Reliance General Insurance Co. ... vs Anita @ Vanita W/O Tulshiram ...
2022 Latest Caselaw 12120 Bom

                                                                      1                          39.CAF.2618-22 IN FA.898-22.odt




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          NAGPUR BENCH AT NAGPUR

                                  CIVIL APPLICATION (CAF) NO. 2618 OF 2022
                                                     IN
                                        FIRST APPEAL NO. 898 OF 2022
                                       ( Reliance General Insurance Co. Ltd.
                                                       Vs.
                                 Anita @ Vanita W/o Tulshiram Mohurle & Ors. )

             Office Notes, Office Memoranda                          Court's or Judge's orders
             of Coram, Appearances, Court's
             orders     or    directions and
             Registrar's orders

                                               Mr. D.N. Kukday, Advocate for the Applicant/Appellant.

                                               CORAM:        AVINASH G. GHAROTE, J.

DATED : 24th NOVEMBER, 2022.

The application seeks stay of the impugned judgment of the learned Motor Accident Claims Tribunal, Chandrapur. Mr. Kukday, learned counsel for the applicant/appellant, undertakes to deposit the entire decretal amount with accrued interest in this Court within three weeks from today.

2. Issue notice to the non-applicants/ respondents, returnable in three weeks.

FIRST APPEAL NO. 898 OF 2022

Issue notice to the respondents, returnable in three weeks.

Signed By:SHRIKANT DAMODHAR BHIMTE

Signing Date:24.11.2022 17:47 JUDGE SD. Bhimte