Santoshkumar Brijlal [email protected] Rawat vs Reliance General Insurance ...
2022 Latest Caselaw 11718 Bom

                                                                                38-ii-ia-19603-22.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                     INTERIM APPLICATION NO. 19603 OF 2022
                                                      IN
                                       FIRST APPEAL (ST) NO. 96759 OF 2020

                        Santoshkumar Brijlal Kol @ Rawat & Anr.                ..Applicant

                        in the mater between
                        Reliance General Insurance Co. Ltd.                    ..Appellant
                                    v/s.
                        Santoshkumar Brijlal Kol @ Rawat & Anr.                ..Respondents

                        Mr. Pandit Kasar for the Appellant .
                        Mr. Sanjay Ghaisas for the Applicant.

                                                  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

impugned Judgment and Award of the Claims Tribunal,Alibag-Raigad.

2. Having considered the reasons stated in the application, and the

grounds stated in the memo of appeal, the Applicant/s, 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 (ANUJA PRABHUDESSAI, J.) PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.11.17 19:36:16 +0530

P P SALGAONKAR 1 of 1