Reliance General Insurance Co. Ld vs Smt. Fatima Shafi Shaikh And Ors
2021 Latest Caselaw 14722 Bom

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            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CIVIL APPELLATE JURISDICTION


                   FIRST APPEAL (ST.) NO. 3020 OF 2020
                                   WITH
                 INTERIM APPLICATION NO. 2114 OF 2020


The Reliance General Insurance
Company Limited                               .. Appellant

      Vs.
Fatima Shafi Shaikh and Ors.                  .. Respondents
                                 ...
Ms. Kalpana R. Trivedi, for the appellant.
None for the Respondents.
                                 ...

                         CORAM     : SMT. BHARATI DANGRE, J.

                         DATED     : 07TH OCTOBER, 2021.


P.C:-

1. By the present application, the applicant seeks stay to the implementation and execution of the Judgment and Order dated 22nd November 2019 passed by Shri S.D.Raikar, Chairman, Motor Accident Accident Claims Tribunal in MAC Application No. 620 of 2012.

2. Heard learned Counsel for the appellant. She submit that the appellant has a good case on merits and looking to an important aspect that the evidence which is brought on record was

Y.S.Patil

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not supported with 65B certificate and no statement of account was produced, the Judgment rendered by the Tribunal is erroneous. Further the Counsel on instructions make a statement that the appellant is ready to deposit the entire amount of compensation awarded by the impugned Judgment within a period of 6 weeks from today. Subject to the said deposit, there shall be a stay to the implication and execution of the impugned judgment.

2. Interim Application No. 2114 of 2020 stands disposed of.

[SMT. BHARATI DANGRE, J.]

Y.S.Patil