Royal Sundaram Alliance ... vs Valsala Rajeev And Ors
2022 Latest Caselaw 669 Bom

Rane                             1/2        FA(ST)-12312-2021-sr.11
                                                         18.1.2022

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                CIVIL APPELLATE JURISDICTION

         FIRST APPEAL (ST.) NO. 12312 OF 2021
                            WITH
         INTERIM APPLICATION NO. 222 OF 2022
                      (FOR STAY)
                        WITTH
         INTERIM APPLICATION NO. 221 OF 2022
             (FOR CONDONATION OF DELAY)


ROYAL SUNDARAM ALLIANCE
INSURANCE COMPANY LIMITED                   } APPELLANT

         V/S.

VALSALA RAJEEV AND ORS. } RESPONDENTS

                          ****

Mr. Nikhil Mehta i/by. KMC Legal Venture,
     Advocate for the appellant.


                     Coram : Sandeep K. Shinde, J.

(through Video Conference).

Tuesday, 18th January, 2022.

P.C. :

1) Heard learned Counsel for the appellant.

2) This Appeal impugns Judgment and Award

dated 22nd February, 2021 in M.A.C. Application

No.356/2011 passed by the Member of Motor Accidents Rane 2/2 FA(ST)-12312-2021-sr.11 18.1.2022

Claim Tribunal, Thane. Learned Counsel for the appellant,

on instructions, undertakes to deposit the amount of

compensation awarded in the aforesaid application within NEETA SHAILESH four weeks in the offce of Motor Accidents Claim Tribunal, SAWANT Digitally signed by NEETA SHAILESH Thane. Statement is accepted as undertaking to this SAWANT Date: 2022.01.18 16:05:21 +0530 Court.

3) Issue notice to the respondents in Appeal, as

well as, in Civil Applications returnable after six weeks i.e.

on 1st March, 2022.

4) In view of the statement being accepted as an

Undertaking given to this Court, till the returnable date,

the execution and implementation of Judgment and Award

in M.A.C.T. Application No.356/2011 passed by the

Member, Motor Accidents Claim Tribunal, Thane, is stayed.

5) Stand over to 1st March, 2022.

(Sandeep K. Shinde, J.)