Reliance General Insurance ... vs Bhausaheb Shankar Gaikwad And Ors
2022 Latest Caselaw 11434 Bom

        Digitally
        signed by
MEGHA MEGHA
      PARAB
              S
                    Megha                                     918_fa_1242_2022.doc
S     Date:
PARAB 2022.11.14
        18:45:39
        +0530

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION

                                  INTERIM APPLICATION NO.19547 OF 2022
                                                   IN
                                      FIRST APPEAL NO.1242 OF 2022
                                                 WITH
                                      FIRST APPEAL NO.1242 OF 2022

                    Reliance General Insurance Co. Ltd.            ...Applicant/Appellant
                                     Versus
                    Bhausaheb Shankar Gaikwad and Ors.             ...Respondents
                                                      ...
                    Ms Shalini Shankar for the Applicant/Appellant


                                              CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 10th NOVEMBER, 2022.

P.C. :-

1. Learned counsel for the Appellant states that compensation

as per the impugned Judgment and Award will be deposited before the

Claims Tribunal, Baramati, Dist.-Pune, within a period of eight weeks.

2. In the light of the said statement, execution and

implementation of the impugned Judgment and Award is stayed till the

next date of hearing.

3. Issue notice to the Respondents, returnable on 12/01/2023.

Private service is permitted.

(SMT. ANUJA PRABHUDESSAI, J.)