Life Insurance Corporation Of ... vs Ram Ganpat Khataokar And Ors
2021 Latest Caselaw 15794 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                  FIRST APPEAL (ST) NO.1053 OF 2020
                                   WITH
                 INTERIM APPLICATION NO.650 OF 2020
                                   WITH
                 INTERIM APPLICATION NO.648 OF 2020


Life Insurance Corporation of India         ..        Appellant
        Versus
Ram Ganpat Khataokar & Ors.                 ..        Respondents
                                       ...

Mr.Roopdaksha Basu with Ms.Harsha Asnani i/b The Law
Point for the Appellant.
Mr.M.J.Sharma for the Respondent.
                            ...

                          CORAM: BHARATI DANGRE, J.

DATED : 15th NOVEMBER, 2021

P.C:-

1. The First Appeal is circulated by the Appellant on the ground that the Appellant is desirous of depositing an amount of Rs.21,845/-, which has been awarded by way of costs.

2. By the order dated 04/03/2021, the implementation of the judgment and decree dated 11/09/2019 passed by the City Civil Court in Summary Suit NO.3465 of 2012 was stayed, subject to deposit of entire decretal amount with interest, within six weeks from the date of the order.

M.M.Salgaonkar





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3. Learned counsel for the Appellant states that on 09/04/2021, an amount of Rs.20,03,124/- was deposited as compliance of the direction issued by this Court, which include the principal amount alongwith the interest calculated till the date of deposit, in terms of the impugned judgment. However, the costs awarded to the tune of Rs.21,845/- is yet to be deposited.

4. The Appellant is permitted to deposit the aforesaid amount within a period of one week from today. Needless to state that the protection in favour of the Appellant vide order dated 04/03/2021 shall remain in force.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar