Smt. Anusaya Jeevaba Sawant And ... vs The Oriental Insurance Co. Ltd., ...
2022 Latest Caselaw 4622 Bom

                   Tikam                           1/2
                                                                    45- IA 1990 of 2022

                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                   CIVIL APPELLATE JURISDICTION

VAISHALI                     INTERIM APPLICATION No. 1990 OF 2022
ANIL
TIKAM                                       IN
                                 FIRST APPEAL No. 1421 OF 2008
Digitally signed
by VAISHALI        Smt. Anusaya Jeevarba Sawant and Ors.          ...Applicants
ANIL TIKAM
Date:
2022.04.30
                        Vs.
16:12:54           The Oriental Insurance Co. Ltd., Pune          ...Respondents
+0530


                                                 ****

                    Mr. Dheeraj patil i/b. D.S. Patil for Applicant in IA
                   1990/2022
                   Mr. B.C. Sawant i/b. Minal J. Chandnani for Appellant
                   in FA/1421/08


                                           Coram : Sandeep K. Shinde, J.

Dated: 29th APRIL, 2022.

P.C. :

1. Pending appeal, the Oriental Insurance Co. Ltd. has

deposited compensation in the Motor Accident Claim Tribunal

at Gadhinglaj, Kolhapur in pursuant to the Judgment and

Award passed in Motor Accident Claim Petition No. 09/2003.

2. Respondents-Original Claimants seek leave to withdraw the

amount of compensation.

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                                                  45- IA 1990 of 2022

3. Application is opposed by the learned counsel for the

Appellant.

4. In consideration of the facts and for the reasons stated in

the application, the Claimants in M.A.C.P. No. 09/2003 are

permitted to withdraw 50% amount of compensation with

interest accrued thereon till 31st March, 2022 subject to

undertaking, to refund the amount, in the event, Appellant

succeeds in First Appeal. Application is partly allowed and

disposed of.

(Sandeep K. Shinde, J.)