Bajaj Allianz General Insu. Co. ... vs Laxman S/O Nilkanth Tule And ...
2021 Latest Caselaw 5666 Bom

caf.756.21                                                                                         1/2


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

                     Civil Application [CAF] No.756 of 2021
                                        in
                       First Appeal St. No.13525 of 2020
                       Bajaj Allianz General Insurance Company Ltd.
                                             vs.
                               Laxman Nilkanth Tule & others
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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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                           Mrs. Mrunal Naik, Advocate for the Applicant/Appellant.

                                            CORAM     : S.M. MODAK, J.

                                            DATE      : 25th MARCH, 2021.

                                            Heard    the   learned      Advocate          for     the
                           applicant/appellant.

There is a delay of 256 days in challenging the judgment passed by the learned Commissioner.

Issue notice to the respondents, returnable after six weeks.

Civil Application [CAF] No.757/2021:

Heard the learned Advocate for the applicant-Insurance Company.

The judgment is challenged mainly on the ground that the accident has not occurred due to use of the motor vehicle and also on the ground that the third person occupying the vehicle is not covered as per the terms of the policy.

The appellant has also deposited Rs.11,37,810/- before the Labour Court. Pursis is filed

caf.756.21 2/2

to that effect.

Hence, issue notice to the respondents, returnable after six weeks.

In the meanwhile, the impugned judgment is stayed till appearance of the respondents.

JUDGE *sandesh