Mohd. Gulab Khan Nadar Khan Pathan vs Kausalyabai Trambak Chincholkar ...
2023 Latest Caselaw 10063 Bom

2023:BHC-NAG:14319


                                                              1           9.CAF.2993.2023

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

                         CIVIL APPLICATION (CAF) NO. 2993 OF 2023
                                              IN
                           FIRST APPEAL (ST) NO. 18841 OF 2023
                              Mohd. Gulab Khan Nadar Khan Pathan
                                              VS.
                           Kausalyabai Trambak Chincholkar 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 E. N. Quazi, Advocate the appellant


                                     CORAM : G.A. SANAP, J.

DATE : SEPTEMBER 29, 2023.

Heard.

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

CIVIL APPLICATION NO. 2994 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 eight weeks, there shall be stay to the execution of the impugned judgment and award dated 20.01.2022 passed by 2 9.CAF.2993.2023

the Member, Motor Accidents Claims Tribunal, Akola in Motor Accident Claim Petition No. 56 of 2018.

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 13:12:31