Reliance General Insurance Co. ... vs Hazarilal Srigiridharilal Verma ...
2021 Latest Caselaw 14541 Bom

                                                                  18-ia-2699-2021.doc




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION

                   INTERIM APPLICATION NO.2699 OF 2021
                                   IN
                       FIRST APPEAL NO.365 OF 2021

Reliance General Insurance Co.Ltd.                         ...Appellant
           vs.
Hazarilal Srigiridharilal Verma and Anr.                   ...Respondents

Ms. Poonam Mital, for the Appellant.

                              CORAM :    N. J. JAMADAR, J.

                              DATE :     OCTOBER 05, 2021
P.C.:

.       Heard the learned counsel for the applicant/appellant.

2. The learned counsel for the applicant, on instruction, submits that the applicant/appellant/insurer is ready to deposit the entire amount of compensation along with interest accrued thereon.

3. In view of the aforesaid statement and willingness on the part of the applicant to deposit the entire amount of compensation by way of ad-interim relief the execution, operation and implementation of the judgment and award in MACP No. 2219 of 2015 dated 8th March, 2021 passed by the learned Member, MACT, Mumbai shall stand stayed subject to deposit of entire amount of compensation along with interest accrued thereon within a period of four weeks from today.

4. Issue notice to the respondents returnable on 23 rd November, 2021.

5. In addition, to notice through Court, the applicant/appellant is at liberty to serve the respondents by private service and fle affdavit of service.

                                               (N. J. JAMADAR, J.)

Vishal Parekar, P.A.                                                             ...1