The Oriental Insurance Company ... vs Sanjay Ramu Parteki (Minor) ...
2021 Latest Caselaw 464 Bom

Citation : 2021 Latest Caselaw 464 Bom
Judgement Date : 8 January, 2021

Bombay High Court

The Oriental Insurance Company ... vs Sanjay Ramu Parteki (Minor) ... on 8 January, 2021

Bench: S. M. Modak

F.A.25.2021.                                                                                            1/1


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

                                        First Appeal No.25 of 2021
               The Oriental Insurance Company Ltd. Vs. Sanjay Ramu Parteki & Ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                           Court's or Judge's Orders
or directions and Registrar's orders.
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                Shri Lalit Limaye, Advocate for the Appellant.

                                 CORAM : S.M. MODAK, J.

DATE : 8th JANUARY, 2021.

Heard.

The Claims Tribunal, Amravati as per the judgment dated 19th July, 2019 directed the present appellant as well as the other respondents therein to pay the amount of compensation. This appeal is filed by Insurance Company.

Admit.

Call for record and proceedings.

Issue notice to the respondents.

Civil Application (CAF) No.18/2021

Stay is granted to the execution of the decree, subject to deposit of the entire decretal amount within a period of twelve weeks.

JUDGE

vijay