Shriram General Ins. Co. Ltd., ... vs Saraswatabai W/O Krishna Yerkade ...
2021 Latest Caselaw 14418 Bom

                                              1                          11 caf2945.14.odt

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

                CIVIL APPLICATION (CAF) NO.2945 OF 2014 IN
                        FIRST APPEAL NO. 733 OF 2016
 Shriram General Insurance Co. Ltd. Vs. Saraswatabai w/o Krishna Yerkade 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 H.N. Verma, Advocate for appellant.
                  Shri U.K. Bisen, Advocate for respondent nos.1 and 2A to 2B.

                                 CORAM : PUSHPA V. GANEDIWALA, J.

DATE : 4th OCTOBER, 2021.

Heard.

2. Considering the fact that the appellant has deposited the entire decreetal amount with the Registry of this Court, interim stay which is in operation against the judgment and decree dated 16.11.2013 passed by the learned Chairman, Motor Accident Claims Tribunal, Gondia in Motor Accident Claim Petition No.57 of 2011 is made absolute, subject to decision of this appeal.

3. The application stands disposed of.

FIRST APPEAL NO. 733 OF 2016

4. List this matter for final hearing after two weeks.

JUDGE Wagh