Bajaj Allianz General Insurance ... vs Smt. Radhika Wd/O Kishnaji ...
2021 Latest Caselaw 11193 Bom

                                             1                            24 caf1558.21.odt

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

                CIVIL APPLICATION (F) NO.1558 OF 2021 IN
                  FIRST APPEAL STAMP NO. 9531 OF 2021
   Bajaj Allianz General Insurance Co. Ltd. Vs. Smt. Radhika Wd/o Kishnaji
                             Dunedar and others
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions             Court's or Judge's orders.
and Registrar's Orders.
                  Mrs. Ashwini Athalye, Advocate for applicant.


                                 CORAM : PUSHPA V. GANEDIWALA, J.

DATE : 17th AUGUST, 2021.

Heard learned counsel for the applicant.

2. Issue notice to the non-applicants, returnable in four weeks.

CIVIL APPLICATION NO.1559 OF 2021

3. Learned counsel for the applicant/appellant shows inclination to deposit the entire decreetal amount along with interest accrued thereon.

4. In view of above, there shall be ad-interim stay to the execution and operation of the impugned judgment and order dated 29.08.2019 passed by the learned Member, Motor Accident Claims Tribunal, Nagpur in MACP No.733 of 2011, subject to deposit of entire decreetal amount along with interest accrued thereon within 12 weeks from today.

JUDGE Wagh