Iffco Tokio General Insurance Co. ... vs Manohar Naththu Naik And Others
2023 Latest Caselaw 10635 Bom

                                                                          7 fa 911.23.odt.

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     NAGPUR BENCH, NAGPUR.
                         FIRST APPEAL NO. 911 OF 2023
                        Iffco Tokio General Insurance Co. Ltd.
                                        VS.
                          Manohar Naththu Naik and others.
    _______________________________________________________________
   Office Notes, Office Memoranda of Coram,
   appearances, Court's orders of directions Court's or Judge's orders.
   and Registrar's Orders.
             Mr A.M. Kukdey, Advocate the appellant.

                            CORAM : G.A. SANAP, J.

DATE : OCTOBER 12, 2023.

Heard.

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

CIVIL APPLICATION NO. 3165 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 the entire amount of compensation within eight weeks, there shall be stay to the execution of impugned judgment and award dated 06.05.2023 passed by the learned Member Motor Accident Claims Tribunal Amravati in Claim Petition No.167/2021.

4. The application stands disposed of.

(G. A. SANAP, J.)

manisha 7 fa 911.23.odt.

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 12/10/2023 19:26:06