National Insurance Company ... vs Smt. Manisha Madhukar Ambekar And ...
2021 Latest Caselaw 14348 Bom

                                                                       6.-ia-928-2021=fast-1581-2021.doc




                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION
                                    INTERIM APPLICATION NO. 928 OF 2021
         Digitally
         signed by
                                                  (For stay)
         SHRADDHA
SHRADDHA KAMLESH                                     IN
KAMLESH TALEKAR
TALEKAR  Date:
         2021.10.06
                                   FIRST APPEAL (STAMP) NO. 1581 OF 2021
         18:55:55
         +0530

                      National Insurance Company Limited            ... Applicant
                            Vs.
                      1. Smt. Manisha Madhukar Ambekar
                      & 5 Ors.                                      ... Respondents
                                                   .....
                      Mr. P.A. Narayanan for applicant/appellant.
                                                      .....
                                                CORAM        :      N.J. JAMADAR, J.

                                                DATE         :      4th October, 2021
                      PER COURT :

1. Heard the learned counsel for the applicant-appellant.

2. Issue notice to the respondents, returnable on 15th November

2021.

3. In addition to the notice through the Court, the applicant is

at liberty to serve the respondents by private notice and file

affidavit of service.

4. The learned counsel for the applicant submits that the

applicant is ready to deposit the entire amount of compensation,

i.e. Rs. 13,68,000/- along with accrued interest thereon, within a

period of four weeks.

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

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6.-ia-928-2021=fast-1581-2021.doc

applicant to deposit the entire amount of compensation and

interest accrued thereon in terms of the judgment and award dated

3rd February 2020, there shall be ad-interim stay to the execution,

operation and implementation of the judgment and award dated 3 rd

February 2020 passed in MACT Petition No. 1062 of 2015, subject

to deposit of the entire amount of compensation along with interest

accrued thereon, till the deposit of compensation, within a period

of four weeks from today, till further order.

( N.J. JAMADAR, J. )

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