The New India Assurance Co. Ltd. ... vs Smt. Hausabai Gopinath Salke And ...
2022 Latest Caselaw 10594 Bom

        Megha                                        7_caf_caf_1190_2019.doc



                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                           CIVIL APPLICATION NO.1190 OF 2019
                                     (Not on board.)
                                           IN
                              FIRST APPEAL NO.328 OF 2019

        The New India Assurance Co. Ltd.                        ...Applicant
                          Versus
        Smt. Hausabai Gopinath Salke and
        Ors.                                         ...Respondents
                                          ...
        Mr. Rajesh Kanojia with Ms Riddhi Chavan for the Applicant.
        Mr. Ganesh Bhujbal for Respondent No.1.


                                     CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 12th OCTOBER, 2022.

P.C. :-

1. Learned counsel for the Appellant-Insurance Company

states that the entire amount of compensation has been deposited

before the Claims Tribunal.

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

implementation of the impugned Judgment is stayed pending hearing

of the Appeal.

3. Application stands disposed of.

         Digitally
         signed by
MEGHA    MEGHA S
         PARAB
S        Date:
PARAB    2022.10.13
         17:03:09
         +0530                             (SMT. ANUJA PRABHUDESSAI, J.)