National Insurance Company Ltd ... vs Kanchan Venkatesh Nagargoje And ...
2022 Latest Caselaw 7876 Bom

                                           1
                                                                     11588.22CA

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                     909 CIVIL APPLICATION NO. 11588 OF 2022
                               IN FAST/20814/2022

                      NATIONAL INSURANCE COMPANY LTD.
                                     VERSUS
                    KANCH VENKATESH NAGARGOJE & OTHERS
                                         ...
                      Advocate for Applicant : Mr.S.R.Bodade
                                         ...
                                       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 the impugned judgment and award passed by the learned Motor Accident Claims Tribunal, Nanded on various grounds, hence, requested to stay the impugned order passed by the learned Tribunal, Nanded.

2] Considering the submissions of the learned counsel for the applicant, the impugned order passed by the learned Motor Accident Claims Tribunal, Nanded is stayed till the next date subject to deposit of the entire award amount within six weeks.

[S.G.DIGE] JUDGE DDC