Divisional Manager, Reliance ... vs Mangal Nana Bagul And Ors
2021 Latest Caselaw 14637 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION
                 INTERIM APPLICATION NO.2742 OF 2021
                                        IN
                 FIRST APPEAL (ST) NO.94740 OF 2020


Divisional Manager, Reliance General
Insurance Co. Ltd.                             ..        Applicant/
                                                         Appellant
        Versus
Mangal Nana Bagul & Ors.                       ..        Respondents
                                        ...

Ms.Kalpana Trivedi for the Applicant/Appellant.
Mr.Pritesh K. Bohade for the Respondents.
                                        ...

                          CORAM: BHARATI DANGRE, J.

DATED : 06th OCTOBER, 2021

P.C:-

1. By the present Application, the Applicant/Appellant is praying for stay to the implementation and execution of the Judgment and Award dated 15/10/2019 in M.A.C.P. No.817 of 2016. It is argued that the Appellant has a good case on merit as the Tribunal has not considered that the assessment of quantum is grossly erroneous and the quantum of compensation is highly excessive and not backed by cogent evidence on record.

M.M.Salgaonkar





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2. In light of the said submission and a specifc undertaking on part of the Appellant to the effect that the entire amount of compensation awarded under the impugned Judgment and Award dated 15/10/2019 alongwith the interest calculated upto 31/08/2021, shall be deposited in the MACT, Nashik within a period of six weeks from today, there shall be stay to the implementation and execution of the impugned Judgment and Award.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar