The Oriental Insurance Co. Ltd., ... vs Shama Parveen W/O Sayyad Afsar And ...
2023 Latest Caselaw 9043 Bom

  2023:BHC-NAG:12982


                                                                                                            1                                  1250-CAF No.2451.2023


                                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                        NAGPUR BENCH : NAGPUR
                                                     CIVIL APPLICATION (CAF) NO. 2451 OF 2023
                                                                        IN
                                                        FIRST APPEAL (ST.) NO. 14024 of 2023
                    The Oriental Insurance Co. Ltd., ..VS.. Shama Parveen W/o Sayyad Afsar & others
                    ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                 Office Notes, Office Memoranda of Coram,                                                                      Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                    ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                                                Mr. C.A. Anthony, Advocate for applicant/appellant.

                                                              CORAM : G.A. SANAP, J.

DATED : 31st AUGUST, 2023 Heard.

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

CIVIL APPLICATION (CAF) NO. 2452 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 the impugned judgment and award dated 31.01.2023 passed by the Member, Motor Accidents Claims Tribunal, Amravati in Motor Accident Claim Petition No. 88 of 2016.

The application stands disposed of, accordingly.

(G.A. SANAP, J.)

Kirtak Signed by: Mr. B.J. Kirtak Designation: PA To Honourable Judge Date: 01/09/2023 12:04:10