The New India Assurance Company ... vs Rajaram Ganu Tambe (Father In Law ...
2022 Latest Caselaw 5498 Bom

                                                                                  20-i- ia 2283-21.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION


                                      INTERIM APPLICATION NO. 2283 OF 2021
                                                      IN
                                          FIRST APPEAL NO. 327 OF 2021


                         The New India Assurance Co. Ltd.                        ..Applicant

                                      v/s.

                         Rajaram Ganu Tambe & Ors.                               ..Respondents


                         Ms. Poonam Mittal for the Applicant .
                         Mr. S.M.Mangaonkar for the Respondent Nos.1 and 2.
                         Mr. D.D.Rananaware for the Respondent No.3.

                                                   CORAM : ANUJA PRABHUDESSAI, J.

DATED : 16th JUNE, 2022.

P.C.

1. Learned Counsel for the Applicant states that the Applicant-

Insurance Company has deposited the entire amount as per the impugned

judgment and Award dated 26.02.2020 passed in MACP 547 of 2016.

Hence the implementation and execution of the impugned Judgment and

Award is stayed pending final hearing of the appeal.

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

           2022.06.18                                             (ANUJA PRABHUDESSAI, J.)
           15:38:06 +0530




        P P SALGAONKAR                                                                         1 of 1