Future Generali India Insurance ... vs Smt.Sarika Ramdas Dhebe And Ors
2017 Latest Caselaw 6316 Bom

Sherla V.



                                                                          caf.2358.2017_524.doc


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CIVIL APPELLATE JURISDICTION

                               CIVIL APPLICATION NO.2358 OF 2017
                                               IN
                                  FIRST APPEAL NO.773 OF 2017

            Future Generali India Insurance Co. Ltd.            ... Applicant/Appellant
                 Vs.
            Smt.Sarika Ramdas Dhebe & 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 29.11.2016 passed by the learned

Member, Motor Accident Claims Tribunal, Satara, in MACP No.165 of

2011, 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.2358.2017_524.doc

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

returnable on 4.10.2017. Till then, there shall be an ad-interim stay

to the operation and execution of the impugned judgement and

award dated 29.10.2016, subject to the applicant depositing before

the learned Member, Motor Accident Claims Tribunal, Satara, the

entire decretal amount alongwith interest accrued thereon, within a

period of eight weeks from today.

4. S.O. to 4.10.2017.

(MRIDULA BHATKAR, J.)