National Insurance Co. Ltd., ... vs Smt. Charushila Pandurang Jadhav ...
2022 Latest Caselaw 7227 Bom

                           Megha                                     903_ia_3552_2021 in fa_529_2021.doc


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION

                                         INTERIM APPLICATION NO.3552 OF 2021
                                                          IN
                                             FIRST APPEAL NO.529 OF 2021

                           National Insurance Co. Ltd.                      ...Applicant
                                          Versus
                           Smt. Charushila Pandurang
                           Jadhav and Ors.                                ...Respondents
                                                            ...
                           Ms Poonam Mittal for the Applicant.



                                                         CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 26th JULY, 2022.

P. C. :-

1. By this application, the Applicant seeks stay of the

execution and implementation of the impugned Judgment and Award

dated 10/08/2022 in M.A.C.P. No.16 of 2012.

2. Learned counsel for the Appellant states that compensation

along with interest awarded as per the impugned Judgment and Award

will be deposited before the Claims Tribunal within a period of four

weeks.

        Digitally signed
MEGHA   by MEGHA S
        PARAB
S       Date:
PARAB   2022.07.27
        11:04:24 +0530





 Megha                                    903_ia_3552_2021 in fa_529_2021.doc

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

implementation of the impugned Judgment and Award is stayed till the

next date.

4. Stand over to 23/08/2022.

(SMT. ANUJA PRABHUDESSAI, J.)