Future Generali India Insurance ... vs Smt. Ujawala Subhash Kamble ...
2017 Latest Caselaw 6244 Bom

Sherla V.



                                                                            caf.2359.2017_525.doc


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CIVIL APPELLATE JURISDICTION

                               CIVIL APPLICATION NO.2359 OF 2017
                                               IN
                                  FIRST APPEAL NO.774 OF 2017

            Future Generali India Insurance Co. Ltd.             ... Applicant/Appellant
                 Vs.
            Smt.Ujawala Subhash Kamble & Ors.                    ... Respondents


            Mr.D.R. Mahadik for the Applicant/Appellant
            None for Respondents

                                                CORAM: MRS.MRIDULA BHATKAR, J.

DATE: AUGUST 16, 2017 P.C.:

1. Upon urgent mentioning, taken on Production Board.

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

seeks stay to the operation and execution of the impugned

judgement and award dated 22.10.2016 passed by the learned

Commissioner for Employees' Compensation at Kolhapur, on the

ground that execution proceedings have been taken out against the

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.

caf.2359.2017_525.doc

3. In view of the above, issue notice to the respondents,

returnable 22.11.2017. Till then, there shall be an ad-interim stay to

the operation and execution of the impugned judgement and award

dated 22.10.2016, subject to the applicant depositing before the

learned Commissioner for Employees' Compensation at Kolhapur,

the entire decretal amount alongwith interest accrued thereon, within

a period of eight weeks from today.

4. S.O. to 22.11.2017.

(MRIDULA BHATKAR, J.)