Bajaj Allianz General Insurance ... vs Vijay Hanumant Gaikwad And Anr
2022 Latest Caselaw 6973 Bom

                                                                                   26 -ii- ia 2949-22.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION


                                      INTERIM APPLICATION NO. 2949 OF 2022
                                                      IN
                                          FIRST APPEAL NO. 393 OF 2022


                        Bajaj Allianz General Insurance Co. Ltd             ..Applicant.

                                      v/s.

                        Vijay Hanumant Gaikwad & Anr.                             ..Respondents


                        Mr. Sarthak Diwan for the Applicant.
                        Mr. V.B.Tapkir i/b. R.A. More for the Respondent.

                                                   CORAM : ANUJA PRABHUDESSAI, J.

DATED : 20th JULY, 2022.

P.C.

1. Learned Counsel for the Appellant states that the entire amount of

compensation along with interest has been deposited before the Claims

Tribunal. Hence, execution of the impugned judgment and award is

stayed pending hearing of the appeal.

2. Application stands disposed of. Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.07.22 (ANUJA PRABHUDESSAI, J.) 10:36:33 +0530

P P SALGAONKAR 1 of 1