Shriram General Insurance Co. ... vs Mangesh S/O Vijyayrao Bawanthade ...
2023 Latest Caselaw 9149 Bom

                                                 1                     1108 caf1809.23.odt..odt

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

                          CIVIL APPLICATION NO.1809 OF 2023
                                          IN
                           FIRST APPEAL ST NO. 19000 OF 2022
            Shriram General Insurance Co. Ltd., Nagpur through its Manager (Legal)
                                             .Vs.
                         Mangesh s/o Vijayrao Bawanthade and ors.
_______________________________________________________________________
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.
                             Shri D.S. Khushalani, Advocate for respondent No.1.

                                  CORAM : G.A. SANAP, J.

DATE : 31/08/2023

Heard.

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

3. Shri D.S. Khushalani, learned Advocate waives service of notice on behalf of respondent No.1. CIVIL APPLICATION NO.1810 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 award dated 27.04.2022 passed by 2 1108 caf1809.23.odt..odt

the Motor Accident Claims Tribunal, Achalpur in MACP No.49/2014.

4. The application stands disposed of.

(G. A. SANAP, J.)

manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 01/09/2023 16:04:33