The Divisional Manager The New ... vs Balaji @ Devidas Fakir Nikam And ...
2022 Latest Caselaw 10375 Bom

            Megha                                      19_caf_1272_2017.doc



                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CIVIL APPELLATE JURISDICTION

                              CIVIL APPLICATION NO.1272 OF 2017
                                         (not on board)
                                               IN
                                 FIRST APPEAL NO.362 OF 2017

             The Divisional Manager, The New India
             Assurance Co. Ltd.                                      ...Appellant
                             Versus
             Balaji @ Devidas Fakira Nikam and Ors.               ...Respondents
                                                ...
            Mr. D.R. Mahadik for the Appellant/Applicant.
            Mr. Sharad T. Bhosale for the Respondents.


                                      CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 7th OCTOBER, 2022.

P. C. :-

1. Learned counsel for the Applicant states that the entire

amount of compensation as per the impugned Judgment and Award

has been deposited before this Court.

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

implementation of the impugned Judgment and Award is stayed

pending hearing of the appeal.

3. Application stands disposed of.

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

PARAB 2022.10.11 12:00:31

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