Reliance General Insurance Co. ... vs Sunita Vinayak Dahat And Others
2021 Latest Caselaw 9064 Bom

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.

                   CAF No.75/2021 in First Appeal No.1166/2021
      (Reliance General Insurance Co. Ld. Vs. Sunita wd/o Vinayak Dahat and others )
                                           WITH
                     CAF NO.76/2021 in First Appeal No.1165/2021
       (Reliance General Insurance Co.Ltd. V. Sunita wd/o Vinayak Dahat and others )
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions           Court's or Judge's orders.
and Registrar's Orders.
                            Shri Sawan Alaspurkar, Advocate for applicants/respondent
                            nos.1 and 2.
                            Shri D.N.Kukday, Advocate for the respondent/appellant.


                                 CORAM : PUSHPA V. GANEDIWALA, J.

DATE : JULY 12, 2021.

1. Heard.

2. Shri Alaspurkar, learned counsel for the applicants drew attention of this Court to paragraph no.3 of the order passed by this Court on 15.2.2021 and stated that direction, as given by this Court with regard to transfer of amount of Rs.19,21,214/- alongwith interest accrued thereon in First Appeal No.1165/2017, similar directions are required for amount of Rs.5,44,311/- and Rs.27,895/- to be transferred in First Appeal No.1166/2017. Accordingly, amount of Rs.5,44,311/- and Rs.27,895/- alongwith interest accrued thereon is ordered to be transferred in First Appeal No.1166/2017.

caf75.21.odt

3. The learned counsel also sought direction to transfer 50% of the compensation amount deposited by the appellant, pursuant to the judgment and award dated 7.3.2017 passed by the Motor Accident Claims Tribnal in M.A.C.P. No.218/2013 alongwith proportionate interest accrued thereon and the full amount of compensation deposited by the appellant - Insurance Company, pursuant to the judgment passed by the Motor Accident Claims Tribunal in M.A.C.P. No.221/2013 alongwith interest accrued thereon to the Motor Accident Claims Tribunal, Amravati.

4. Accordingly, Registry of this Court is directed to transfer the aforesaid amounts to the Motor Accident Claims Tribunal, Amravati, after due verification.

Civil Applications stand disposed of accordingly.

JUDGE

ambulkar