The Cholamandalam Ms Gen. ... vs Vanitabai Wd/O Vijay Zalke And ...
2023 Latest Caselaw 10062 Bom

                                                   1            1.CAF.3011.2023

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

             CIVIL APPLICATION (CAF) NO. 3011 OF 2023
                                   IN
                FIRST APPEAL (ST) NO. 19527 OF 2023
           The Cholamandalam Ms General Insurance Co., Nagpur
                                   VS.
                Smt. Vanitabai Wd/o. Vijay Zalke and others
 _______________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
          Ms Mrunal Naik, Advocate the appellant


                          CORAM : G.A. SANAP, J.

DATE : SEPTEMBER 29, 2023.

Heard.

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

CIVIL APPLICATION NO. 3012 OF 2023

3. Heard learned Advocate for the appellant.

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 four weeks, there shall be stay to the execution of the impugned judgment and award dated 14.10.2022 passed by 2 1.CAF.3011.2023

the learned Member, Motor Accidents Claims Tribunal, Nagpur in Motor Accident Claim Petition No. 406 of 2017.

6. The application stands disposed of, accordingly.

(G. A. SANAP, J.)

Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 30/09/2023 11:43:35