United India Insurance Co. Ltd, Nagpur ... vs Ku. Meenakshi D/O Tilakchand Garde And ...
2024 Latest Caselaw 1789 Bom

Bombay High Court

United India Insurance Co. Ltd, Nagpur ... vs Ku. Meenakshi D/O Tilakchand Garde And ... on 22 January, 2024

Author: G.A. Sanap

Bench: G. A. Sanap

                                                                                1                  9 fa 119.24.odt.



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

                                               FIRST APPEAL NO. 119 OF 2024
                                      United India Insurance Company Ltd., through Manager
                                                               VS.
                                          Ku. Meenakshi d/o Tilakchand Garde and ors.
                  _______________________________________________________________
                 Office Notes, Office Memoranda of Coram,
                 appearances, Court's orders of directions Court's or Judge's orders.
                 and Registrar's Orders.
                           Mrs. Anita Mategaokar, Advocate for the appellant.

                                                   CORAM : G.A. SANAP, J.

DATE : JANUARY 22, 2024.

Heard.

1. Issue notice for final hearing at admission stage to

the respondents, returnable within six weeks.

CIVIL APPLICATION NO.191 OF 2024 Heard learned Advocate for the appellant.

2. Perused the application. The reasons have been stated in the application.

3. In view of the reasons stated in the application, subject to deposit the entire amount of compensation within eight weeks, there shall be stay to the execution of impugned judgment and award dated 03.08.2023 in Claim Petition No.150/2013 passed by the Motor Accident Claims Tribunal-3, Nagpur.

4. The application stands disposed of.

(G. A. SANAP, J.) Manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 23/01/2024 11:53:39