Reliance General Insurance Co. ... vs Atari Ishwar Talole And Ors
2022 Latest Caselaw 6060 Bom

                                                                          4231.22CA.odt
                                                 1


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

               972 CIVIL APPLICATION NO.4231 OF 2022 IN
                      FIRST APPEAL NO.583 OF 2022

            RELIANCE GENERAL INSURANCE CO. LTD., THR ITS
                   AUTHORIZED OFFICIAL, AURANGABAD
                                VERSUS
                   ATARI ISHWAR TALOLE AND OTHERS
                                   ...
          Mr.A.S. Usmanpurkar, advocate for applicant.
                                  ...
                               CORAM : S.G. DIGE, J.

DATE : 29th JUNE, 2022 PER COURT :-

. Heard the learned counsel for the applicant.

2. The learned counsel for the applicant submits that the applicant has deposited the entire amount as per the judgment and award passed by the Member, Motor Accident Claims Tribunal, Dhule in Motor Accident Claims Petition No.56/2014, hence requested to stay the impugned judgment and award passed by the Tribunal.

3. Considering the submissions of the learned counsel for the applicant as well as the appellant has deposited the entire compensation amount, hence the effect and operation of the judgment and award passed by the learned Tribunal is stayed till final disposal of the appeal.

4231.22CA.odt

4. The civil application is disposed of.

                                                       (S.G.DIGE,            J.)

          SGA