The New India Assurance Co.Ltd vs Shri.Nandkishore Kalluprasad ...
2022 Latest Caselaw 11485 Bom

                                                                                         9-ii-caf -444-18.doc


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                             CIVIL APPLICATION NO. 444 OF 2018
                                                            IN
                                             FIRST APPEAL (ST) NO. 22611 OF 2017

                              New India Assurance Co. Ltd.                             ..Applicants
                                           v/s.

                              Nandkishore Kallu Prasad Kanojiya & Anr.                 ..Respondents

                              Ms. Jyoti Bajpayee for the Applicant/Appellant
                              Ms. Rina Kundu for the Respondent.


                                                        CORAM : ANUJA PRABHUDESSAI, J.

DATED : 11th NOVEMBER, 2022.

P.C.

1. Learned Counsel for the Applicant Insurance Company states that

the Appellant has deposited the entire compensation as per the impugned

judgment and award.

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

the impugned judgment and award is stayed pending final hearing of the

appeal.

3. Civil Application stands disposed of.

(ANUJA PRABHUDESSAI, J.) Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

           2022.11.14
           19:03:42 +0530




           P P SALGAONKAR                                                                             1 of 1