United India Insurance Company ... vs Smt. Basavva Khajappa Naykode And ...
2021 Latest Caselaw 2725 Bom

                                                                          7-IA-352-2021.doc


              Shailaja
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION
                               INTERIM APPLICATION [STAMP] NO.352 OF 2021
                                                              IN
                                       FIRST APPEAL [STAMP] NO.351 OF 2021
              United India Insurance Co. Ltd.                        ]    Applicant
                         Vs.
              Basavva Khajappa Naykode and another. ]                     Respondents
                                             .....
              Mr. Rahul Mehta i/b KMC Legal Venture, for Applicant-Appellant.

              None for Respondents.
                                                             .....
                                                           CORAM : PRITHVIRAJ K. CHAVAN, J.

DATE : 10th FEBRUARY, 2021.

P.C.

1. Heard Mr. Mehta, learned Counsel for the applicant.

2. It is submitted that the respondents-original claimants have filed execution proceedings as against the appellant pursuant to a judgment and award rendered by Additional Member, M.A.C.T, Pune on 20th October, 2020 in M.A.C.P No.268 of 2015 thereby directing the applicant and the owner of the offending vehicle to pay compensation of Rs.16,10,056/- with 9% interest to the claimants.

3. Mr. Mehta, on instructions, undertakes to deposit the entire amount of award with accrued interest within four weeks before M.A.C.T, Pune.

Shailaja S. Digitally signed by Shailaja S.

Halkude Halkude Date: 2021.02.12 12:04:35 +0530

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4. Statement is accepted.

5. In view of the statement made, there shall be ad-interim relief in terms of prayer clause (a).

6. If the applicant fails to deposit the amount as stated above, ad-interim relief shall stand vacated without further reference to the Court.

7. Application stands disposed of.

[PRITHVIRAJ K. CHAVAN, J.]

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