Icici Lombard General Insurance Co. ... vs Rubina Anjum Abdul Ansar And Others
2024 Latest Caselaw 2759 Bom

Bombay High Court

Icici Lombard General Insurance Co. ... vs Rubina Anjum Abdul Ansar And Others on 30 January, 2024

Author: G.A. Sanap

Bench: G. A. Sanap

                                                     1                         6.caf.297.2024

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

                CIVIL APPLICATION (CAF) NO. 297 OF 2024
                                     IN
                    FIRST APPEAL (St.) NO. 951 OF 2024
               ICICI Lombard General Insurance Co. Ltd., Nagpur
                                    .VS.
                     Rubina Anjum Abdul Ansar 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 Aaradhya Pande, Adv. h/f. Mr R. D. Bhuibar, Advocate for the appellant


                           CORAM : G.A. SANAP, J.

DATE : JANUARY 30, 2024.

Heard learned Advocate for the appellant.

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

CIVIL APPLICATION (CAF) NO. 298 OF 2024

3. Heard learned Advocate for the appellant.

4. This is application for grant of stay. Perused 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 27.07.2023 2 6.caf.297.2024

passed by the Chairman/Member, Motor Accidents Claims Tribunal, Yavatmal in Motor Accident Claim Petition No. 129 of 2019 till disposal of the appeal.

6. The application stands disposed of, accordingly.

(G. A. SANAP, J.) Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 31/01/2024 12:49:25