The New India Assurance Company ... vs Rajaram Ganu Tambe (Father In Law ...
2021 Latest Caselaw 13193 Bom

                                                  8-ia-2283-2021 in fa-327-2021




     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             CIVIL APPELLATE JURISDICTION

               INTERIM APPLICATION NO.2283 OF 2021
                               IN
                   FIRST APPEAL NO.327 OF 2021

The New India Assurance Company Ltd.
Mumbai.                                      ..Applicant
     V/s.
Rajaram Ganu Tambe
(Father in law of deceased) & Ors.           ..Respondents
                               ----
Ms.Poonam Mital for the Applicant/Appellant.
                               ----
                        CORAM : C.V. BHADANG, J.

DATE : 15 SEPTEMBER 2021

P.C.

. Heard learned counsel for the Applicant/Appellant.

2. There shall be ad-interim stay of the impugned judgment and award, subject to the applicant/appellant depositing the entire amount of the award along with interest before the Motor Accident Claims Tribunal, Thane within six weeks from today.

3. Issue notice to the respondents, returnable 27 October 2021.

N.S. Kamble page 1 of 2 8-ia-2283-2021 in fa-327-2021

4. Private notice is allowed, in addition to the regular mode.

5. The applicant/appellant to file an affidavit of service by the next date.

C.V. BHADANG, J.

          Digitally signed by
NILAM     NILAM SANTOSH
SANTOSH   KAMBLE
          Date: 2021.09.21
KAMBLE    10:41:30 +0530




                                     N.S. Kamble                                                      page 2 of 2