Tata Aig General Insurance ... vs Rajgopal Saminathan And Ors
2021 Latest Caselaw 2724 Bom

                                                                            10-IA-273-2021.doc


              Shailaja
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION
                                         INTERIM APPLICATION NO.273 OF 2021
                                                              IN
                                       FIRST APPEAL [STAMP] NO.2470 OF 2021


              TATA AIG, Insurance Company Limited                     ]    Applicant
                         Vs.
              Rajgopal Saminathan (since deceased)                    ]
              Suseela Rajgopal and others.                            ]    Respondents
                                             .....
              Mr. Rahul Mehta i/b K.M.C. Legal Venture, for Applicant.

              None for Respondents.
                                                             .....

                                                           CORAM : PRITHVIRAJ K. CHAVAN, J.

                                                           DATE    : 10th FEBRUARY, 2021.

              P.C.

1. This is an application seeking stay to the execution of the Judgment and Award dated 14th January, 2020 passed in M.A.C.P No.2230 of 2014 by the learned Member, M.A.C.T., Mumbai.

2. Heard learned Counsel for the applicant. He submits that the respondents-original claimants have filed execution proceedings against the applicant-insurer, therefore, stay to the impugned judgment and award be granted. He undertakes to deposit entire amount of compensation with accrued interest awarded by M.A.C.T within four weeks from today. Statement is accepted.

Shailaja S. Digitally signed by Shailaja S.

Halkude Halkude Date: 2021.02.12 12:04:36 +0530

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3. In view of the statement made by the learned Counsel for the applicant, there shall be ad-interim relief in terms of prayer clause (a).

4. If the applicant fails to deposit entire amount of compensation with accrued interest within four weeks from today, ad-interim relief shall stand vacated without further reference to the Court.

5. Application stands disposed of.

[PRITHVIRAJ K. CHAVAN, J.]

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