National Insurance Companyt Ltd vs Madhukar Dattatraya Mule And Anr
2021 Latest Caselaw 2 Bom

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                                                                       32-ia-3649-20 in fast-5468-20.doc


         Digitally
         signed by
                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Dinesh   Dinesh S.
         Sherla                     CIVIL APPELLATE JURISDICTION
S.
Sherla
         Date:
         2021.01.02
         13:46:34
                                      I.A. (St) NO. 3649 OF 2020
         +0500
                                                   IN
                                FIRST APPEAL (ST) NO. 5468 OF 2020

                 National Insurance Company Limited ...Appellants/Applicants
                      V/s.
                 Madhukar D. Mule and anr.          ...Respondents.

                 Ms Sneha S. Dwivedi for the Appellants/Applicants.


                                           CORAM     :         N.R. BORKAR, J.

                                           DATE      :         1st JANUARY, 2021.
                                                               (VACATION COURT)
                  P.C. :

1. Issue notice to the respondents, returnable on 29.1.2021.

2. In the meantime, the execution and implementation of the

judgment and award dated 27.11.2018 passed by Member of

Motor Accident Claims Tribunal, Gadhinglaj in M.A. C.P. No. 53 of

2014 is stayed, subject to deposit of awarded amount by the

appellants alongwith interest before the concerned Tribunal within

a period of four weeks from today.

3. S.O. to 29.1.2021.

                                                                   [N.R.BORKAR, J.]




                 Dinesh S. Sherla                        1/1