Shri Narayan S/O Marotrao ... vs Smt. Laxmi Wd/O Vishnu Ghude And ...
2023 Latest Caselaw 9123 Bom

                                                                  1                         970 caf 2044.22.odt

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            NAGPUR BENCH, NAGPUR.
                                     CIVIL APPLICATION NO.2044 OF 2022 IN
                                        FIRST APPEAL ST NO. 6158 OF 2020
                                                Shri Narayan s/o Marotrao Bannagre
                                                                .Vs.
                                              Smt. Laxmi wd/o Vishnu Ghude and ors.
                  _______________________________________________________________________
                 Office Notes, Office Memoranda of Coram,
                 appearances, Court's orders of directions Court's or Judge's orders.
                  and Registrar's Orders.
                                             Shri M.M. Kalar, Advocate for the appellant.
                                                   CORAM : G.A. SANAP, J.

DATE : 31/08/2023

Heard.

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

CIVIL APPLICATION NO.2045 OF 2022 Heard learned Advocate for the appellant.

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

3. 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 25/03/2014 in C.P. No.213/2008 by the learned Member, Motor Accident Claims' Tribunal, Warora District Chandrapur.

3. The application stands disposed of.

(G. A. SANAP, J.)

manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 02/09/2023 11:36:37