The New India Assurance Co.Ltd vs Smt.Baby Vishwanath Shetty And ...
2022 Latest Caselaw 11702 Bom

                                                                                     7-iii-caf-2246-18.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                      CIVIL APPLICATION NO. 2246 OF 2018
                                                     IN
                                      FIRST APPEAL (ST) NO. 10996 OF 2017

                        The New India Assurance Co. Ltd.                                ..Applicants

                                     v/s.

                        Smt. Baby Vishwanath Shetty & Ors.                 ..Respondents


                        Mr. Abhijit Desai, i/b. Jitendra Patil for the Respondent.

                                                  CORAM : ANUJA PRABHUDESSAI, J.

DATED : 16th NOVEMBER, 2022.

P.C.

1. Not on Board, taken on board.

2. Learned Counsel for the Applicant states that the entire

compensation as per the impugned Award has been deposited before the

Claims Tribunal.

3. In the light of the said statement, execution and implementation of

the impugned judgment and award is stayed pending hearing of the

appeal.

4. Civil Application stands disposed of.

Digitally (ANUJA PRABHUDESSAI, J.) signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.11.17 19:10:09 +0530

P P SALGAONKAR 1 of 1