Abdul Shafeek @ Sharif Liyakat Ali ... vs Reliance General Insurance Co. ...
2022 Latest Caselaw 11486 Bom

                                                                                  24-i-ia -19199-22.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                     INTERIM APPLICATION NO. 19199 OF 2022
                                                      IN
                                          FIRST APPEAL NO. 658 OF 2022

                        Abdul Shafeek @ Sharif Liyakat Ali
                        & Anr.                                             ..Applicant
                                   v/s.

                        Reliance General Insurance Co. Ltd.                ..Respondents

                        Ms. Kiran Yadav i/b. Avinash Gokhale for the Applicant .
                        Ms. Megha Keluskar i/b. Shalini Shankar for the Respondent.

                                                   CORAM : ANUJA PRABHUDESSAI, J.

DATED : 11th NOVEMBER, 2022.

P.C.

1. By this application, the Applicant has sought withdrawal of the

compensation deposited by the Appellant Insurance Company as per the

Judgment and Award passed by the Claims Tribunal.

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

grounds stated in the memo of appeal, the Applicants are permitted to

withdraw 50% of the compensation with proportionate interest accrued

thereon, subject to filing an undertaking that they shall refund the

amount with proportionate interest, in the event the Appellant insurance

company succeeds in the appeal.

3. Civil Application stands disposed of.

Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.11.14 (ANUJA PRABHUDESSAI, J.) 19:13:01 +0530

P P SALGAONKAR 1 of 1