Reliance General Insurance Co. ... vs Kalpana Wd/O Manoj Ved And Others
2023 Latest Caselaw 10403 Bom

  2023:BHC-NAG:14882
                                                                 -1-                         45.CAF.3114.2023.odt


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         NAGPUR BENCH AT NAGPUR
                                      CIVIL APPLICATION (CAF) NO. 3114 OF 2023
                                                        IN
                                         FIRST APPEAL ST. NO. 20156 OF 2023
                           Reliance General Insurance Co. Ltd. Vs. Kalpana W/o. Manoj Ved & Ors.

                 **********************************************************************************************
                 Office Notes, Office Memoranda of Coram,                   Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                 **********************************************************************************************
                                        Mr. A.M. Kukday, Advocate for the Applicant/Appellant.

                                                   CORAM : G. A. SANAP, J.

DATED : 9th OCTOBER, 2023.

Heard.

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

CIVIL APPLICATION (CAF) NO. 3115 OF 2023

3. Heard.

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 within six weeks, there shall be stay to the execution of the impugned judgment and award dated 05.11.2022 passed by the Motor Accident Claims Tribunal, Nagpur in M.A.C.P No.903/2016.

6. The application stands disposed of, accordingly.

(G. A. SANAP, J.) Vijay

Signed by: Mr. Vijay Kumar Designation: PA To Honourable Judge Date: 10/10/2023 19:27:23