Cholamandalan M.S. General ... vs Mrs. Ajanta Mayuresh Sen @ Pawar ...
2022 Latest Caselaw 2903 Bom

                                 1/2                     12 FA st 16440-18.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                  FIRST APPEAL (ST) NO. 16440 OF 2018
                                   WITH
                  CIVIL APPLICATION NO. 2759 OF 2018


Cholamandalan      M.S.     General         ..     Appellant
Insurance Co.Ltd Thru Its Manager

                       Versus

Ajanta Mayuresh Sen @ Pawar &               ..     Respondents
Anr.


                                   WITH
                 INTERIM APPLICATION NO. 2357 OF 2021
                                       IN
                  FIRST APPEAL (ST) NO. 16440 of 2018


Mrs.Ajanta Mayuresh Sen @ Pawar             ..     Applicant

                       Versus

Cholamandalan     M.S.     General
Insurance Co.Ltd Thru Its Manager           ..     Respondents
& Anr

                                       ...

Ms.Deepika Prabhala for the Appellant.
Ms.Rina Kundu for the Respondent No.1.
                            ...

                          CORAM: BHARATI DANGRE, J.

DATED : 24th MARCH, 2022

M.M.Salgaonkar

2/2 12 FA st 16440-18.doc

P.C:-

CIVIL APPLICATION NO.2759 OF 2018

1. By the present application, the appellant-Insurance Company seeks condonation of delay of 209 days in instituting the appeal. Notice was issued to the respondents on the application and respondent No.1 is represented by the learned Advocate.

Upon perusal of the application, which offers suffcient cause for condoning the delay, the same is allowed in terms of prayer clause (b).

INTERIM APPLICATION NO.2357 OF 2021

2. By the present application, the applicant/claimant seeks 50% withdrawal of the amount, which has been deposited by the Insurance Company. The learned counsel for the claimant submits that the amount deposited is less than the one which is worked out in terms of the direction of the impugned judgment.

The parties are at consensus that the appeal involves a short point about the quantum of compensation and it can be heard at the stage of admission itself.

Upon the appellant fling a private paper-book/ compilation of documents, list the appeal peremptorily for hearing on 27/04/2022.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar