Reliance General Insurance ... vs Priyanka Naresh Kumar Rawal And ...
2022 Latest Caselaw 2499 Bom

             Digitally signed by
JAYARAJAN    JAYARAJAN
ANJAKULATH   ANJAKULATH NAIR
NAIR         Date: 2022.03.16
             11:25:44 +0530




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                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION
                                                      FIRST APPEAL NO.235 OF 2022
                                                             ALONG WITH
                                              INTERIM APPLICATION NO.1411 OF 2022


                                   Reliance General Insurance Co. Ltd., ]
                                   Mumbai.                              ]      ...          Appellant

                                                Vs.

                                   Priyanka Naresh Kumar Rawal & Ors. ]         ...         Respondents

                                                                   ...
                                   Mr. Pandit Kasar for the appellant.
                                                                   ...

                                                            CORAM : SMT. BHARATI DANGRE, J.

                                                            DATED        : 14TH MARCH, 2022.

                                   P.C. :-

1. Heard learned counsel for the appellant - Reliance General Insurance Company Limited.

2. The appeal challenges the judgment delivered by the MACT, Mumbai in M.A.C.P. No.597 of 2014, thereby imposing a liability upon the Insurance Company to pay compensation to the

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claimants to the extent of Rs.31,45,000/- along with interest at the rate of 7.5% per annum from the date of registration of claim petition till realization. The learned counsel for the appellant states that the appellant shall deposit the entire amount of compensation along with interest, calculated till 28/02/2022, before the Tribunal within four weeks from today.

3. Subject to the aforesaid deposit, there shall be stay to the effect and operation of the impugned judgment.

4. Issue notice to the respondents. Notice is made returnable on 07/04/2022. Service by private notice is also permitted.

5. The appellant shall also file the compilation of documents/private paper-book by the next date of hearing.

[SMT. BHARATI DANGRE, J.]

AJN