Reliance General Insurance ... vs Mohan Yashwant Kambli And Anr
2022 Latest Caselaw 11680 Bom

                                                              21-NBTB-1-ii-ia-1st-8882-22.doc


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

                                  INTERIM APPLICATION NO. 19670 OF 2022
                                                  IN
                                      FIRST APPEAL NO.1263 OF 2022

                        Reliance General Insurance Co. Ltd.             ..Appellant

                                    v/s.

                        Mohan Yashwant Kambli & Ors.                    ..Respondents

                                                WITH
                                  INTERIM APPLICATION NO. 19512 OF 2022
                                                  IN
                                      FIRST APPEAL NO. 1235 OF 2022

                        Reliance General Insurance Co. Ltd.             ..Appellant

                                    v/s.

                        MR. Abhimanya Namdeo Ghugre & Ors.              ..Respondents

                                                WITH
                                  INTERIM APPLICATION NO. 19679 OF 2022
                                                  IN
                                      FIRST APPEAL NO. 1267 OF 2022

                        Reliance General Insurance Co. Ltd.             ..Appellant

                                    v/s.

                        Vijay Sitaram Londhe & Anr.                     ..Respondents

                                                WITH
                                  INTERIM APPLICATION NO. 19316 OF 2022
                                                  IN
                                      FIRST APPEAL NO. 1195 OF 2022

                        Reliance General Insurance Co. Ltd.             ..Appellant
           Digitally
           signed by                v/s.
           PRASANNA P
PRASANNA P SALGAONKAR
SALGAONKAR Date:
           2022.11.17
           19:19:56
           +0530



       P P SALGAONKAR                                                                  1 of 2
                                                                21-NBTB-1-ii-ia-1st-8882-22.doc

             Prabhakar S. Somkuwar & Ors.                                ..Respondents

                                         WITH
                          INTERIM APPLICATION (ST) NO. 8839 OF 2022
                                             IN
                              FIRST APPEAL (ST) NO. 8838 OF 2022

             Reliance General Insurance Co. Ltd.                         ..Appellant

                              v/s.

             Vidhya Anup Jagtap & Ors.                             ..Respondents


             Mr.Pandit Kasar for the Appellant /Applicant in all appeals.


                                            CORAM : ANUJA PRABHUDESSAI, J.

DATED : 16th NOVEMBER, 2022.

P.C.

1. By this application, the Applicant has sought stay to the execution

and implementation of the impugned judgment and award dated

22.12.2021 passed by the MACT, Mumbai in Claim Application under

Section 166 of the Motor Vehicles Act.

2. Learned Counsel for the Applicant states that the Applicant-

Insurance Company shall deposit the entire amount before the Claims

Tribunal within four weeks. In the light of the said statement,

implementation and execution of the impugned Judgment and Award is

stayed till the next date of hearing.

3. Issue Notice to the Respondents, returnable on 14.12.2022.

                                                         (ANUJA PRABHUDESSAI, J.)


P P SALGAONKAR                                                                          2 of 2