The New India Assurance Co. Ltd vs Shri. Uttam Narsingrao ...
2017 Latest Caselaw 6319 Bom

Sherla V.



                                                                         caf.241.2016_17(2).doc


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CIVIL APPELLATE JURISDICTION

                                CIVIL APPLICATION NO.241 OF 2016
                                               IN
                                 FIRST APPEAL ST. 16419 OF 2015

            The New India Assurance Co. Ltd.      ... Applicant/Appellant
                  Vs.
            Shri Uttam Narsingrao Kshrisagar & 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.774 of 2010.

2. The learned Counsel for the Insurance Company submits that

the insurance company has deposited the decretal amount of

Rs.12,55,314/- including the interest accrued thereon. She has also

submitted that the other respondents, who are the vehicle owners,

have not filed appeal.

caf.241.2016_17(2).doc

3. In view of the above, there shall be an interim 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.774 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.)