Bajaj Allianz General Insurance ... vs Kekanaje Balkrishna Bhat And Ors
2022 Latest Caselaw 6192 Bom

                      P.H. Jayani                                           23(A) IA2856.doc

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                       INTERIM APPLICATION NO. 2856 of 2021
                                                        IN
                                           FIRST APPEAL NO. 252 OF 2021

                      Bajaj Allianz General Insurance Company Ltd. .... Applicant
                                  v/s.
                      Kekanaje Balkrishna Bhat and ors.           .... Respondents

                      Mr. Sarthak S. Diwan for the Applicant.
                      Mr. Hemant Ghadigaonkar for Respondent Nos.1 and 2.

                                               CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 01st JULY, 2022.

P. C. :-

. Learned counsel for the Applicant - Insurance Company states

that the entire amount of compensation as per the impugned judgment

and award has been deposited before the Claims Tribunal,

Sindhudurga. In view of the said statement, execution and

implementation of the impugned judgment is stayed pending hearing

of the Appeal.

2. Interim Application stands disposed of.

PREETI H JAYANI (SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by PREETI H JAYANI Date: 2022.07.06 15:00:38 +0530