United India Insurance Co.Ltd. ... vs Smt. Anjana Dilip Kank And Ors
2023 Latest Caselaw 7534 Bom

                                                                   12-FA-749-2023.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                               CIVIL APPELLATE JURISDICTION

                         FIRST APPEAL NO.749 OF 2023
                                    WITH
                     INTERIM APPLICATION NO.1174 OF 2019
                                     IN
                         FIRST APPEAL NO.749 OF 2023

 UNITED INDIA INSURANCE CO. LTD.                            )...APPELLANT

          V/s.

 SMT. ANJANA DILIP KANK AND OTHERS                          )...RESPONDENTS

 Mr.Amol Gatne, Advocate for the Appellant.


                                   CORAM      :    ABHAY AHUJA, J.

                                   DATE       :    27th JULY 2023

 P.C. :

1. This is an application seeking stay to the execution of the

judgment and award dated 21st June 2019 passed by the Motor

Accidents Claim Tribunal, Pune in Motor Accident Claim Petition

No.274 of 2016.

2. Mr.Gatne, learned Counsel for the Appellant - Insurance

Company, would submit that there is no delay in filing the Appeal. He

would submit that the Appeal revolves around Section 149 of the

avk 1/2

12-FA-749-2023.doc

Motor Vehicles Act, 1988; he submits that the driver of the offending

vehicle did not have a license.

3. Having heard the learned Counsel and having perused the

application and the impugned order, issue notice to Respondents,

returnable on 31st August 2023.

4. In the meanwhile, let there by a stay on the execution of the

impugned judgment and award dated 21st June 2019, subject to deposit

of the entire decretal amount within a period of four weeks.

5. List on 31st August 2023.

                                       (ABHAY AHUJA, J.)




 avk                                                                    2/2