The Ex. Engineer, Z.P. Ahmednagar vs Rohini Ramdas @ Ramnath Tambe Thr ...
2021 Latest Caselaw 5653 Bom

                                                                         ca4083.21
                                           1



       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

                   977 CIVIL APPLICATION NO.4083 OF 2021
                          IN FAST/9622/2021

            THE EX. ENGINEER, Z.P. AHMEDNAGAR
                         VERSUS
  ROHINI RAMDAS @ RAMNATH TAMBE THROUGH HER GUARDIAN
              [email protected] RAMNATH ABAJI TAMBE

                   ...
      Mr.Satish B. Parnere Advocate for Applicant.
                   ...

                 CORAM: ANIL S. KILOR, J.

                 DATE :        25th MARCH, 2021

 ORDER :

1. This is an application for grant of stay to the effect,

operation and execution of the Judgment and award dated 11 th

July 2012 in M.A.C.P. No. 194 of 2002 passed by Motor Accident

Claims Tribunal, Shrirampur. The applicant has already deposited

Rs.25,000/- while filing the present appeal. The total

compensation granted by the learned Tribunal is Rs.1,09,232/-.

2. Learned counsel for the applicant / appellant has pointed

out that on 12th March 2021 learned executing Court has issued

distress warrant in the execution proceedings.

ca4083.21

3. Learned counsel for the applicant undertakes to deposit

balance amount in this Court as granted by the Tribunal along

with interest, after deducting Rs.25,000/-, within two months

from today.

4. In that view of the matter, there shall be stay to the

execution and operation of the Judgment and award dated 11 th

July 2012 in M.A.C.P. No. 194 of 2002 passed by Motor Accident

Claims Tribunal, Shrirampur, subject to condition that the

applicant shall deposit total amount granted by the learned

Tribunal along with the interest, after deducting Rs.25,000/-

which has already been deposited in this Court, within a period

of two months from today.

5. It is made clear that no further extension to deposit the

amount will be granted on any count and on failure to deposit

the amount within stipulated period, the stay granted will stand

vacated automatically without reference to the Court.

6. Civil Application is disposed of.

[ANIL S. KILOR, J.]

asb/MAR21