Iffco-Tokio General Insurance ... vs Shri. Mohasinkhan Sherjamankhan ...
2022 Latest Caselaw 7817 Bom

                                                                                   9-i- caf 964-16.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                        CIVIL APPLICATION NO. 964 OF 20 16
                                                       IN
                                           FIRST APPEAL NO. 386 OF 2016


                        Iffco-Tokio General Insurance Co. ltd.                  ..Applicant
                                     v/s.

                        Shri Mohasinkhan Sherjaman Khan Pathan
                        through his Father and next friend
                        Sherjam Khanand Khan & Anr.                             ..Respondents

                        Mr. Abhijet Kulkarni for the Applicant .
                        Mr. Saumen Vidhyarthi for the Respondent No.1.

                                                   CORAM : ANUJA PRABHUDESSAI, J.

DATED : 10th AUGUST, 2022.

P.C.

1. Learned Counsel for the Applicant states that the Applicant-

Insurance Company has deposited the entire compensation as per the

impugned judgment and Award. In the light of the said statement,

implementation and execution of the impugned Judgment and Award is

stayed pending final hearing of the appeal.

2. Civil Application stands disposed of. Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.08.11 15:57:36 (ANUJA PRABHUDESSAI, J.) +0530

P P SALGAONKAR 1 of 1