Smt. Shantabai Ananda Bhilare vs The Oriental Insurance Company ...
2021 Latest Caselaw 2239 Bom

                                                                            5-3275-2020-IA=.doc


                       Uday S. Jagtap


                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                        INTERIM APPLICATION NO. 3275 OF 2020
                                                          IN
                                         FIRST APPEAL (ST.) NO. 12608 OF 2017

                       Smt. Shantabai Ananda Bhilare                        .. Applicant

                             In the matter between
                       Oriental Insurance Co. Ltd.                          .. Appellant

                             Vs.
                       Smt. Shantabai Ananda Bhilare & Anr.                 .. Respondents

                                                       .....
                       Mr. Vaibhav Gaikwad for the applicant
                       Ms. Poonam Mital for appellant - insurer

                                                        CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 3rd FEBRUARY, 2021

P.C.

1. By this application, the applicant seek to withdraw the amount of compensation with accrued interest deposited by the appellant - insurer in M.A.C.T., Satara.

2. The M.A.C.T., Satara by judgment and award dated 23 rd May, 2016 passed in M.A.C.P. No. 559 of 2011 awarded compensation of Rs.9,25,000/- with interest at the rate of 9% p.a. to the claimant from the date of filing of the petition till its realization.

3. The learned Counsel for the applicant submits that the Digitally applicant is a 70 years old widow of the deceased, who is said to signed by UDAY UDAY be suffering from great shock due to death of her husband. The SHIVAJI SHIVAJI JAGTAP Date:

JAGTAP    2021.02.04
          15:38:07
          +0530




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applicant needs money for her basic needs. She is suffering from old age health problems and required to take medical treatment.

4. The learned Counsel for the appellant - insurer objects the prayer of the applicant.

5. Having considered the submissions, at this stage, the applicant is permitted to withdraw 50% of the amount of compensation with accrued interest. The applicant shall furnish an undertaking within two weeks that if the appellant - insurer succeeds in appeal, the applicant shall return the amount with interest at such rate as would be directed by this Court, depending upon the outcome of the first appeal.

6. If the applicant does not file an undertaking within the aforesaid period, the amount deposited by the appellant - insurer shall be invested by the M.A.C.T in a fixed deposit in any Nationalized Bank for a period of one year and thereafter for one more year again after obtaining order from this Court.

7. If 50% amount is withdrawn by the applicants, balance amount shall be invested by the M.A.C.T in a fixed deposit as stated above, in a Nationalized Bank.

8. The application stands disposed of.

(PRITHVIRAJ K. CHAVAN, J.)

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