Iffco-Tokio General Insurance ... vs Mr. Shahaji Dharamraj Mane And Anr
2022 Latest Caselaw 7133 Bom

                                                                                   19-i- caf 820-18.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                         CIVIL APPLICATION NO. 820 OF 2018
                                                        IN
                                           FIRST APPEAL NO. 298 OF 2018


                        Iffco-Tokio General Insurance Co. ltd.             ..Appellant/Applicant.

                                      v/s.

                        Mr. Shahaji Dharmaraj Mane & Anr.                        ..Respondents

                        Mr. Rajesh Kanojia i/b. Res Juris for the Appellant/Applicant.
                        Mr. Rajeshekhar Alange for the Respondent.

                                                   CORAM : ANUJA PRABHUDESSAI, J.

DATED : 25th JULY, 2022.

P.C.

1. Learned Counsel for the Appellant states that the compensation of

Rs.84,000/- has been deposited before the Tribunal on 20.10.2021.

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

the impugned judgment is stayed pending hearing of the appeal.

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

2022.07.27 13:07:07 (ANUJA PRABHUDESSAI, J.) +0530

P P SALGAONKAR 1 of 1