Shriram General Insurance Co. ... vs Aakash S/O Dharamsingh Rathod And ...
2023 Latest Caselaw 9139 Bom

                                                  1              1090.caf.1782.2023

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

               CIVIL APPLICATION (CAF) NO. 1782 OF 2023
                                      IN
                  FIRST APPEAL (st.) NO.16529 OF 2022
       Shriram General Insurance Co. Ltd., Karimnagar through its Manager
                                      VS.
                   Akash S/o. Dharmsing Rathod and others
 _______________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
     Ms Ashwini Athalye, Advocate for the appellant



                             CORAM : G.A. SANAP, J.

DATE : AUGUST 31, 2023.

Heard.

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

CIVIL APPLICATION NO.1 783 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 2 1090.caf.1782.2023

within eight weeks, there shall be stay to the execution of the impugned judgment and award dated 05.05.2022 passed by the Motor Accident Claims Tribunal, Pusad, Yavatmal in Motor Accident Claim Petition No. 13 of 2011. 6 The application stands disposed of, accordingly.

(G. A. SANAP, J.)

Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 01/09/2023 15:50:04