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Reliance General Insurance Co. ... vs Mr. Sachin Rajuprasad Soni And Anr
2022 Latest Caselaw 11766 Bom

Citation : 2022 Latest Caselaw 11766 Bom
Judgement Date : 17 November, 2022

Bombay High Court
Reliance General Insurance Co. ... vs Mr. Sachin Rajuprasad Soni And Anr on 17 November, 2022
Bench: Anuja Prabhudessai
P.H. Jayani                                  903 FAST24445.2018.doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                  FIRST APPEAL (ST.) NO. 24445 OF 2018

Reliance General Insurance Co. Ltd.          .... Appellant
           v/s.
Mr. Sachin Rajuprasad Soni and anr.          .... Respondents

                                 WITH
                  FIRST APPEAL (ST.) NO. 24564 OF 2018

Reliance General Insurance Co. Ltd.          .... Appellant
           v/s.
Mrs. Meenadevi Baldevprasad Gupta
and anr.                                     .... Respondents

                                 WITH
                  FIRST APPEAL (ST.) NO. 24573 OF 2018

Reliance General Insurance Co. Ltd.          .... Appellant
            v/s.
Miss. Jyoti Baldevprasad Gupta and anr.      .... Respondents

                                 WITH
                  FIRST APPEAL (ST.) NO. 24810 OF 2018

Reliance General Insurance Co. Ltd.          .... Appellant
           v/s.
Mr. Baldevprasad Swamynath Gupta
and anr.                                     .... Respondents


Mr. Priyank Shah for Respondent No.1.

                         CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 17th NOVEMBER, 2022.

P. C. :-

. A praecipe has been moved by the learned counsel for the

P.H. Jayani 903 FAST24445.2018.doc

Respondents stating that the compensation as per the impugned

judgment has been deposited before this Court. It is stated that the said

amount needs to be transferred to MACT, Mumbai along with accrued

interest.

2. Hence, the following sentence be added in paragraph 7 of the

order dated 19/08/2022.

" The amount deposited by the Appellant - Insurance Company

be transferred to the Claims Tribunal, Mumbai along with accrued

interest. "

3. Necessary corrections be carried out in the order dated

19/08/2022.

PREETI

JAYANI Digitally signed

(SMT. ANUJA PRABHUDESSAI, J.) by PREETI JAYANI Date: 2022.11.19 11:13:18 +0530

 
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