The New India Assurance Company ... vs Arun S/O Natthuji Wadnalwar And ...
2021 Latest Caselaw 10146 Bom

                                  1                                 21ca1144.17-FA1215.18.odt


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

                      CIVIL APPLICATION NO. 1144 OF 2017 IN
                          FIRST APPEAL NO. 1214 OF 2018
   (The New India Assurance Co. Ltd. Vs. Arun s/o Natthuji Wadnalwar and ors.)
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Ms. Anita Mategaonkar, Advocate for the appellant.
                          Shri M.V. Rai, Advocate for respondent Nos. 3 & 4.

                                  CORAM:-          PUSHPA V. GANEDIWALA, J.

                                  DATED :-         AUGUST 02, 2021

                                           Heard.

This is an application under Order 41 Rule 5 of the Civil Procedure Code.

Perused the application.

It is stated that the entire decretal amount have been deposited by the appellant in this Court.

In this view of the matter, there shall be stay to the execution of the impugned Judgment and Order dated 09/05/2016 passed by the Motor Accident Claims Tribunal, Wardha in M.A.C.P. No. 67/2013, pending decision of this appeal.

The application stands disposed of.

FIRST APPEAL NO. 1214 OF 2018

Three months time is granted for filing of private paper book to the appellant.

JUDGE *DB