National Insurance Company ... vs Bharat Sakharam Parab And Anr
2022 Latest Caselaw 10227 Bom

                                                                                  506-i-ia 18821-22.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION


                                     INTERIM APPLICATION NO. 18821 OF 2022
                                                      IN
                                          FIRST APPEAL NO.1116 OF 2022


                        National Insurance Co. Ltd.                               ..Applicant

                                      v/s.

                        Bharat Sakharam Parab & Anr.                              ..Respondents


                        Ms. S.S.Dwivedi for the Applicant .

                                                    CORAM : ANUJA PRABHUDESSAI, J.

DATED : 4th OCTOBER, 2022.

P.C.

1. Not on board, upon praecipe being filed, taken on board.

2. By this application, the Applicant has sought stay to the execution

and implementation of the impugned judgment and award dated

25.02.2022 passed by the MACT, Thane in MACP No.422 of 2017.

3. Learned Counsel for the Applicant-Insurance Company states that

the entire amount as per the impugned judgment shall be deposited

before the Claims Tribunal, Thane 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.

4. Learned Counsel for the Appellant states that the challenge is only Digitally signed by PRASANNA P PRASANNA P SALGAONKAR to the quantum of compensation. Since no statutory defence is raised, SALGAONKAR Date:

2022.10.07 10:58:42 +0530

P P SALGAONKAR 1 of 2 506-i-ia 18821-22.doc

notice to Rerspondent No.2 is dispensed with. Issue Notice to

Respondent No.1 returnable in four weeks.

5. Stand over to 15.11.2022.

                                                     (ANUJA PRABHUDESSAI, J.)




P P SALGAONKAR                                                                   2 of 2