New India Insurance Corrected As ... vs Mangala Nivrutti Patil And Others
2022 Latest Caselaw 7870 Bom

                                           1
                                                                     11647.22CA

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                     982 CIVIL APPLICATION NO.11647 OF 2022
                                 IN FA/2030/2022

           THE NEW INDIA INSURANCE CORRECTED ASSURANCE
                                  CO LTD
                                  VERSUS
                   MANGALA NIVRUTTI PATIL & OTHERS
                                     ...
                 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