Mr. Sagar Babaso Avchite vs Smt. Sunita Santosh Shinde And Anr
2021 Latest Caselaw 17004 Bom

                                                       16-FA282-2020 WITH IA1673-2019.DOC




                        AGK

                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION
                                          FIRST APPEAL NO. 282 OF 2020
                                                       WITH
                                 INTERIM APPLICATION NO. 1673 OF 2019


                        Mr. Sagar Babaso Avchite                             ...Appellant
                                 Versus
                        Smt. Sunita Santosh Shinde & Anr.                 ...Respondents


                        None for the Appellant.
                        Mr. Pandit Kasar, for Respondents Nos. 1 and 2.


                                              CORAM:    Smt. Bharati Dangre, J.

                                              DATED:    7th December 2021


                        P.C.:-

1. Interim Application No. 1673 of 2019 is circulated by inviting my attention to the order dated 07.01.2020. Though notice was issued to the Respondents who have been fastened with the liability in terms of the Judgment and Award dated Digitally signed by ATUL 17.07.2019 passed by the Motor Accident Claims Tribunal, ATUL GANESH GANESH KULKARNI KULKARNI Date:

Pune in Motor Accident Claim Petition No. 713 of 2014, the 2021.12.09 11:32:52 +0530 Respondents put an appearance and it is pointed out to me

16-FA282-2020 WITH IA1673-2019.DOC

that the stay is granted without directing the Appellant to deposit the amount of compensation.

Considering that the Claimants have been awarded the compensation in the year 2019 and they have not received any amount of compensation till date, the Appellant is directed to deposit the decretal amount in the Tribunal within a period of four weeks from today.

Upon failure to deposit the said amount with the period stipulated, the stay granted on 07.01.2020 to the execution of the impugned judgment shall automatically stand vacated.

2. List the matter on 11.01.2022.

(Smt. Bharati Dangre, J.)