The New India Insurance Corrected ... vs Ujwala Santosh Koli
2022 Latest Caselaw 7869 Bom

                                           1
                                                                     11642.22CA

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                     980 CIVIL APPLICATION NO.11642 OF 2022
                                 IN FA/2028/2022

           THE NEW INDIA INSURANCE CORRECTED ASSURANCE
                                   CO LTD
                                  VERSUS
                         UJWALA SANTOSH KOLI
                                     ...
                 Advocate for applicant : Mr.M.R.Deshmukh
                                     ...
                                    CORAM : S.G.DIGE, J.

DATE : 11.08.2022 P.C. :

1] Heard the learned counsel for the applicant. The learned counsel for the applicant submits that the applicant has challenged the impugned judgment and award passed by the Motor Accident Claims Tribunal, Jalgaon on various grounds, hence, requested to stay the impugned judgment and award.

2] Considering the submissions of the learned counsel for the applicant and the grounds raised in the application, the impugned judgment and award is stayed till next date subject to deposit of entire award amount within 6 weeks.

[S.G.DIGE] JUDGE DDC