Bajaj Allianz General Insurance ... vs Smt. Jijabai Bhiva Yele And Ors
2021 Latest Caselaw 15694 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
              INTERIM APPLICATION NO.3642 OF 2020
                               IN
                 FIRST APPEAL ST NO. 5464 of 2020

Bajaj Allianz General Insurance Co.Ltd .. Applicant
       Versus
Jijabai Bhiva Yele                     .. Respondent

                                         ...

Mr.Sarthak S. Diwan for the applicant.


                   CORAM: BHARATI DANGRE, J.

DATED : 29th OCTOBER 2021.

P.C:-

1 By the present application, the applicant seeks stay of the impugned judgment and order dated 24th October 2019 passed by the MACT, Thane in MACT No. 644 of 2014. The submission made is to the effect that under the impugned judgment, the applicant was held liable to pay compensation to the claimants and in terms of the said judgment and order, an amount of Rs.56,10,042/- has been deposited by the applicant before the Tribunal in Thane.

2                 Since the application for stay is pressed on the ground

Tilak





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that the applicant has good case on merits, and since the amuont under the impugned judgment and order is already deposited, there shall be effect to the stay, operation, implementation and execution of the impugned judgment and order dated 24th October 2019 passed by the MACT No. 644/2014.

SMT. BHARATI DANGRE, J

Tilak