Iffco Tokio General Insurance Co. ... vs Smt. Manisha Tanaji Bhoir
2022 Latest Caselaw 10171 Bom

                     Megha                                      6_caf_3021_2017.doc



                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION

                                     CIVIL APPLICATION NO.3021 OF 2017
                                                     IN
                                       FIRST APPEAL NO.1084 OF 2017

                      IFFCO TOKIO General Insurance Co.
                      Ltd.                                         ...Applicant/Appellant
                                      Versus
                      Manisha Tanaji Bhoir and Ors.                      ...Respondents
                                                     ...
                     Ms Varsha Chavan for the Applicant/Appellant.
                     Mr. T.J. Mendon for Respondent Nos.1 to 4.


                                               CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 3rd OCTOBER, 2022.

P. C. :-

1. Learned counsel for the respective parties state that

compensation as per the impugned Judgment and Award has been

deposited before the Claims Tribunal.

2. In the light of the said statement, execution of the

impugned Judgment and Award is stayed pending hearing of the

appeal.

3. Civil application stands disposed of.

(SMT. ANUJA PRABHUDESSAI, J.) Digitally signed MEGHA by MEGHA S PARAB S Date:

2022.10.06 PARAB 16:37:45 +0530