Sarita Anant Khatavkar Thr. Her ... vs Reliance General Insurance Co. ...
2022 Latest Caselaw 11489 Bom

                                                                                 31 -i-ia-19594-22.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                    INTERIM APPLICATION NO. 19594 OF 2022
                                                       IN
                                       FIRST APPEAL(st) NO. 17827 OF 2022

                        Sarita Anant Khatavkar & Ors.                           ..Applicants

                                   v/s.
                        Reliance General Insurance Co. Ltd.
                        & Anr.                                                  ..Respondents

                        Mr. Abhijeet Desai for the Applicants Org. Respondent Nos.1 to 5.
                        Ms. Megha Keluskar i/b. Shalini Shankar for the Respondent- Org.
                        Applicant.

                                                  CORAM : ANUJA PRABHUDESSAI, J.

DATED : 11th NOVEMBER, 2022.

P.C.

1. By this application, the Applicants have sought withdrawal of the compensation deposited by the Appellant Insurance Company as per the Judgment and Award of the Claims Tribunal.

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 PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

(ANUJA PRABHUDESSAI, J.) 2022.11.15 11:54:12 +0530

P P SALGAONKAR 1 of 1