The Oriental Insurance Company ... vs Daulatram Gopal Mavaskar And ...
2021 Latest Caselaw 10313 Bom

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

                             FIRST APPEAL NO.1286 OF 2018
        (The Oriental Inurance Co.Ltd. Vs. Daulatram Gopal Mavaskar and another)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions            Court's or Judge's orders.
and Registrar's Orders.
                            Shri C.A.Anthony, Advocate for applicant.
                            Shri Sawan Alaspurkar, Advocate for respondent no.1.


                                 CORAM : PUSHPA V. GANEDIWALA, J.

DATE : AUGUST 4, 2021.

The appellant to file private paper book within a period of one week.

CAF No.586/2018 Heard.

2. This is an application for stay.

3. As the decretal amount has already been deposited with the Registry of this Court, the application is allowed. There shall be stay to the execution of the impugned judgment and award dated 2.5.2017 passed in Claim Petition No.469/2011 by Motor Accident Claims Tribunal, Amravati, pending decision of this appeal.

4. Civil Application stands disposed of.

fa1286.18.odt

CAF No.2932/2019

1. Heard.

2. This is an application for permission to withdraw decretal amount of Rs.51,764/- with interest.

3. Considering the amount involved in the appeal, the application is allowed. Respondent no.1 is permitted to withdraw amount of Rs.51,764/- alongwith accrued interest thereon, on furnishing usual undertaking.

4. Registry is directed to transfer amount in the account of respondent no.1 within a period of two weeks after receipt of account details from respondent no.1.

5. Civil Application stands disposed of.

JUDGE

ambulkar