Shriram General Insu. Co. Ltd., ... vs Bhurelal S/O. Raja Shelekar And ...
2023 Latest Caselaw 9135 Bom

                                                                  1                     1268 caf 2535.23.odt..odt

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            NAGPUR BENCH, NAGPUR.
                                     CIVIL APPLICATION NO.2535 OF 2023 IN
                                        FIRST APPEAL ST NO. 8354 OF 2023
                                                  Shriram General Insurance Co. Ltd.
                                                                 .Vs.
                                                  Bhurelal s/o Raja Shelkar 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 A.S. 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.2536 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 25/07/2022 passed by the Member, Motor Accident Claims Tribunal, Achalpur in MACP No.53/2017.

3. The application stands disposed of.

(G. A. SANAP, J.)

manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 01/09/2023 15:11:20