Reliance General Insurance ... vs Laxmi Pravin Choudhary And Ors
2021 Latest Caselaw 15748 Bom

                                                                 7-1-IA2390-21-STAY.DOC

                                                                                Santosh
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION


                                  INTERIM APPLICATION NO. 2390 OF 2021
                                                   IN
                                      FIRST APPEAL NO. 368 OF 2021

                      Reliance General Insurance Co. Ltd.                ...Applicant
                      In the matter between
                      Reliance General Insurance Co. Ltd.                ...Appellant
SANTOSH                                    Versus
SUBHASH
KULKARNI              Laxmi Pravin Choudhary & ors.                    ...Respondents
Digitally signed by
SANTOSH SUBHASH
KULKARNI
Date: 2021.11.16

                      Mr. Pandit Kasar, for the Applicant/Appellant.
10:36:41 +0530



                      Ms. Varsha Chavan, for the Respondents.

                                               CORAM:       N. J. JAMADAR, J.

                                               DATED :      15th NOVEMBER, 2021
                      PC:-

1. Heard Mr. Kasar, the learned Counsel for the applicant -

appellant - insurer.

2. This is an application for stay to the impugned judgment

and Award in Application No.1335 of 2015, dated 11th January,

2021, passed by the learned Member, MACT, Mumbai.

3. In terms of order dated 23rd September, 2021, the

applicant - insurer claims to have deposited the entire amount

of compensation alongwith the interest accrued thereon.

4. By a separate order in Interim Application No.3269 of

2021, the respondents - original claimants have been permitted

7-1-IA2390-21-STAY.DOC

to withdraw a portion of the amount of compensation alongwith

the interest accrued thereon.

5. In view of the above, there shall be stay to the execution,

operation and implementation of the Award in Application

No.1335 of 2015, dated 11th January, 2021, passed by the

learned Member, MACT, Mumbai, till the disposal of the appeal.

6. Application stands disposed of.

[N. J. JAMADAR, J.]