The New India Assurance ... vs Smt. Nandini Nankumar Postandel ...
2021 Latest Caselaw 5938 Bom

                                                          11-CAF-4344-2018.doc


Shailaja


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CIVIL APPELLATE JURISDICTION
                       CIVIL APPLICATION NO.4344 OF 2018
                                       IN
                   FIRST APPEAL [STAMP] NO.16043 OF 2018


The New India Assurance Co. Ltd.                 ]
through Mumbai Legal HUB                         ]       Applicant
           Vs.
Nandini Nankumar Postandel and others.]                  Respondents
                                      .....
Ms. S.S. Dwivedi, for Applicant.

Mr. T.J. Mendon, for Respondent.
                                .....

                                    CORAM : PRITHVIRAJ K. CHAVAN, J.

                                    DATE      : 1st April, 2021.
P.C:

1.         This is an application seeking            stay to the execution,

operation and implementation of the Judgment and Award dated 30th March, 2017 passed by learned Member, M.A.C.T., Raigad in M.A.C.P No.491 of 2010 by contending that e xecution application has been filed by the respondents-claimants before M.A.C.T.

2. The learned Counsel, on instructions, makes a statement that the entire amount of compensation with accrued interest will be deposited in M.A.C.T, within four weeks from today. Statement is accepted.

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11-CAF-4344-2018.doc

3. In view of the statement made, there shall be ad-interim relief in terms of prayer clause (a) which reads thus;

"(a)Pending the hearing and final disposal of this present Appeal, the execution, operation of the judgment and order dated 30.3.2017 passed by the Learned Motor Accident Claims Tribunal Raigad, Alibaug in M.A.C.P No.491 of 2010 be stayed in the interest of justice"

4. It is made clear that if the amount as stated above, is not deposited within four weeks from today, ad-interim relief shall stand vacated automatically, without further reference to the Court.

5. Application stands disposed of.

[PRITHVIRAJ K. CHAVAN, J.]

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