Lata Gulab Tembekar And Ors vs United India Insurance Company ...
2022 Latest Caselaw 11697 Bom

                                                                                   31-iii-ia-19772-22.doc


                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION

                                    INTERIM APPLICATION NO. 19772 OF 2022
                                                      IN
                                       FIRST APPEAL (ST) NO. 36145 OF 2012

                     Lata Gulab Tembekar & Ors.                                    ..Applicants

                                     v/s.

                     United India Insurance Co. Ltd.                               ..Respondents

                     Mr. Abhijeet Desai for the Applicant.
                     Ms. Varsha Chavan for the Respondent.

                                                   CORAM : ANUJA PRABHUDESSAI, J.

DATED : 16th 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 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-Original

Claimants 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:

2022.11.17 (ANUJA PRABHUDESSAI, J.) 19:44:07 +0530

P P SALGAONKAR 1 of 1