Bombay High Court
The Oriental Insurance Co. Ltd., Thr Its ... vs Sarika Dilip Chalak And Ors on 15 April, 2019
Author: V.L. Achliya
Bench: V.L. Achliya
1 C.A. No. 4824/2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD.
26. CIVIL APPLICATION NO.4824 OF 2019
IN FAST/6577/2019
ORIENTAL INSURANCE COMPANY LIMITED, Aurangabad
VERSUS
SARIKA W/O DILIP CHALAK AND OTHERS
Mr. R.F. Totala, Advocate for applicant
CORAM : V.L. ACHLIYA, J.
DATE : 15th April, 2019 PER COURT : 1. Applicant-appellant has moved this application seeking
stay to the execution of the impugned judgment and award dated 31st August 2018 passed in Motor Accident Claim Petition No. 33 of 2015 by the Member, Motor Accident Claims Tribunal, Hingoli.
2. Learned Counsel submits that applicant-appellant has good case to succed in the appeal.
3. On the basis of instructions received from the Insurance ::: Uploaded on - 16/04/2019 ::: Downloaded on - 17/04/2019 03:20:00 ::: 2 C.A. No. 4824/2019 Company, the leraned Counsel submits that the appellant-Insurance Company shall deposit the amount before the returnable date.
4. On due consideration of such submissions advanced and the statement made, the application is allowed in terms of prayer clause (B) subject to deposit of amount in therms of the award before the returnable date.
5. The application be marked as disposed of.
( V.L. ACHLIYA ) JUDGE Madkar ::: Uploaded on - 16/04/2019 ::: Downloaded on - 17/04/2019 03:20:00 :::