Royal Sundaram Alliance ... vs Priya Prakash Rasal (Formerly ...
2021 Latest Caselaw 3228 Bom

                                                                                            11-IA-ST-96874-2020.doc


                  Shailaja


                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                                 CIVIL APPELLATE JURISDICTION
                                     INTERIM APPLICATION [STAMP] NO.96874 OF 2020
                                                                              IN
                                                FIRST APPEAL [STAMP] NO.96854 OF 2020


                  Royal Sundaram Alliance Insurance                                   ]
                  Company Limited                                                     ]    Applicant
                                Vs.
                  Priya Prakash Rasal and others.                                     ]    Respondents
                                                  .....
                  Mr. Nikhil Mehta i/b K.M.C Legal Venture, for Applicant.

                  None for Respondents.
                                                                             .....

                                                                           CORAM : PRITHVIRAJ K. CHAVAN, J.

                                                                           DATE    : 18th FEBRUARY, 2021.

                  P.C.

1. This is an application seeking stay to the execution, implementation and operation of the Judgment and Award dated 9 th January, 2020 passed by the learned Chairman, M.A.C.T, Ratnagiri in M.A.C.P No.60 of 2016.

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

3. It is contended that impugned Judgment and Award is ex-facie illegal and perverse in the sense that once the Tribunal has

1 of 2 Digitally signed by Shailaja S. Halkude Shailaja S. Halkude Date: 2021.02.20 17:54:35 +0530 11-IA-ST-96874-2020.doc

exonerated the appellant-original opponent No.5 which is insurer of Swift Car, the learned Chairman ought not to have saddled opponent No.5 with liability of compensation. Findings in the impugned award are self contradictory.

4. Learned Counsel for the applicant, on instructions, makes a statement that the applicant will deposit entire amount with accrued interest before M.A.C.T, Ratnagiri within four weeks from today.

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 automatically, without further reference to the Court.

7. The application stands disposed of.

[PRITHVIRAJ K. CHAVAN, J.]

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