The New India Insurance Co.Ltd vs Sou. Parubai @ Parvati Ramchandra ...
2022 Latest Caselaw 1514 Bom

         Digitally                                                 11-FA-105-2022.DOC
         signed by
         TRUPTI
TRUPTI   SADANAND
SADANAND BAMNE
BAMNE    Date:
         2022.02.15
         00:18:02
         +0530             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION

                                INTERIM APPLICATION NO. 671 OF 2022
                                                 IN
                                    FIRST APPEAL NO. 105 OF 2022

                      The New India Assurance Co. Ltd.              ...Applicant

                               Versus

                      Sou.Parubai @ Parvati Ramchandra
                      Shikhare & Ors.                               ...Respondents

                                                 ......
                      Ms.Deepika Prabhala i/b. Res Juris for the Applicant.
                      None for the Respondents.
                                                 ......
                                           CORAM:        V.G.BISHT, J.

                                           DATE:         14th February, 2022
                      PC:-

1. By this interim application, the applicant seeks stay

to the operation and execution of the impugned judgment

and award dated 29th January, 2020 passed by learned

Member, Motor Accident Claims Tribunal, Vaduj in M.A.C.P

No. 4 of 2017.

2. Learned counsel for the applicant submits that the

applicant is ready to deposit the entire decretal amount

along with interest thereon as directed by the learned

Trupti 1/2 11-FA-105-2022.DOC

Member within six weeks from today. Hence, she prays

that the execution and implementation of the impugned

judgment and award be stayed.

3. In view of the above submission, issue notice to the

respondents, returnable on 28th March, 2022. On being

decretal amount so deposited along with interest thereon,

the execution and implementation of the impugned

judgment and award dated 29th January, 2020 passed by

learned Member, Motor Accident Claims Tribunal, Vaduj in

M.A.C.P No. 4 of 2017 shall remain stayed.

4. If the decretal amount is not deposited within the

said period, the stay shall stand vacated automatically.

                                          (V.G.BISHT, J. )




Trupti                                                            2/2