Mr. Satish Balu Dhok vs National Insurance Company Ltd
2022 Latest Caselaw 11478 Bom

Citation : 2022 Latest Caselaw 11478 Bom
Judgement Date : 11 November, 2022

Bombay High Court

Mr. Satish Balu Dhok vs National Insurance Company Ltd on 11 November, 2022

Bench: Anuja Prabhudessai

                                                                                    6-i-caf-2798-19.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                        CIVIL APPLICATION NO. 2798 OF 2019
                                                        IN
                                        FIRST APPEAL (ST) NO. 30066 OF 2016

                        Mr. Satish Balu Dhok                                      ..Applicant

                                      v/s.

                        National Insurance Co. Ltd.                               ..Respondents

                        Mr. Rajesh Kanojia with Nikita Singh i/b. Res. Juris for the Applicant.
                        Mr. Amol Gatne for the Respondent No.4..


                                                   CORAM : ANUJA PRABHUDESSAI, J.

DATED : 11th NOVEMBER, 2022.

P.C.

1. By this application, the Applicant who is the original Claimant,

has sought withdrawal of the compensation deposited by the Appellant

Insurance Company as per the Judgment and Award of the Claims

Tribunal. Learned Counsel for the Applicant states that they have so far

not withdrawn any amount.

2. Having considered the reasons stated in the application, and the

grounds stated in the memo of appeal, the Applicant is permitted to

withdraw 50% of the compensation with proportionate interest accrued

thereon, subject to filing an undertaking that he shall refund the amount

Digitally with interest, in the event the Appellant insurance company succeeds in signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.11.14 18:37:20 +0530

P P SALGAONKAR 1 of 2 6-i-caf-2798-19.doc

the appeal.

3. Civil Application stands disposed of.



                                                       (ANUJA PRABHUDESSAI, J.)




P P SALGAONKAR                                                                    2 of 2