Iffco Tokio General Insurance Co. ... vs Sangita Wd/O Anil Range And Others
2021 Latest Caselaw 11441 Bom

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

                CAF No.766/2020 in FIRST APPEAL St.NO.662/2020
     (IFFCO Tokio General Insurance Co.Ltd. Vs. Sangita wd/o Anil Range and others)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions             Court's or Judge's orders.
and Registrar's Orders.
                            Shri A.J.Pophaly, Advocate for the appellant.

                                 CORAM : PUSHPA V. GANEDIWALA, J.

DATE : AUGUST 20, 2021.

1. Heard.

2. None present for the respondents despite service.

3. Considering the reasons as mentioned in paragraph nos.5 and 6 of the application, delay of 159 days in filing present appeal is condoned. The appeal be registered.

First Appeal St. No.662/2020 Heard.

2. Issue notice to the respondents, returnable in eight weeks.

CAF No.767/2020 Heard.

2. Issue notice to the respondents, returnable in eight weeks.

3. As the entire decretal amount has been deposited by the appellant before the Tribunal, there shall be

caf766.20.odt

ad-interim stay to the operation and execution of the impugned judgment and award dated 1.4.2019 passed by the Member, Motor Accident Claims Tribunal, Akola in Claim Petition No.53/2017.

JUDGE

ambulkar