Sherla V.
caf.2350.2017_541.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.2350 OF 2017
IN
FIRST APPEAL ST. NO.2999 OF 2017
with
FIRST APPEAL ST. NO.2999 OF 2017
HDFC Ergo General Insurance Co. Ltd. ... Applicant/Appellant
Vs.
Suhasini Wahane ... Respondent
Mr.Manoj Badgujar i/b A.P. Kulkarni for the Applicant/Appellant
None for Respondent
CORAM: MRS.MRIDULA BHATKAR, J.
DATE: AUGUST 16, 2017 P.C.:
1. Upon urgent mentioning, taken on Production Board.
2. Leave to amend. Amendments to be carried out within two weeks from today.
3. By this Civil Application, the applicant / insurance Company seeks stay to the operation and execution of the impugned judgement and award dated 13.10.2016 passed by the Motor Accident Claims Tribunal, Mumbai, in MACP No.2056 of 2010 on the ground that execution proceedings have been taken out against the 1/2 ::: Uploaded on - 19/08/2017 ::: Downloaded on - 28/08/2018 15:58:59 ::: caf.2350.2017_541.doc insurance company. The learned Counsel for the Insurance Company submits that the insurance company is ready to deposit the entire decretal amount alongwith interest accrued thereon, within a period of eight weeks.
4. In view of the above, issue notice to the respondents, returnable 11.10.2017. Till then, there shall be an ad-interim stay to the operation and execution of the impugned judgement and award dated 13.10.2016, subject to the applicant depositing in the MACT, Mumbai, the entire decretal amount alongwith interest accrued thereon, within a period of eight weeks from today. The statutory amount of Rs.25,000/- deposited in this Court at the time of filing of appeal shall be transferred to the Motor Accident Claims Tribunal.
5. S.O. to 11.10.2017.
(MRIDULA BHATKAR, J.) 2/2 ::: Uploaded on - 19/08/2017 ::: Downloaded on - 28/08/2018 15:58:59 :::