National Insurance Company ... vs Mr. Prakash Baburao Magudm And Anr
2022 Latest Caselaw 10352 Bom

          Megha                                          14_caf_3025_2019.doc



                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION

                                  CIVIL APPLICATION NO.3025 OF 2019
                                                  IN
                                FIRST APPEAL (STAMP) NO.9413 OF 2019

           National Insurance Company Limited                          ...Applicant
                                 Versus
           Prakash Baburao Magdum and Anr.                          ...Respondents
                                                  ...
          Mr. P.A. Narayanan for the Applicant.
          Mr. Dnyanesh Patil i/b. Mr. Aditya Raktade for the Respondents.


                                          CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 7th OCTOBER, 2022.

P. C. :-

1. By order dated 06/09/2019 this Court (Coram: K.K. Tated,

J.) had granted ad-interim relief and thereby stayed execution of the

impugned Judgment and Award subject to deposit of the

compensation as per the impugned Judgment and Award.

2. Learned counsel for the Appellant states that due to his

personal difculties the amount as per the impugned Judgment and

Award could not be deposited before the Claims Tribunal. He seeks

extension of time. Time is extended subject to payment of cost of

Rs.25,000/- to be deposited in Juvenile Justice Fund Account within a

period of two weeks. Details of Juvenile Justice Fund account are as Digitally signed MEGHA by MEGHA S PARAB S Date:

2022.10.11 PARAB 10:42:45 +0530

Megha 14_caf_3025_2019.doc

under:-

Name of Account Holder DY-COMMI. (CHILD DEVELOP) AND MEM.SECY. & TRY M S CHILD FUND Account No. 11099464354 Name and Address of Bank State Bank of India, Pune Main Branch, Collector Office Compound, Pune

IFSC SBIN0000454 MICR 411002002

3. Execution and implementation of the impugned

Judgment and Award is stayed pending disposal of the appeal. In the

event the cost is not deposited within the stipulated time, stay order

shall stand vacated without further reference to the Court.

4. Application stands disposed of.

(SMT. ANUJA PRABHUDESSAI, J.)