Rajani Tanajirao Mohite And Ors vs The Divisional Manager United ...
2022 Latest Caselaw 11488 Bom

                                                                                   25 -i-ia-3404-22.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                      INTERIM APPLICATION NO. 3404 OF 2022
                                                      IN
                                          FIRST APPEAL NO. 388 OF 2017

                        Rajani Tanajirao Mohite & Ors.                           ..Applicant

                                    v/s.
                        United India Insurance Co. Ltd.                          ..Respondents

                        Mr.Rahul Kadam i for the Applicant.
                        Mr. Abhijeet Joshi 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 Motor Accident Claims Tribunal,

Pune, in MACP No. 701 of 2008.

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

grounds stated in the memo of appeal, the Applicant/s, 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 (ANUJA PRABHUDESSAI, J.) PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.11.14 19:09:32 +0530

P P SALGAONKAR 1 of 1