Reliance Gen. Ins. Co.Ltd vs Kum. Kamaleshwari Rajaram Jadhav ...
2022 Latest Caselaw 11706 Bom

                                                                           11-i-ia-3053-21.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                              INTERIM APPLICATION NO. 3053 OF 2021
                                               IN
                                FIRST APPEAL (ST) NO. 94800 OF 2020

             Reliance General Insurance Co. Ltd.                         ..Applicant

                              v/s.

             Kumari Kamleshwari Rajaram Jadhav(Minor)
             thr. Mother Ujwala Rajaram Jadhav                     ..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

03.07.2019, passed by the MACT, Bombay in MACP No.2220 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 on 14.12.2022.

                                                         (ANUJA PRABHUDESSAI, J.)




P P SALGAONKAR                                                                         1 of 1