The Manager, Hdfc Ergo General ... vs Shirmabai Vithoba More (Died Du. ...
2022 Latest Caselaw 6502 Bom

                     Megha                                          11_fa_208_2021 with ia_1137_2021.doc



                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION

                                       FIRST APPEAL NO.208 OF 2021
                                                  WITH
                                   INTERIM APPLICATION NO.1137 OF 2021
                                                   IN
                                       FIRST APPEAL NO.208 OF 2021

                     The Manager, HDFC ERGO
                     General Insurance Company Ltd.                             ...Appellant
                                    Versus
                     1. Smt. Shirmabai Vithoba More
                     (deceased)
                     2.Kumar Akash Ramchandra More
                     and Ors.                                                ...Respondents
                                                        ...
                     Ms Sweta Shah i/b. Mr. Abhijit P. Kularni for the Appellant


                                                  CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 11th JULY, 2022.

P. C. :-

1. Learned counsel for the Appellant states that the

compensation with interest as per the impugned judgment will be

deposited before the Claims Tribunal within a period of four weeks.

2. In the light of the said statement, execution and

implementation of the impugned judgment and award is stayed till the

next date of hearing.

Digitally signed by MEGHA MEGHA S S PARAB Date: 1/2 PARAB 2022.07.13 11:10:51 +0530 Megha 11_fa_208_2021 with ia_1137_2021.doc

3. Issue notice to the Respondents, returnable on 12/08/2022.

Private service is permitted.

(SMT. ANUJA PRABHUDESSAI, J.)