Iffco Tokio General Insurance Co. ... vs Smt. Dwarkabai Eknath Tike And ...
2023 Latest Caselaw 10638 Bom

                                                                  1                                caf3161.2023..odt


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

                                               CIVIL APPLICATION NO. 3161 OF 2023
                      (Iffco Tokio General Insurance Co. Ltd, Akola....Versus.... Smt. Dwarkabai Eknath Tike and others)
                   -------------------------------------------------------------------------------------------------------
                   Office Notes, Office Memoranda of                         Court's or Judge's Order
                   Coram, appearances, Court's Orders
                   or directions and Registrar's order
                   -------------------------------------------------------------------------------------------------------
                                             Mr. A.M. Kukday, Advocate for the appellant.

                                                               CORAM : G. A. SANAP, J.

DATED : AUGUST 25, 2023

1. Heard.

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

Civil Application (CAF) No. 3162 of 2023

1. Heard learned advocate for the appellant.

2. For 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 order dated 04.05.20223, passed by Motor Accident Claims Tribunal, Akola, in Claim Petition No. 83/2018.

3. The application stands disposed of, accordingly.

JUDGE

Belkhede

Signed by: Mr. R. S. Belkhede Designation: PA To Honourable Judge Date: 12/10/2023 18:29:46