Icici Lombard Gic Ltd vs Changuna Ramdas Ranasing And Ors
2021 Latest Caselaw 16819 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                 INTERIM APPLICATION NO.2955 OF 2020
                                       IN
                  FIRST APPEAL (ST) NO.4293 OF 2020


ICICI Lombard GIC Ltd.                      .. Applicant/Appellant
        Versus
Changuna Ramdas Ranasing & Ors.             ..        Respondents
                                       ...

Ms.Varsha Chavan for the Applicant/Appellant
                            ...

                          CORAM: BHARATI DANGRE, J.

DATED : 03rd DECEMBER, 2021

P.C:-

1. By the present application, the applicant is seeking stay of the impugned judgment of the Tribunal, which has been assailed in the First Appeal. Learned counsel for the applicant fairly states that the appeal is restricted to the quantum of compensation and there is no dispute about the liability and the applicant has a good case on merits.

Since the claimants are likely to execute the judgment and award, she seek stay of the same on an undertaking that, the entire decretal amount alongwith the interest levied by the Tribunal, calculated upto 30/11/2021, shall be deposited in the MACT, Pune within a period of four weeks from today.

M.M.Salgaonkar





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2. Upon depositing the decretal amount alongwith the interest, as undertaken, there shall be stay to the effect and operation of the judgment and award passed by the MACT, Pune in MACP No.701 of 2015.

It is made clear that in the event of failure to deposit the amount as undertaken, the claimants will be at liberty to seek the execution of the award.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar