Rajaram Ganu Tambe And Anr vs The New India Assurance Company ...
2022 Latest Caselaw 5494 Bom

                                                                              20 -iii- ia 3703-22.doc


                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CIVIL APPELLATE JURISDICTION

                                INTERIM APPLICATION NO. 3703 OF 2022
                                                IN
                                    FIRST APPEAL NO. 327 OF 2021

             Rajaram Ganu Tambe & Anr.                                        ..Applicant

                                v/s.

             The New India Assurance Co. Ltd.                                 ..Respondents

             Mr. S.M.Mangaonkar for the Applicant Nos.1 and 2.
             Ms. Poonam Mittal for the Respondent Insurance Co.
             Mr. D.D.Rananaware for the MSRTC.

                                                 CORAM : ANUJA PRABHUDESSAI, J.

DATED : 16th JUNE, 2022.

P.C.

1. By this application, the Applicant has sought withdrawal of the

compensation deposited by the Appellant Insurance Company as per the

Judgment and Award of the Claims Tribunal.

2. Having considered the reasons stated in the application, and the

grounds stated in the memo of appeal, the Applicant/s, who are the

parents of the deceased are permitted to withdraw 30% of the

compensation , subject to filing an undertaking that they shall refund the

amount with appropriate interest in the event the Appellant insurance

company succeeds in the appeal.

3. Application stands disposed of.

                                                          (ANUJA PRABHUDESSAI, J.)




P P SALGAONKAR                                                                                   1 of 1