Acko General Insurance Co. Ltd, ... vs Prem Ganesh Gavali (Minor) Thr. ...
2022 Latest Caselaw 12446 Bom

           Digitally signed
           by JITENDRA
JITENDRA SHANKAR
SHANKAR NIJASURE
NIJASURE Date:
         2022.12.03
           10:40:30 +0530




                                                                       502-fa-1337-2022.doc

jsn
                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION

                                           FIRST APPEAL NO.1337 OF 2022
                                                      WITH
                                       INTERIM APPLICATION NO.18552 OF 2022

          The Manager, ACKO General Insurance Co.                        ...Appellant
          Ltd.

                              Versus

          Prem Ganesh Gavali & Ors.                                      ...Respondent

                                                        ----------
          Mr. Nikhil Mehta, i/b KMC Legal Venture for the Appellant.
                                                        ----------

                                                CORAM :         R.I. CHAGLA J

                                                 DATE       :   1ST DECEMBER, 2022

          ORDER :

1. The learned Advocate appearing for the Appellant states

that pursuant to the order dated 14th October, 2022, the entire

amount of compensation as per impugned judgment and award

dated 20th May, 2022 passed by the Member, MACT, Solapur in

MACP No.90 of 2019 has been deposited. He has submitted that the

amount of Rs.25,000/- which has been deposited in this Court on

filing of the First Appeal requires to be transferred to the MACT,

502-fa-1337-2022.doc

Solapur forming part of the entire amount of compensation which is

to be deposited.

2. In view thereof, the office is directed to transfer the

amount of Rs.25,000/- deposited by the Appellant on filing of the

First Appeal to the MACT, Solapur in MACP No.90 of 2019 and shall

form part of entire amount deposited by the Appellant pursuant to

the order of this Court dated 14th October, 2022.

3. In light of the compliance with the said order dated 14th

October, 2022, the stay of the impugned judgment and award which

is till 9th December, 2022 shall be continued till 3rd January, 2023.

4. Notice for admission of First Appeal to the Respondent

Nos.1 to 5 have already been issued and the said notice to

Respondent Nos.6 and 7 is dispensed with.

5. Stand over to 3rd January, 2023.

[R.I. CHAGLA J.]