National Insurance Co. Ltd., Thr ... vs Digambar Pandurang Rajpete And ...
2022 Latest Caselaw 6004 Bom

                                            1                  C.A. No. 12483-2021.odt




       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD
               CIVIL APPLICATION NO. 12483 OF 2021
                             IN
                FIRST APPEAL NO. 2730 OF 2021

NATIONAL INSURANCE CO. LTD
THROUGH ITS AUTHORIZED OFFICIAL
AURANGABAD
VERSUS
DIGAMBAR PANDURANG RAJPETE AND
OTHERS
                      ....
     Advocate for the Applicant : Mr. S.V. Jadhav
     Advocate for Respondent No.1 : Mr. A.S.Usmanpurkar
                      ....

                                  CORAM : S. G. DIGE, J.

DATE : 28.06.2022

PER COURT :-

Heard learned counsel for the applicant and

respondent No.1.

2. Learned counsel for the applicant submits that as

per order of this Court applicant has deposited the entire

amount before this Court hence Judgment and Award passed by

the Learned Member, Motor Accident Claims Tribunal and

District Judge, Latur in Motor Accident Claims Petition No. 95 of

2018 dated 02.04.2021 be stayed till the fnal disposal of the

appeal.

3. Considering submissions of the learned counsel as

well as applicant has deposited the entire amount as per order

of this Court hence order passed by learned Member, Motor

Accident Claim Tribunal and District Judge, Latur in M.A.C.P. No.

95 of 2018 dated 02.04.2021 is stayed till fnal disposal of the

appeal.

( S.G. DIGE,) JUDGE

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