Reliance General Insurance Co. ... vs Khatiza Mohd. Rafique Khan And Ors
2022 Latest Caselaw 4231 Bom

             Digitally signed by
JAYARAJAN    JAYARAJAN
ANJAKULATH   ANJAKULATH NAIR
NAIR         Date: 2022.04.22
             15:02:19 +0530




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                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION
                                                      FIRST APPEAL NO.356 OF 2022
                                                             ALONG WITH
                                             INTERIM APPLICATION NO.2622 OF 2022


                                   Reliance General Insurance Co. Ltd.      ]   ...          Applicant

                                                Vs.

                                   Khatiza Mohd. Rafique Khan & Ors.        ]   ...         Respondents

                                                                    ...

                                   Ms. Kalpana R. Trivedi for the applicant.

                                   Mr. T.J. Mendon for the respondents.
                                                                  ...

                                                            CORAM : SMT. BHARATI DANGRE, J.

                                                            DATED       : 21ST APRIL, 2022.

                                   P.C. :-

1. The learned counsel for the respondents states that the claimants were called for effecting a settlement by the Insurance Company in the Lok Adalat, but no dignified amount was offered to them and, therefore, the settlement could not be worked out.

                                   AJN
                                 2/2              904 FA-356.22.odt

2. The learned counsel for the Insurance Company states that every efforts shall be made to settle the matter.

INTERIM APPLICATION NO.2622 OF 2022

3. The learned counsel for the Insurance Company states that the applicants are pressing for execution of the impugned award. She states that she has instructions to make a statement that the Insurance Company is ready and willing to deposit the entire amount of compensation along with interest awarded and calculated upto 31/03/2022, before the Tribunal within a period of two weeks from today.

4. On such deposit being made, there shall be stay to the operation, implementation and execution of the impugned judgment and order dated 11/02/2020.

5. The interim application is disposed off.

[SMT. BHARATI DANGRE, J.]

AJN