Tanaji Ramu Alias Ramchandra ... vs Smt. Bharatti Arjun Bhise And Ors
2022 Latest Caselaw 7469 Bom

                     Megha                                              12 _ia_16930_2022.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION

                                 INTERIM APPLICATION NO.16930 OF 2022
                                                    IN
                                       FIRST APPEAL NO.1137 OF 2012
                     Tanaji Ramu Alias Ramchandra Mhetre         ...Applicant
                                      Versus
                     Smt. Bharatti Arjun Bhise and Ors.              ...Respondents
                                                         ...
                     Mr. Girish J. Paryani for the Applicant.
                     Mr. Tejpal S. Ingale for Respondent Nos.1 to 3.
                     Ms Varsha Chavan i/b. Mr. Devendranath Joshi for Respondent No.4

                                                 CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 1st AUGUST, 2022.

P. C. :-

1. The Appellant herein, owner of the offending vehicle has

challenged the impugned judgment dated 02/03/2012 whereby the

Claims Tribunal has awarded compensation of Rs.3,50,500/- with

directions to Respondent -Insurance Company to pay and recover the

same from the insured.

2. Learned counsel for the Appellant-insured states that the

Respondent -Insurance Company has satisfied the decree/Award and

has filed execution proceedings to recover the amount from the

insured. It is stated that the executing court has already issued warrant

of attachment.

        Digitally
        signed by
MEGHA   MEGHA S
        PARAB
S       Date:
PARAB   2022.08.02
        16:08:42
        +0530

 Megha                                               12 _ia_16930_2022.doc

3. In the light of the said statement, the execution proceedings

No.36 of 2019 are stayed subject to deposit of 50% of the amount

claimed in the execution, before the Claims Tribunal within a period of

six weeks.

4. Stand over to 26/09/2022 on the board of final hearing.

(SMT. ANUJA PRABHUDESSAI, J.)