National Insurance Co. Ltd vs Smt. Mangal Dhanaji Patil And Ors
2021 Latest Caselaw 4213 Bom

Citation : 2021 Latest Caselaw 4213 Bom
Judgement Date : 8 March, 2021

Bombay High Court

National Insurance Co. Ltd vs Smt. Mangal Dhanaji Patil And Ors on 8 March, 2021

Bench: P. K. Chavan

Chitra Sonawane                                                       14-(3)IAST-1697-2021.doc


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CIVIL APPELLATE JURISDICTION

                  INTERIM APPLICATION [STAMP] NO.1697 OF 2021.
                                       IN
                      FIRST APPEAL [STAMP] NO.1695 OF 2021

 National Insurance Co. Ltd.                              ]...Applicant/Appellant.
               Vs.
 Smt.Mangal D. Patil & Ors.                               ]...Respondents


 Mr.Amol Gatne, for applicant.

 Mr.Akshay Kulkarni i/b Mr.Ashutosh M. Kulkarni for respondents.

                                             CORAM : PRITHVIRAJ K. CHAVAN, J.

                                             DATE    : 8TH MARCH, 2021.

 P.C. :

 1.        Heard          Mr.Amol        Gatne,     the     learned           Counsel          for
 applicant/appellant.               Prayer   is   made    to      stay      execution         and

implementation of the impugned judgment and award dated 30 th June 2020, passed by the Member, M.A.C.T., Sangli, in M.A.C.P. No.100 of 2017.

2. Mr.Gatne, the learned Counsel for the applicant/appellant states that the entire amount of compensation with accrued interest will be deposited in M.A.C.T., Sangli, within 4 weeks. Statement is accepted. In view of the statement made, there shall be ad-interim relief in terms of prayer clause (a) of the application.

Chitra Sonawane 14-(3)IAST-1697-2021.doc

3. If the amount is not deposited, the ad-interim relief shall stand vacated automatically without further reference to the Court.

4. After depositing the amount under award, liberty to the respondent nos.1 and 2 to withdraw 50% of the amount with accrued interest.

5. At the time of withdrawal of the amount, the respondents shall give an Undertaking that in case the appeal succeeds, they will refund the amount with interest depending upon the outcome of the appeal.

6. Application stands disposed of.

[PRITHVIRAJ K.CHAVAN,J.]