Branch Officer United India ... vs Sangita Hiraman Shirsath And ...
2022 Latest Caselaw 8869 Bom

                                        1           938- C. A. No. 12604-2022.odt




       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD
                 CIVIL APPLICATION NO. 12604 OF 2022
                                  IN
                FIRST APPEAL STAMP NO. 22849 OF 2022

BRANCH OFFICER UNITED INDIA INSURANCE
COMPANY LTD
VERSUS
SANGITA HIRAMAN SHIRSATH AND OTHERS

                        ....
       Advocate for the applicant : Mr. S. G. Chapalgaonkar
       Advocate for respondent Nos. 1 to 3 : Mr. V.S. Bedre
                         ...

                                CORAM : S. G. DIGE, J.

DATE : 06.09.2022

PER COURT :-

Heard learned counsel for the applicant. Learned

counsel for the applicant submits that applicant has no

concerned with the alleged accident, in spite of that liability is

fastened on the applicant. Applicant has challenged the

impugned judgment and award passed by the Tribunal. Hence,

requested to stay the impugned judgment and order.

2. Considering submissions of learned counsel for the

applicant as well as reasons mentioned in the application,

impugned judgment and award is stayed till 19.10.2022 subject

to deposit of 50% amount along with accrued interest thereon,

out of award amount within six weeks.

( S.G. DIGE,) JUDGE

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