Icici Lombard General Insurance ... vs Smt. Ujwala Tukaram Phadtare And ...
2022 Latest Caselaw 10402 Bom

                                                                                     7 fa-st-23112-18.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                        FIRST APPEAL (ST) NO. 23112 OF 2018
                                                       WITH
                                         CIVIL APPLICATION NO. 380 OF 2019
                                                       WITH
                                         CIVIL APPLICATION NO. 379 OF 2019.


                        ICICI Lombard General Insurance Co. Ltd.             ..Appellant/Applicant.

                                      v/s.

                        Smt. Ujwala Tukaram Phadtare & Ors.                        ..Respondents

                        Ms. Riddhi Chavan i/b. Res Juris for the Appellant/Applicant.



                                                    CORAM : ANUJA PRABHUDESSAI, J.

DATED : 10th OCTOBER, 2022.

P.C.

1. Learned Counsel of the Appellant states that the matter has been

settled between the parties before the Executing Court. He has placed

on record copy of the Order dated 20.06.2019. In view of the settlement,

he seeks leave to withdraw the appeal. Leave granted. Appeal is

dismissed as withdrawn.

2. Statutory deposit be transferred to the Claims Tribunal, Satara.

3. Compensation deposited by the Appellant Insurance Company

along with interest accrued thereon be paid to the Respondent Original

Claimant as per the impugned judgment and award, in the event it is not Digitally signed by PRASANNA P PRASANNA P SALGAONKAR yet paid.

SALGAONKAR Date:

2022.10.13 14:58:55 +0530

P P SALGAONKAR 1 of 2 7 fa-st-23112-18.doc

4. Pending Civil Applications stand disposed of in view of

withdrawal of the appeal.

                                                 (ANUJA PRABHUDESSAI, J.)




P P SALGAONKAR                                                                2 of 2