Reliance General Insurance ... vs Sahil Farjandali Khan And Ors
2021 Latest Caselaw 14611 Bom

                                                  7-IA1452-2021INFA260.DOC

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


                   INTERIM APPLICATION NO. 1452 OF 2021
                                    IN
                       FIRST APPEAL NO. 260 OF 2021

Reliance General Insurance Co. Ltd.                             ...Applicant/
                                                                     Appllant
                     Versus
Sahil Farjandali Khan & ors.                                 ...Respondents


Mr. Pandit Kasar, for the Applicant/Appellant.


                                    CORAM:     N. J. JAMADAR, J.

                                    DATED :    6th OCTOBER, 2021
PC:-

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

applicant.

2. Mr. Kasar, on instructions, submits that the applicant -

appellant is ready to deposit the entire amount of compensation

alongwith interest accrued thereon within a period of four weeks

from today.

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

part of the applicant to deposit the entire amount of

compensation alongwith the interest accrued thereon, there

shall be ad-interim stay to the execution, operation and

implementation of the judgment and award dated 7 th February,

7-IA1452-2021INFA260.DOC

2020, in MACP No.816 of 2013, passed by the learned Member,

MACT, Pune, subject to deposit of entire amount of

compensation along with the interest accrued thereon in terms

of the said award, within a period of four weeks from today.

4. Issue notice to the respondents, returnable on 24 th

November, 2021.

5. In addition to the notice through Court, the petitioner is at

liberty to serve respondent no.2 by way of private service and

file affidavit of service.

[N. J. JAMADAR, J.]