The New India Assurance Co. Ltd vs Shri. Subhash Mahadeo Aadit And ...
2017 Latest Caselaw 6183 Bom

Sherla V.



                                                                         caf.239.2016_16(2).doc


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CIVIL APPELLATE JURISDICTION

                                CIVIL APPLICATION NO.239 OF 2016
                                               IN
                                 FIRST APPEAL ST. 16426 OF 2015

            The New India Assurance Co. Ltd.               ... Applicant/Appellant
                  Vs.
            Shri Subhash Mahadeo Aadit & Ors.              ... Respondents

            Ms.Poonam Mittal for the Applicant / Appellant - Insurance Co.
            Mr.R.S. Pawar for Respondent No.1

                                                CORAM: MRS.MRIDULA BHATKAR, J.

DATE: AUGUST 16, 2017

P.C.:

1. By this Civil Application, the applicant / insurance Company

seeks stay to the operation and execution of the impugned

judgement and award dated 30.12.2014 passed by the Motor

Accident Claims Tribunal, Nasik, in MACP No.775 of 2010.

2. The learned Counsel for the Insurance Company submits that

the insurance company has deposited the decretal amount of

Rs.1,53,755/-. She has also submitted that the other respondents,

who are the vehicle owners, have not filed appeal.

3. In view of the above, there shall be an interim stay to the

operation and execution of the impugned judgement and award

caf.239.2016_16(2).doc

dated 30.12.2014 passed by the Motor Accident Claims Tribunal,

Nasik, in MACP No.775 of 2010. 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, Nasik.

4. Civil Application stands disposed of.

(MRIDULA BHATKAR, J.)