Reliance General Insurance ... vs Amir Arif Sayed And Anr
2022 Latest Caselaw 2502 Bom

             Digitally signed by
JAYARAJAN    JAYARAJAN
ANJAKULATH   ANJAKULATH NAIR
NAIR         Date: 2022.03.16
             11:25:40 +0530




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                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  CIVIL APPELLATE JURISDICTION
                                                      FIRST APPEAL NO.190 OF 2022
                                                              ALONG WITH
                                              INTERIM APPLICATION NO.1113 OF 2022


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

                                                Vs.

                                   Amir Arif Sayed & Anr.                    ]    ...         Respondents

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

                                                            CORAM : SMT. BHARATI DANGRE, J.

                                                            DATED        : 14TH MARCH, 2022.

                                   P.C. :-

1. Heard the learned counsel for the appellant, who raises a challenge to the judgment and Award dated 16/09/2021 passed by the Member, MACT, Mumbai in M.A.C.P. No.81 of 2016.

2. The stand of the appellant in the appeal is to the effect that the vehicle, which is held responsible for causing the accident was

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not insured and, therefore, the submission is that the insurer shall not be made responsible.

3. Since the learned counsel for the appellant states that the appellant shall deposit the entire amount awarded under the impugned judgment along with interest before the MACT, Mumbai, within four weeks from today, 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 permitted.

5. The learned counsel for the appellant is directed to place on record the compilation of documents, so that the appeal can be heard finally, on the respondents being served.

[SMT. BHARATI DANGRE, J.]

AJN