Reliance General Insurance ... vs Anil Shankar Bobhate And Ors
2022 Latest Caselaw 11436 Bom

        Digitally
        signed by
MEGHA MEGHA
      PARAB
              S
                    Megha                                    921_ia_19554_2022.doc
S     Date:
PARAB 2022.11.14
        18:45:38
        +0530

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION

                                  INTERIM APPLICATION NO.19554 OF 2022
                                                  WITH
                                  INTERIM APPLICATION NO.19556 OF 2022
                                                   IN
                                  FIRST APPEAL (STAMP) NO.18355 OF 2022

                    Reliance General Insurance Co. Ltd.                    ...Appellant
                                     Versus
                    Anil Shankar Bobhate and Ors.                       ...Respondents
                                                      ...
                    Ms Shalini Shankar for the 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, Raigad-Alibag, within a period of four 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 08/12/2022.

Private service is permitted.

(SMT. ANUJA PRABHUDESSAI, J.)