National Insurance Company ... vs Kavita Wd/O Manohar Kuttarmare ...
2023 Latest Caselaw 8935 Bom

2023:BHC-NAG:12906


                                                            1                          11.caf.2513.2023

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

                         CIVIL APPLICATION (CAF) NO. 2513 OF 2023
                                                IN
                             FIRST APPEAL (st.) NO. 6764 OF 2023
                           National Insurance Company Limited, Nagpur
                                               VS.
                            Kavita Wd/o. Manohar Kuttarmare and other
         _______________________________________________________________
        Office Notes, Office Memoranda of Coram,
        appearances, Court's orders of directions Court's or Judge's orders.
        and Registrar's Orders.
                     Ms Malika Babhulkar, Adv. h/f. Mr M. A. Kadu, Advocate for the appellant

                                     CORAM : G.A. SANAP, J.

DATE : AUGUST 30, 2023.

Heard.

2. Issue notice to the respondents, returnable within six weeks.

CIVIL APPLICATION NO. 25 14 OF 2023

3. Heard learned Advocate for the appellant.

4. Perused the application. The reasons have been stated in the application.

5. In view of the reasons stated in the application, subject to deposit of the entire amount of compensation within eight weeks, there shall be stay to the execution of impugned judgment and award dated 21.08.2019 passed by 2 11.caf.2513.2023

the Chairman, Motor Accidents Claims Tribunal, Bhandara in Motor Accident Claim Petition No. 25 of 2015.

6. The application stands disposed of, accordingly.

(G. A. SANAP, J.)

Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 31/08/2023 16:13:36