The Branch Manager, The New India ... vs Dwarkabai W/O Narayan Bangar And ...
2022 Latest Caselaw 7812 Bom

                                        1             84- C.A. No. 382 of 2022.odt




       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD
                    CIVIL APPLICATION NO. 382 OF 2022
                                    IN
                       FIRST APPEAL NO. 48 OF 2022

THE BRANCH MANAGER,
THE NEW INDIA ASSURANCE CO LTD
VERSUS
DWARKABAI NARAYAN BANGAR AND
OTHERS

                           .....
                Advocate for the applicant : Mr. S.S. Dargad h/f
                                             Mr. S. G. Chapalgaonkar
                Advocate for respondent No.1 and 2 :
                                  Mr. S.R. Shirsat
                             ....

                                CORAM : S. G. DIGE, J.

DATE : 10.08.2022

PER COURT :-

Learned counsel for the applicant submits that

applicant has deposited entire award amount as per judgment

and award dated 04.10.2021 passed in M.A.C.P. No. 214 of 2016

by the learned Member Motor Accident Claim Tribunal Beed,

hence requested to stay the impugned judgment and award till

final disposal of the appeal.

2. Considering submission of learned counsel for the

applicant impugned judgment and award is stayed till final

disposal of the appeal.

3. Application is disposed of.

( S.G. DIGE,) JUDGE

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