Icici Lombard General Insurance ... vs Smt. Chandrakala Nathu Madage And ...
2022 Latest Caselaw 6825 Bom

                           Megha                                          5_caf_3089_2013.doc

                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION

                                         CIVIL APPLICATION NO.3089 OF 2013
                                                         WITH
                                       FIRST APPEAL (STAMP) NO.9658 OF 2013
                           ICICI Lombard General Insurance             ...Applicant
                           Company Limited
                                             Versus
                            Chandrakala Nathu Madage and Ors.             ...Respondents
                                                            ...
                           Ms Sanika Kamble i/b. Ms Varsha Chavan for the Appellant
                           Ms Mrunmayi Khambete i/b. Mr. Vilas B. Tapkir for Respondent Nos.1
                           to 4(a).

                                                       CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 18th JULY, 2022.

P. C. :-

1. Learned counsel for the Applicant-Insurance Company

states that entire compensation amount as per the impugned Judgment

and Award has been deposited before the Claims Tribunal, M.A.C.T.,

Pune.

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

implementation of the impugned judgment is stayed pending hearing

of the appeal.

3. Applications stands disposed of.

Digitally signed MEGHA by MEGHA S PARAB S Date:

(SMT. ANUJA PRABHUDESSAI, J.) 2022.07.21 PARAB 14:16:49 +0530