Cholamandalam Ms General ... vs Smt. Shaheda Wd/O Mohd. Firoj Ali ...
2021 Latest Caselaw 10066 Bom

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

                                 FIRST APPEAL NO.395/2021
(Cholamandalam MS General Insurance Co.Ltd. Vs. Smt.Shaheda wd/o Mohd. Firoj Ali 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 appellant.


                                 CORAM : PUSHPA V. GANEDIWALA, J.

DATE : JULY 30, 2021.

1. Heard.

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

CAF No.1393/2021

1. Heard.

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

3. In the meantime, execution and operation of the judgment and award dated 6.12.2019 passed by the Member, Motor Accident Claims Tribunal-4, Nagpur in Claim Petition No.1357/2015 stands stayed, until further orders, subject to deposit of entire decretal amount, statutory

fa 395.21.odt

benefits and interest accrued thereon within a period of eight weeks .

JUDGE ambulkar