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Bajaj Allianz General Insurance ... vs Smt. Divya Dattaram More And Ors
2022 Latest Caselaw 6613 Bom

Citation : 2022 Latest Caselaw 6613 Bom
Judgement Date : 13 July, 2022

Bombay High Court
Bajaj Allianz General Insurance ... vs Smt. Divya Dattaram More And Ors on 13 July, 2022
Bench: Anuja Prabhudessai
P.H. Jayani                                      10(A) IA430.2019.doc



              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                  INTERIM APPLICATION NO. 430 OF 2019
                                   IN
                      FIRST APPEAL NO. 626 OF 2022

Bajaj Allianz General Insurance Co. Ltd.         .... Applicant
            v/s.
Smt. Divya Dattaram More and ors.                .... Respondents

Mr. Akshay Kulkarni i/b. Mr. Sarthak Diwan for the Applicant.
Ms. Siddhi Bhosale for Respondent Nos.1 and 2.

                        CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 13th JULY, 2022.

P. C. :-

. By the impugned Judgment and Award, the Appellant as well as

Respondent No.6 - Insurance Company and the insured were directed

to pay to the Respondent-claimants compensation of Rs.17,22,000/-

with interest at the rate of 9% p.a. from the date of filing of the

application till realization of entire amount.

2. By order dated 18/04/2022, this Court stayed execution of the

impugned judgment in view of the statement of the Appellant that the

entire compensation would be deposited before the Tribunal within six

weeks.

P.H. Jayani 10(A) IA430.2019.doc

3. Learned counsel for the Appellant states that Respondent No.6

has already deposited 50% of the compensation along with

proportionate interest accrued thereon. He seeks leave to modify the

order and to permit him to deposit the balance 50% of compensation as

per the impugned judgment.

4. Leave granted to the Appellant - Insurance Company to deposit

balance 50% of the compensation with interest before the Claims

Tribunal, Khed within a period of two weeks. The interim relief is

extended for a period of two weeks from today subject to the deposit of

the compensation.

5. Stand over to 10/08/2022.

PREETI H JAYANI (SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by PREETI H JAYANI Date: 2022.07.15 14:28:45 +0530

 
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