Reliance General Insurance Co. Ld vs Santoskumar Ramashankar Prasad ...
2022 Latest Caselaw 11705 Bom

                                                                                  10-i-ia-2113-20.doc


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

                                     INTERIM APPLICATION NO. 2113 OF 2020
                                                      IN
                                       FIRST APPEAL (ST) NO. 3016 OF 2020

                    Reliance General Insurance Co. Ltd.                         ..Applicant
                                     v/s.

                    Santoshkumar Ramashankar Prasad (deceased)
                    thr.LR. Ramashankar               .                         ..Respondents

                    Ms. Mayuri Mangeshkar i/b. Ms. Kalpana Trivedi for the Applicant .

                                                   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 03.10.2019, passed by the MACT, Nashik in MACP No.1080 of 2013.

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 in four weeks. Since the challenge is only to the quantum of compensation, notice to Respondent No.5 is dispensed with. Issue notice to Respondent Nos.1 to 4, returnable on 14.12.2022.

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

2022.11.17 19:12:23 +0530

P P SALGAONKAR 1 of 1