Iffco Tokio General Insurance ... vs Sindhu V. Tiwari And Anr
2022 Latest Caselaw 1568 Bom

                                                                              16-IA-3190-2021.doc




                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                         CIVIL APPELLATE JURISDICTION

                                      INTERIM APPLICATION NO.3190 OF 2021
                                                      IN
                                          FIRST APPEAL NO.435 OF 2021

                      IFFCO TOKIO GENERAL INSURANCE                    )
                      COMPANY LTD. MUMBAI                              )...APPLICANT

                               V/s.

                      SINDHU V. TIWARI AND ANR.                        )...RESPONDENT


                      Mr.Sarthak Diwan, Advocate for the Applicant.
                      Mr.Niketan Nakhawa, Advocate for the Respondent No.1.


                                                        CORAM : V. G. BISHT, J.

                                                        DATE     : 15th FEBRUARY 2022

                      P.C. :


                      1        By this interim application, the applicant seeks stay to the

operation and execution of the impugned judgment and award

dated 5th March 2021 passed by the learned Member, Motor

Accident Claims Tribunal, Mumbai in M.A.C.P. No.1802 of 2016.

ARTI                  AVK                                                                1/2
VILAS
KHATATE
Digitally signed by
ARTI VILAS
KHATATE
Date: 2022.02.15
14:34:24 +0530
                                                       16-IA-3190-2021.doc




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 Member within

four weeks from today. Hence, he prays that the execution and

implementation of the impugned judgment and award be stayed.

3 In view of the above submissions, issue notice to the

respondents, returnable on 1st March 2022. On being decretal

amount so deposited along with interest thereon, the execution

and implementation of the judgment and award dated 5 th March

2021 passed by the learned Member, Motor Accident Claims

Tribunal, Mumbai 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.)




AVK                                                              2/2