Smt. Chandrakala Nathu Madage And ... vs Icici Lombard General Insurance ...
2022 Latest Caselaw 6790 Bom

                           Megha                                             5_iast_8074_2022.doc

                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION

                                      INTERIM APPLICATION (STAMP) NO.8074 OF 2022
                                                           IN
                                          FIRST APPEAL (STAMP) NO.9658 OF 2013

                           Smt. Chandrakala Nathu Madage                      ...Applicant
                           and Ors.
                           In the matter between
                           ICICI Lombard General Insurance
                           Company Limited                                    ...Appellant
                                          Versus
                           Smt. Chandrakala Nathu Madage
                           and Ors.                                         ...Respondents
                                                            ...
                           Ms Mrunmayi Khambete i/b. Mr. Vilas B. Tapkir for the Applicants.
                           Ms Sanika Kamble i/b. Ms Varsha Chavan for the Appellant-Insurance
                           Company.

                                                         CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 18th JULY, 2022.

P. C. :-

1. By this application the Applicants have sought withdrawal

of compensation deposited by the Appellant-Insurance Company. By

the impugned Judgment and Award the Claims Tribunal has awarded

compensation of Rs.6,09,000/- with Rs.50,000/- already paid towards

no fault liability with interest @ 6% per annum from the date of filing

of the petition till realisation of the entire amount.

        Digitally signed
MEGHA   by MEGHA S
        PARAB
S       Date:
        2022.07.21
PARAB   14:16:49
        +0530





 Megha                                            5_iast_8074_2022.doc

2. Considering the reasons stated in the application and the

grounds raised in the appeal memo, 50% of the compensation is

ordered to be paid to the Applicants-original claimants with

proportionate interest accrued thereon. Balance amount be invested in

any nationalised bank until further orders.

3. The application stands disposed of.

(SMT. ANUJA PRABHUDESSAI, J.)