United India Ins Co Ltd vs Seema Sadashiv Mahale And Others
2022 Latest Caselaw 7813 Bom

                                        1                    89- C.A. 6756-2022.odt




       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD

                         CIVIL APPLICATION NO. 6756 OF 2022
                                    IN
                         FIRST APPEAL NO. 1009 OF 2022

UNITED INDIA INSURANCE CO. LTD
VERSUS
SEEMA SADASHIV MAHALE AND OTHERS

                                 ....
                Advocate for the applicant : Mr. A.S. Usmanpurkar
                                  ....

                                CORAM : S. G. DIGE, J.

DATE : 10.08.2022

PER COURT :-

Heard learned counsel for the applicant.

2. It is contention of learned counsel for the applicant

that applicant has challenged the Judgment and award dated

13.12.2021 passed by the learned Member Motor Accident

Claims Tribunal, Dhue in Motor Accident Claims Petition No.

286/2010 on various grounds.

3. Applicant has also deposited entire award amount

before this Court. Hence requested to stay the impugned

judgment and award.

4. Considering submission of learned counsel,

impugned judgment and award is stayed till fnal disposal of the

appeal.

2 89- C.A. 6756-2022.odt

5. Application is disposed of.

( S.G. DIGE,) JUDGE

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