The New India Assurance Company Limited ... vs Vidyatai Wd/O Ravindra Karpate And ...
2024 Latest Caselaw 24382 Bom

Bombay High Court

The New India Assurance Company Limited ... vs Vidyatai Wd/O Ravindra Karpate And ... on 19 August, 2024

Author: M.W. Chandwani

Bench: M. W. Chandwani

                                               1                              29 fa826.24.odt

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

                              FIRST APPEAL NO.826 OF 2024
The New India Assurance Company Ltd. Vs. Vidyatai Wd/o Ravindra Karpate and others
__________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                   Court's or Judge's orders.
and Registrar's Orders.
                             Mrs R.V. Kalia (Sharma), Advocate for appellant.

                                   CORAM : M.W. CHANDWANI, J.

DATE : AUGUST 19, 2024.

1. Heard.

2. Issue notice to the respondents for final disposal at admission stage, returnable with three weeks.

CIVIL APPLICATION (CAF) STAMP NO.14782 OF 2024

3. Heard.

4. There shall be stay to the execution of impugned judgment and award dated 01.03.2024 passed by the learned Member, Motor Accident Claims Tribunal, Hinganghat in M.A.C.P. No.102/2017, on depositing entire decreetal amount in this Court within four weeks from today, until further orders.

JUDGE

Wagh