Reliance General Insurance Com. ... vs Smt. Snehal Manohar Salunkhe And ...
2022 Latest Caselaw 2054 Bom

                  Megha                             4_fa_25_2020.doc

                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

                                       FIRST APPEAL NO.25 OF 2020
                                                  WITH
                                     CIVIL APPLICATION NO.43 OF 2020
                                                    IN
                                       FIRST APPEAL NO.25 OF 2020

                   Reliance General Insurance Co.
                   Ltd.                                          ...Appellant
                                Versus
                   Snehal Manohar Salunkhe and
                   Ors.                                         ...Respondents
                                                     ....
                  Ms Kalpana R. Trivedi for the Appellant.
                  Mr. Bhushan Walimbe for Respondent Nos.1 to 3.


                                              CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED: 28th FEBRUARY, 2022.

P.C.:-

1. Learned counsel for the Appellant states that the entire

amount of compensation will be deposited within a period of four weeks.

In the light of the said statement, execution and implementation of the

impugned judgment and award is stayed till the next date of hearing.

2. Mr. Bhushan Walimbe, learned counsel waives service of notice

on behalf of Respondent Nos.1 to 3, who are the original claimants.

Learned counsel for the Appellant states that challenge is only to the Digitally signed MEGHA by MEGHA S PARAB S Date:

2022.03.02 PARAB 14:27:36 +0530

Megha 4_fa_25_2020.doc

quantum of compensation. Since no statutory defence is raised, notice to

Respondent Nos.4, 5 and 6 is dispensed with.

3. Parties are put to notice that an endeavour will be made to

dispose of the appeal finally at the stage of admission. Leave is granted to

file notes of evidence alongwith all the documents exhibited before the

Tribunal.

4. Stand over to 28/03/2022.

(SMT. ANUJA PRABHUDESSAI, J.)