Bajaj Allianz General Insurance ... vs Hiral Jayantilal Karania And Anr
2021 Latest Caselaw 2744 Bom

                                                                 18-IA-285-22021.doc


 Chitra Sonawane



        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION

                    INTERIM APPLICATION NO.285 OF 2021
                                    IN
                   FIRST APPEAL [STAMP] NO.94973 OF 2020


Bajaj Allianz General Insurance Co.Ltd.]... Applicant.
                Vs.

Hiral Jayantilal Karania & Anr.                           ]... Respondents.

                             .....
Mr.Sarthak S. Diwan, for the applicant.

Mr.Vijay Hinge, i/b                 Ms Deepti Mistry for the respondent no.
1.

                                    CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 10TH FEBRUARY, 2021.

P.C.

1. Feeling aggrieved by the judgment and award dated 23 rd January 2020, passed by the M.A.C.T., Thane, in M.A.C.P.No.428 of 2008, awarding Rs.2,21,276/- to the claimant alongwith interest at the rate of 7% p.a., the appellant has prayed for stay to the execution and implementation to the judgment and award.

2. Learned Counsel for the appellant makes a statement that the entire amount of compensation with accrued interest

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18-IA-285-22021.doc

as awarded by the learned Member, shall be deposited with M.A.C.T., Thane, within 4 weeks from today. Statement is accepted. In view of the statement made, there shall be ad- interim relief in terms of prayer clause (b) of the application.

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

4. The application stands disposed of.

(PRITHVIRAJ K. CHAVAN, J.)

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