Reliance General Insurance Co. ... vs Suvarna Suresh Galande And Ors
2022 Latest Caselaw 4499 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                       FIRST APPEAL NO.319 OF 2022
                                   WITH
                 INTERIM APPLICATION NO.2180 OF 2022


Reliance General Insurance Co. Ltd.,         ..     Appellant
Pune

                       Versus

Suvarna Suresh Galande & Ors.                ..     Respondents


                              ...
Ms.Kalpana R. Trivedi for the Appellant/Applicant.
                                       ...

                          CORAM: BHARATI DANGRE, J.

DATED : 27th APRIL, 2022

P.C:-

INTERIM APPLICATION NO.2180 OF 2022

1. By the present application, the Insurance Company seeks stay to the effect and operation of the impugned judgment dated 12/10/2021 passed by the M.A.C.T., Baramati in M.A.C.P.No.212 of 2017.

2. Heard the learned counsel Ms.Kalpana Trivedi for the Appellant and perused the application for grant of stay. The Appellant states that they has good case on merits, which needs to be appreciated in the appeal.

M.M.Salgaonkar





                                  2/2                       17 FA-319-22.doc

The learned counsel has instructions to make a statement that the Insurance Company shall deposit the entire amount of compensation alongwith interest awarded, calculated upto 31/03/2022, before the Tribunal within a period of eight (8) weeks from today.

Subject to the aforesaid deposit, there shall be stay to the effect and operation to the impugned judgment.

FIRST APPEAL NO.319 OF 2022

3. Issue notice to the respondents, making it returnable on 01/07/2022.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar