The New India Assurance Co.Ltd. ... vs Smt. Dipali Avinash Jadhav And Ors
2021 Latest Caselaw 1057 Bom

                                                                          12- IA 1751 of 2020.odt




                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Vaishali                              CIVIL APPELLATE JURISDICTION
A. Tikam
Digitally signed by
                                  INTERIM APPLICATION NO.1751 OF 2020
Vaishali A. Tikam

                                                       IN
Date: 2021.01.16
12:48:36 +0530




                                    FIRST APPEAL ST. NO. 2571 OF 2020

                      The New India Assurance Co. Ltd.             ... Applicant

                              Versus

                          Dipali A. Jadhav and Ors.                ...Respondents

                                                      -----
                          Ms. Deepika Prabhala i/b. Res Juris for Applicant
                                                       -----

                                                 CORAM :- N.R. BORKAR, J.

DATE :- 15TH JANUARY, 2021 P. C. :-

. Issue notice to the Respondents, returnable on 26 th February, 2021.

2. In the meantime, execution of the judgment and award dated 4th September, 2019 passed by the Motor Accident Claim Tribunal, Nashik in MACP No. 963 of 2015 is stayed subject to deposit of the entire awarded amount along with interest till date before the concerned Tribunal within a period of six weeks.

                                                                 (N.R.BORKAR, J.)
                      Tikam                                                                1 of 1