Life Insurance Corporation Of ... vs Ram Ganpat Khataokar And Ors
2021 Latest Caselaw 4036 Bom

                                                                              14-IA-650-stay -2020.doc


                 Shailaja
                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CIVIL APPELLATE JURISDICTION
                                                INTERIM APPLICATION NO.650 OF 2020
                                                                 IN
                                                FIRST APPEAL [STAMP] NO.1053 OF 2020


                 Life Insurance Corporation of India                     ]    Applicant


                 IN THE MATTER BETWEEN:
                 Life Insurance Corporation of India                     ]    Appellant
                              Vs.
                 Ram Ganpat Khataokar and others.                        ]    Respondents
                                                 .....
                 Mr. Roop Basu, i/b The Law Point, for Applicant.

                 Mr. Ram Ganpat Khataokar, Respondent No.1 in person.
                                               .....

                                                              CORAM : PRITHVIRAJ K. CHAVAN, J.

                                                              DATE    : 4th MARCH, 2021.

                 P.C.

1. This is an application seeking stay to the execution and implementation of judgment and decree dated 11 th September, 2019 passed by the City Civil Court in Summary Suit No.3465 of 2012.

2. Heard learned Counsel for the appellant and Mr. Ram Khataokar, respondent No.1 in person

Shailaja S. Digitally signed by Shailaja S.

              Halkude

Halkude       Date: 2021.03.08 17:15:34
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                                                      14-IA-650-stay -2020.doc

3. Learned Counsel for the appellant submits that respondent No.1-original plaintiff has filed execution in the City Civil Court, Mumbai.

4. By the impugned judgment and decree, appellant has been directed to pay a sum of Rs.11,36,414/- to respondent No.1- plaintiff along with interest @ 8.5% per annum from the date of filing of the suit till it's realization.

5. Learned Counsel for the applicant undertakes to deposit entire decretal amount with interest within six weeks from today.

6. Subject to deposit of the entire decretal amount with interest within six weeks, there shall be stay to the execution of the impugned judgment and decree.

7. List for compliance on 15th April, 2021.

[PRITHVIRAJ K. CHAVAN, J.]

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