National Insurance Company ... vs Sunil @ Sunilkumar Ramchandra ...
2021 Latest Caselaw 14345 Bom

                                                                              14-ia-924-2021-fa-149-2021.doc




                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION
                                      INTERIM APPLICATION NO. 924 OF 2021
         Digitally
         signed by
                                                (Stay Application)
         SHRADDHA
SHRADDHA KAMLESH                                       IN
KAMLESH TALEKAR
TALEKAR  Date:
         2021.10.06
                                          FIRST APPEAL NO. 149 OF 2021
         18:55:52
         +0530

                      National Insurance Company Ltd.                   ... Applicant/Appellant
                            Vs.
                      1. Shri Sunil @ Sunilkumar Ramchandra
                      Rajmane @ Rajmani & Ors.                          ... Respondents
                                                    .....

                      Mr. P.A. Narayanan, for applicant/appellant.
                                                      .....

                                                 CORAM          :       N.J. JAMADAR, J.

                                                 DATE           :       4th October, 2021
                      PER COURT :

                      1.      Heard    Mr.Narayanan,      the       learned   counsel        for      the

                      applicant/appellant.

2. Issue notice to the respondents, returnable on 22 nd November

2021.

3. In addition to the notice through Court, the

applicant/appellant is at liberty to serve the respondents by private

notice and file affidavit of service.

4. The learned counsel for the applicant, on instructions,

submits that the applicant is ready to deposit the entire amount of

compensation along with interest accrued thereon in terms of the

judgment and award dated 14th February 2020 passed by the

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learned Member, MACT, Kolhapur in Claim Petition No. 408 of

2013, within a period of four weeks.

5. In view of the aforesaid statement and willingness on the

part of the applicant to deposit the entire amount of compensation,

the execution, operation and implementation of the judgment and

award in Claim Petition No. 408 of 2013, dated 14 th February 2020

stands stayed, till next date, subject to deposit of the entire amount

of compensation along with interest accrued thereon, till the date

of deposit, within a period of four weeks.

Shraddha Talekar, PS

( N.J. JAMADAR, J. )

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