The New India Assurance Co. Ltd. ... vs Mrs. Shalan Namdev Baba And Anr
2021 Latest Caselaw 8561 Bom

Megha                                       2_caf_1780_2018.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION

                        CIVIL APPLICATION NO.1780 OF 2018
                                      WITH
                        CIVIL APPLICATION NO.1781 OF 2018
                                        IN
                      FIRST APPEAL (STAMP) NO.12078 OF 2018

The New India Assurance Co. Ltd.                           ...Applicant
                       Versus
Mrs. Shalan Namdev Baba and Anr.             ...Respondents
                                   ....
Mr. Devendranath S. Joshi for the Applicant.
Mr. Bhalchandra S. Shinde for Respondent No.1.


                                        CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED: 28th JUNE, 2021.

P.C.:-

Issue notice to Respondents, returnable on 28/07/2021.

Private service is permitted. Mr. Bhalchandra Shinde, learned counsel

waives service on behalf of Respondent No.1.

2. Execution and implementation of the impugned judgment is

stayed till the next date of hearing subject to deposit of the entire

amount with interest before the Claims Tribunal. It is made clear that in

the event the Appellant-Insurance Company fails to deposit the said

amount, stay order shall stand vacated without further reference to the

Court.

(SMT. ANUJA PRABHUDESSAI, J.)