Reliance General Insurance ... vs Smt.Seema Govinda Gavare And Ors
2022 Latest Caselaw 2973 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                       FIRST APPEAL NO.191 of 2022
                                   WITH
                 INTERIM APPLICATION NO. 1127 OF 2022


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

                       Versus

Seema Govinda Gavare & Ors.                 ..     Respondents


                                       ...

Ms.Kalpana R. Trivedi for the Appellant/Applicant.

Mr.Akshay R. Kapadia for the Respondents.


                          CORAM: BHARATI DANGRE, J.

DATED : 25th MARCH, 2022

P.C:-

INTERIM APPLICATION NO.1127 OF 2022

1. By the present application, the applicant/ Insurance Company seeks stay to the impugned judgment dated 31/03/2021, passed by the M.A.C.T., Mumbai in M.A.C.P. No.616 of 2015, which is the subject matter of the appeal.

The learned counsel for the applicant states that there is a good case for the applicant on merits, as the Tribunal has committed a gross error in computing the amount of compensation to be awarded under Section 166 of the M.V. Act.

M.M.Salgaonkar





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The learned counsel for the applicant has instructions, to make a statement that, the applicant/Insurance Company shall deposit the entire amount awarded under the impugned judgment alongwith the interest to be calculated upto 28/02/2022, before the Tribunal within a period of four weeks from today. Subject to the deposit of the aforesaid amount within the stipulated period, there shall be stay to the effect and operation of the impugned judgment.

FIRST APPEAL NO.191 OF 2022

2. The learned counsel for the claimants has fled a caveat. The learned counsel for the appellant shall ensure that he is supplied with the copy of the appeal memo.

3. List the appeal for admission on 04/05/2022.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar