The National Insurance Co. Ltd., ... vs Smt. Lata Wd/O Rameshwar Ingale ...
2021 Latest Caselaw 6587 Bom

24.FAST.164.2021.                                                                                               1/2


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                NAGPUR BENCH, NAGPUR

                                Civil Application (CAF) No.847/2021
                                                  IN
                                  First Appeal Stamp No.164/2021
     The National Insurance Co. Ltd. Thr. Its Branch Manager, Buldhana Vs. Smt. Lata Wd/o
                                   Rameshwar Ingale & Ors.
*************************************************************************************************************
Office notes, Office Memoranda of
Coram, appearances, Court's orders                               Court's or Judge's Orders
or directions and Registrar's orders.
*************************************************************************************************************
                Shri M.A. Kadu, Advocate for the Applicant.

                 CORAM : S.M. MODAK, J.

DATE : 21st APRIL, 2021.

Hearing was conducted through Video Conferencing and the learned Advocate agreed that the audio and visual quality was proper.

There is delay of 112 days in preferring an appeal against the judgment of the Claims Tribunal. Office has taken objection about non-deposit of mandatory amount of Rs.25,000/-. However, the appellant is having receipt, it can be shown to the office. Subject to that, issue notice to the respondents returnable after twelve weeks.

Civil Application (CAF) No.848/2021

The appellant is ready to deposit the decretal amount before this Court within a period of twelve weeks.

In view of this, stay is granted to the execution of the impugned judgment and decree subject to deposit of decretal amount before this Court within a period of twelve weeks.

The civil application is disposed of.

24.FAST.164.2021. 2/2

The respondent Nos.1 to 4/original claimants are at liberty to ask for withdrawal.

JUDGE

vijay