Shriram General Insurance ... vs Shri. Dilip Damoder More And Ors
2022 Latest Caselaw 6212 Bom

                      P.H. Jayani                                          09(A) CAF2254.2017.doc

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                         CIVIL APPLICATION NO.2255 OF 2017
                                                         IN
                                         FIRST APPEAL (ST.) NO. 5823 OF 2017

                      Shriram General Insurance Company Ltd.               .... Applicant
                                   v/s.
                      Shri. Dilip Damodar More and ors.                    .... Respondents

                      Mr. Rahul Mehta i/b. KMC Legal Venture for the Applicant.
                      None for the Respondents.

                                                  CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 01st JULY, 2022.

P. C. :-

. By this Application, the Applicant has sought stay of execution and

implementation of the impugned judgment and award dated 07/10/2016

passed by the Member, MACT, Thane in Motor Accident Claim Petition

No.0100320/2013.

2. Learned counsel for the Applicant states that the entire

compensation as per the impugned judgment and award has been

deposited before MACT, Thane. In view of the said statement, execution

and implementation of the impugned judgment is stayed pending hearing

of the Appeal.

3. Civil Application stands disposed of.

Digitally (SMT. ANUJA PRABHUDESSAI, J.) signed by PREETI PREETI JAYANI H Date:

JAYANI   2022.07.06
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