The Oriental Insurance Co.Ltd vs Kanchan Tanaji Jagtap And Ors
2022 Latest Caselaw 2501 Bom

             Digitally signed by
JAYARAJAN    JAYARAJAN
ANJAKULATH   ANJAKULATH NAIR
NAIR         Date: 2022.03.16
             11:25:39 +0530




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                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  CIVIL APPELLATE JURISDICTION
                                                FIRST APPEAL (ST.) NO.31317 OF 2019
                                                              ALONG WITH
                                              INTERIM APPLICATION NO.4024 OF 2019
                                                              ALONG WITH
                                              INTERIM APPLICATION NO.4023 OF 2019


                                   The Oriental Insurance Co. Ltd.            ]   ...           Appellant

                                                Vs.

                                   Kanchan Tanaji Jagtap & Ors.               ]   ...          Respondents


                                                                       ...
                                   Mr. D.S. Joshi for the appellant.
                                                                       ...

                                                            CORAM : SMT. BHARATI DANGRE, J.

                                                            DATED          : 14TH MARCH, 2022.

                                   P.C. :-

1. Heard the learned counsel for the applicant.

2. By Interim Application No.4023 of 2019, the delay of 248 days in filing the first appeal preferred against the Judgment and

AJN 2/2 05 FA(st)-31317.19.odt

Award dated 17/08/2018 passed by the MACT, Satara, in M.A.C.P. No.72 of 2014, is sought to be condoned.

3. By Interim Application No.4024 of 2019, the impugned Judgment and Award dated 17/08/2018 passed by the MACT, Satara, in M.A.C.P. No.72 of 2014, is sought to be stayed.

4. The learned counsel for the appellant makes a statement that the appellant is ready to deposit the entire amount of compensation as directed under the impugned judgment along with the interest accruing as on 28/02/2022, before the Tribunal, within a period of four weeks from today.

5. Subject to the deposit of the aforesaid amount, issue notice to the respondents on both the interim applications. Notice is made returnable on 11/04/2022. Service by private notice is also permitted.

6. The appellant is also permitted to place on record private paper-book/compilation of documents.

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

[SMT. BHARATI DANGRE, J.] AJN