United India Insurance Co.Ltd., ... vs Sonali Samadhan Jadhav And Ors
2022 Latest Caselaw 1594 Bom

                                                               13-FAST-21361-2021.DOC
TRUPTI
SADANAND
BAMNE
Digitally signed by
TRUPTI SADANAND
BAMNE                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Date: 2022.02.16
21:54:09 +0530                CIVIL APPELLATE JURISDICTION

                               INTERIM APPLICATION NO. 359 OF 2022
                                              WITH
                               INTERIM APPLICATION NO. 360 OF 2022
                                                IN
                               FIRST APPEAL (ST.) NO. 21361 OF 2021

                      United India Insurance Co. Ltd.          ...Applicant

                               Versus

                      Mrs.Sonali Samadhan Jadhav & Ors....Respondents

                                               ......
                      Mr. Amol Gatne for the Applicant.
                      None for the Respondents.
                                               ......
                                           CORAM:        V.G.BISHT, J.

                                           DATE:         16th February, 2022
                      PC:-

INTERIM APPLICATION NO. 359 OF 2022

Issue notice to the respondents, returnable on 15th March, 2022.

INTERIM APPLICATION NO. 360 OF 2022

1. By this application, the applicant seeks stay to the operation and execution of the impugned judgment and award dated 7th May, 2021 passed by learned Member, Motor Accident Claims Tribunal, Malegaon, Nashik in M.A.C.P No. 62 of 2017.

Trupti 1/2 13-FAST-21361-2021.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 submission, issue notice to the respondents, returnable on 15th March, 2022. On being decretal amount so deposited along with interest thereon, the execution and implementation of the judgment and award dated 7th May, 2021 passed by the learned Member, Motor Accident Claims Tribunal, Malegaon, Nashik 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