Shriram General Ins. Co. Ltd. Thr. ... vs Raju Bahausaheb Sawant And Anr
2022 Latest Caselaw 5041 Bom

                                                          1/2            15-ia-1870-2021 in fast-1829-21.doc



                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION

                                    INTERIM APPLICATION NO. 1870 OF 2021
                                                     IN
                                      FIRST APPEAL (ST) NO. 1829 OF 2021

                     Shriram General Insurance Co. Ltd.
                     through its authorised representative
                     Mr. Pranay Raghunath Sabale                         ...Applicant

                     IN THE MATTER BETWEEN

                     Shriram General Insurance Co. Ltd.
                     through its authorised representative
                     Mr. Pranay Raghunath Sabale                         ...Appellant
        Digitally

                          Vs.
        signed by
MAMTA   MAMTA
        AMAR KALE
AMAR
                     Raju Bhausaheb Sawant and Anr.                      ..Respondents
        Date:
KALE    2022.06.06
        15:03:07
        +0530




                                                         .....

                     Mr. Rohit Jadhav i/b. NDB Law, for the Applicant / Appellant.
                     Ms. Pranali Railkar i/b. Mr. Vilas B. Tapkir, for the Respondent
                     No.1.
                                                         .....

                                             CORAM : SHRIKANT D. KULKARNI, J.

                                             DATE : 06 JUNE, 2022
                     P.C.

                     .            This is an Application for stay moved by the Applicant /
                     Appellant.




                     Mamta Kale
                                        2/2                 15-ia-1870-2021 in fast-1829-21.doc



2.           Heard Mr. Rohit Jadhav i/b. NDB Law, learned counsel for
the Applicant / Appellant. Perused the impugned judgment and
award dated 28/2/2019 passed by the Motor Accident Claims
Tribunal, Pune (MACT).


3.           By looking to the grounds raised in the Appeal memo, it is
necessary to grant interim relief in order to protect the legal
interest of the Appellant involved in the subject matter.
                              ORDER

(i) The operation and execution of the impugned judgment and award passed in MACP No.977/2013 by the MACT, Pune, is hereby stayed, for a period of two months, on condition that the Applicant / Appellant shall deposit entire decreetal amount with interest in this Court.

(ii) List after two months for compliance and further orders for confirmation of stay.

(SHRIKANT D. KULKARNI, J.)

Mamta Kale