Bajaj Allianz General Insurance ... vs Pandurang S/O Madhavrao Jadhav ...
2023 Latest Caselaw 9128 Bom

  2023:BHC-NAG:13074


                                                                  1                     1255 caf 2466.23.odt..odt

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            NAGPUR BENCH, NAGPUR.
                                     CIVIL APPLICATION NO.2466 OF 2023 IN
                                         FIRST APPEAL ST NO. 449 OF 2021
                                               Bajaj Allianz General Insurance Co. Ltd.
                                                                .Vs.
                                               Pandurang s/o Madhavrao Jadhav 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 Ms Ashwini Athalye, 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.2467 OF 2023 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 decree dated 09.01.2020 passed by Chairman, Motor Accident Claims Tribunal, Washim in MACP. No.84/2012.

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 11:07:17