Universal Sompo General ... vs Smt. Savita Vilas Sathe
2021 Latest Caselaw 2965 Bom

                                                                   16-IA-3154-2019.doc


              Shailaja


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION
                                     INTERIM APPLICATION NO.3154 OF 2019
                                                      IN
                                   FIRST APPEAL [STAMP] NO.29927 OF 2019


              UNIVERSAL Sompo General Insurance Co. Ltd. ]                 Applicant
                         Vs.
              Savita Vilas Sathe and others.                       ]       Respondents
                                               .....
              Mr. Rahul Mehta, for Applicant i/b KMC Legal Venture, for Applicant.

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

                                                   DATE    : 15th FEBRUARY, 2021.

              P.C.

1. This application is moved seeking stay to the execution, operation and implementation of the Judgment and Award dated 13th February, 2019 passed by learned Chairman, M.A.C.T., Solapur in M.A.C.P No.105 of 2016.

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

3. The learned Counsel, on instructions, makes a statement that the entire amount of Award with accrued interest will be deposited in M.A.C.T, Solapur within four weeks from today. Statement is accepted.

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Shailaja S.        Digitally signed by
                   Shailaja S. Halkude

Halkude            Date: 2021.02.17
                   11:46:52 +0530
                                                    16-IA-3154-2019.doc

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

5. It is made clear that if the amount as stated above, is not deposited within four weeks from today, ad-interim relief shall stand vacated, without further reference to the Court.

6. After depositing the amount under Award, the applicant shall inform the factum of deposit to the respondents-claimants within three weeks.

7. Learned Counsel objects for withdrawal of the amount of compensation by the respondents-claimants.

8. In the interest of justice, the respondents-claimants are at liberty to withdraw 50% of the amount with accrued interest that would be deposited by the applicant before the concerned M.A.C.T upon furnishing an undertaking within two weeks that if the applicant-insurer succeeds in the appeal, they will return the amount with interest at such rate as would be directed by this Court depending upon the outcome of the first appeal.

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

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

11. The application stands disposed of.

[PRITHVIRAJ K. CHAVAN, J.]

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