Cholamandalam Ms Gen. Ins. Co. ... vs Mr. Rajendra Shrirang Chavan And ...
2022 Latest Caselaw 7493 Bom

                     Megha                                               8 _fa_813_2022.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION

                                     FIRST APPEAL NO.813 OF 2022
                                                  WITH
                                INTERIM APPLICATION NO.16898 OF 2022
                                                    IN
                                     FIRST APPEAL NO.813 OF 2022
                     Cholamandalam MS Gen. Ins. Co. Ltd.       ...Appellant
                                        Versus
                     Rajendra Shrirang Chavan and Ors.               ...Respondents
                                                        ...
                     Mr. Rajesh Kanojjia with Ms Nitika Singh i/b. M/s. Res Juris for the
                     Appellant.

                                                   CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 1st AUGUST, 2022.

P. C. :-

1. Learned counsel for the Appellant states that entire amount

of compensation with interest, as per the impugned Judgment and

Award passed by the M.A.C.T., Thane, shall be deposited before the

Claims Tribunal within a period of four weeks.

2. In the light of the said statement, execution and

implementation of the impugned judgment is stayed till the next date

of hearing.

3. Issue notice to the Respondents, returnable on 12/09/2022.

(SMT. ANUJA PRABHUDESSAI, J.) Digitally

signed by MEGHA MEGHA S PARAB S Date:

PARAB 2022.08.02 15:56:25 +0530