Reliance General Insurance ... vs Mrs. Rizwana Abdul Razzak / Rajjak ...
2022 Latest Caselaw 4856 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                  FIRST APPEAL (ST) NO.5116 OF 2019
                                   WITH
                  CIVIL APPLICATION NO.1914 OF 2019
                                   WITH
                  CIVIL APPLICATION NO.1913 OF 2019


Reliance     General Insurance               ..     Appellant
Company Limited through it's
Corporate Offce

                       Versus

Rizwana Abdul Razzak/Rajjak Khot             ..     Respondents
& Ors.


                                       ...

Mr.Rahul Mehta i/b KMC Legal Venture for the Appellant.
                                       ...

                          CORAM: BHARATI DANGRE, J.

DATED : 05th MAY 2022

P.C:-

CIVIL APPLICATION NO.1914 OF 2019

1. By the present application, the Insurance Company seeks stay to the effect and operation of the Judgment and Award dated 07/04/2018 passed by the M.A.C.T., Khed in M.A.C.T. Application No.33 of 2013.

M.M.Salgaonkar





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2. The learned counsel Mr.Mehta would submit that the appellant has good case on merits and the Insurance Company is ready to deposit the entire amount awarded under the impugned judgment alongwith interest computed upto 31/03/2022 before the Tribunal.

Accepting the aforesaid statement and subject to deposit of the amount of compensation alongwith the interest, computed upto 31/03/2022 before the Tribunal within a period of 8 weeks from today, there shall be stay to the effect and operation of the impugned judgment.

CIVIL APPLICATION NO.1913 OF 2019

Issue notice to the respondents, making it returnable on 18/07/2022.

FIRST APPEAL (ST) NO.5116 OF 2019

Issue notice to the respondents, making it returnable on 18/07/2022.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar