The Oriental Insurance Co. Ltd. ... vs Dharmendra Vyankatrao Ingole And ...
2023 Latest Caselaw 10068 Bom

                                                1                11.CAF.3001.2023

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

               CIVIL APPLICATION (CAF) NO. 3001 OF 2023
                                        IN
                  FIRST APPEAL (ST) NO. 18496 OF 2022
       The Oriental Insurance Co. Ltd., Amravati through Manager, Nagpur
                                       VS.
                  Dharmendra Vyankatrao Ingole and Another
 _______________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
           Ms Anita Mategaonkar, 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. 3002 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 09.06.2022 passed by 2 11.CAF.3001.2023

the Member,Motor Accidents Claims Tribunal, Achalpur in Motor Accident Claim Petition No. 10 of 2014.

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 13:20:45