Chola Mandalam Ms General ... vs Bebi Vijay Pawar
2022 Latest Caselaw 8406 Bom

                                           1
                                                                     11606.22CA

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                     926 CIVIL APPLICATION NO.11606 OF 2022
                               IN FAST/18773/2022

            CHOLA MANDALAM MS GENERAL INSURANCE CO.LTD
                                  VERSUS
                            BEBI VIJAY PAWAR
                                      ...
               Advocate for Applicant : Ms.Supriya Gandhi h/f.
                           Mr.S.G.Chapalgaonkar
                                     ...

                                         CORAM : S.G.DIGE, J.

DATE : 25.08.2022 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, Jalna on various grounds, hence, the impugned judgment and award be stayed.

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

[S.G.DIGE] JUDGE DDC