National Insurance Company ... vs Smt. Sunita Ishawar Desai And ...
2021 Latest Caselaw 4199 Bom

Chitra Sonawane                                                         7-group-stay.doc


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CIVIL APPELLATE JURISDICTION


                           CIVIL APPLICATION NO.28 OF 2020
                                          IN
                        FIRST APPEAL [STAMP] NO.19221 OF 2019
 National Insurance Co. Ltd.                       ]... Applicant.
                  Vs.
 Laxmi S. Shinde & Ors.                            ]... Respondents.
                                       ALONGWITH
                           CIVIL APPLICATION NO.30 OF 2020
                                          IN
                        FIRST APPEAL [STAMP] NO.19236 OF 2019
 Nationa Insurance Co.Ltd.                         ].. Applicant.
                  Vs.
 Lalita Nana Patil & Ors.                          ]... Respondents.


                                       ALONGWITH
                           CIVIL APPLICATION NO.32 OF 2020
                                          IN
                        FIRST APPEAL [STAMP] NO.19247 OF 2019
 Nationa Insurance Co.Ltd.                         ].. Applicant.
                  Vs.
 Vishal V. Shinde & Ors.                           ]... Respondents.




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 Chitra Sonawane                                                           7-group-stay.doc


                                         ALONGWITH
                          CIVIL APPLICATION NO.3860 OF 2019
                                            IN
                        FIRST APPEAL [STAMP] NO.19227 OF 2019
 Nationa Insurance Co.Ltd.                           ].. Applicant.
                  Vs.
 Vishal V. Shinde & Ors.                             ]... Respondents.
                                         ALONGWITH
                          CIVIL APPLICATION NO.3864 OF 2019
                                            IN
                        FIRST APPEAL [STAMP] NO.19178 OF 2018
 Nationa Insurance Co.Ltd.                           ].. Applicant.
                  Vs.
 Sunita Ishawar Desai & Ors.                         ]... Respondents.
                            ......
 Mr.Rahul Mehta i/b KMC Legal Venture for applicant.

 None for respondents.

                                          CORAM : PRITHVIRAJ K. CHAVAN, J.

DATE : 8TH MARCH, 2021.

P.C. :

1. Heard Mr.Rahul Mehta, the learned Counsel for the appellant. He seeks stay to the execution and implementation of the impugned judgment and award passed by the M.A.C.T., Pandharpur.

2. Learned Counsel submits that the entire amount of compensation with accrued interest shall be deposited in M.A.C.T., Pandharpur within

Chitra Sonawane 7-group-stay.doc

4 weeks from today.

3. Statement is accepted. In view of the said statement, there shall be ad-interim reliefs in terms of prayer clauses (a) of the applications.

4. If the applicants fail to deposit the amount with interest, ad- interim relief shall automatically stand vacated without further reference to the Court.

5. After depositing the amount under award, liberty to the respondents to withdraw 30% of the amount with accrued interest.

6. At the time of withdrawal, the respondents/claimants shall give an Undertaking that in case the appeal succeeds, they will refund the amount with interest, as per the outcome of the appeal.

7. The applications are disposed of.

(PRITHVIRAJ K.CHAVAN,J.)