the respondent Nos. 1 to 3. To be heard along-with First Appeal No.1407/2021.

Order in Civil Application.

Rule returnable on 1st December, 2021. The operation, implementation and execution of the impugned judgment and award is stayed on condition of depositing the entire amount of compensation along-with interest and costs in the Tribunal before the returnable date.

(A.G.URAIZEE, J)

Manoj