Divisional Manager, The Oriental ... vs Smt. Suchitra Wd/O Jayant Bodkhe And ...
2024 Latest Caselaw 2575 Bom

Bombay High Court

Divisional Manager, The Oriental ... vs Smt. Suchitra Wd/O Jayant Bodkhe And ... on 29 January, 2024

Author: G.A. Sanap

Bench: G. A. Sanap

  2024:BHC-NAG:1100


                                                                                                            1                                                 6-FA No.158.2024


                                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                          NAGPUR BENCH : NAGPUR
                                                                      FIRST APPEAL NO. 158 OF 2024
                                     Divisional Manager, The Oriental Insurance Company Ltd., Nagpur
                                                                  ..VS..
                                               Smt. Suchitra Wd/o Jayant Bodkhe and others
                  ----------------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                 Office Notes, Office Memoranda of Coram,                                                                        Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                  ----------------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                                                                   Mr. C.A. Anthony, Advocate for appellant.

                                                                                 CORAM : G.A. SANAP, J.

DATED : 29th JANUARY, 2024

Heard.

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

CIVIL APPLICATION (CAF) NO. 280 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 of the entire amount of compensation within eight weeks, there shall be stay to the execution of impugned judgment and award dated 17.07.2023 in M.A.C.P. No.529/2016 passed by the Motor Accident Claims Tribunal, Nagpur.

4. The application stands disposed of.

(G.A. SANAP, J.)

Kirtak Signed by: Mr. B.J. Kirtak Designation: PA To Honourable Judge Date: 29/01/2024 18:05:08