Reliance General Insurance Co. ... vs Akanksha Vilas Batav And Others
2021 Latest Caselaw 303 Bom

                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

                       957 CIVIL APPLICATION NO. 149 OF 2021
                          IN FIRST APPEAL NO. 12 OF 2021

  RELIANCE GENERAL INSURANCE CO. LTD., THROUGH ITS AUTHORIZED
                     OFFICIAL, AURANGABAD
                            VERSUS
               AKANKSHA VILAS BATAV AND OTHERS


Mr. A. S. Usmanpurkar, Advocate for the appellant


                                         CORAM : M. G. SEWLIKAR, J.

DATED : 06-01-2021

P.C. :-

Judgment and award passed by the learned Member, Motor

Accident Claims Tribunal, Jalgaon in Motor Accident Claims Petition No.

535/2009 dtd. 13/12/2019 is stayed subject to the applicant depositing the

entire amount of compensation within a period of six weeks, failing which

the application shall stand dismissed without reference to this Court.

                                                      [M. G. SEWLIKAR, J.]



ssp




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