The New India Assurance Co. Ltd. ... vs Mr.Satish Purushottam Bhagwat ...
2022 Latest Caselaw 4088 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                       FIRST APPEAL NO.436 OF 2021
                                   WITH
                 INTERIM APPLICATION NO.3194 OF 2021


The New India Assurance Co. Ltd.             ..     Appellant
through Mumbai Legal Hub

                       Versus

Satish Purushottam Bhagwat & Anr.            ..     Respondents


                                       ...

Mr.Devendranath S. Joshi for the Appellant/Applicant.
                                       ...

                          CORAM: BHARATI DANGRE, J.

DATED : 18th APRIL, 2022

P.C:-

1. Advocate Raghunath Shingte has fled caveat and vakalatnama for respondent No.1.

2. The learned counsel for the appellant states that the appeal is fled on a limited point of quantum of compensation that has been awarded under the impugned judgment. In the wake of the above, issue notice to the respondents, making it returnable on 20/06/2022. The notice shall indicate that the appeal shall be taken up for fnal hearing. It is also permissible to serve the notice on Advocate Shingte appearing for respondent No.1.

M.M.Salgaonkar





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3. The appellant shall fle a private paper-book/compilation of documents within a period of six (6) weeks from today.

INTERIM APPLICATION NO.3194 OF 2021

4. Heard the learned counsel Mr.Joshi for the appellant.

The application seeks stay to the impugned Judgment and Award dated 15/02/2020 passed by the M.A.C.T., Mumbai in M.A.C.P. No.1102 of 2015.

Subject to the appellant depositing the entire amount of compensation alongwith interest awarded thereupon and being calculated upto 31/03/2022 within a period of six (6) weeks from today, there shall be stay to the effect and operation of the impugned judgment.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar