Icici Lombard General Insurance ... vs Legal Heir Of Decd. Narmadaben ...
2021 Latest Caselaw 13912 Guj

    C/FA/813/2021                              IA ORDER DATED: 13/09/2021




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                    In R/FIRST APPEAL NO. 813 of 2021
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ICICI LOMBARD GENERAL INSURANCE CO LTD Versus LEGAL HEIR OF DECD. NARMADABEN DINESHBHAI MAKWANA, BHARATBHAI DINESHBHAI MAKWANA ========================================================== Appearance:

for the PETITIONER(s) No. MR CHIRAYU A MEHTA for the PETITIONER(s) No. MR.HIREN M MODI for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

Date : 13/09/2021

IA ORDER

1. Heard learned advocate for the applicant-Insurance Company and learned advocate for the respondents-claimants.

2. Learned advocate for the applicant-Insurance Company submits that the Insurance Company has deposited the entire amount of compensation in compliance of the order dated 23.02.2021 in Civil Application (For Stay) No.1 of 2020.

3. Learned advocate for the respondent-claimants confirms that the amount is deposited in the Tribunal.

4. Having heard learned advocates for the respective parties and having considered the fact that the applicant- Insurance Company has deposited the entire amount of compensation with interest and cost in the Tribunal in compliance with order dated 23.02.2021, the

C/FA/813/2021 IA ORDER DATED: 13/09/2021

stay of the operation and implementation of impugned judgment and order dated 05.03.2020 passed by the M.A.C.T. (Aux.IX) Ahmedabad Rural in M.A.C.P. No. 2239 of 2010 is confirmed till the disposal of the appeal.

5. With the aforesaid directions, present Civil Application stands disposed of.

(A.G.URAIZEE, J) Radhika