Bajaj Alliance General Insurance ... vs Mr. Pramod Ramsurat Singh And ...
2022 Latest Caselaw 10599 Bom

        Megha                                       5_caf_1156_2015.doc



                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CIVIL APPELLATE JURISDICTION

                           CIVIL APPLICATION NO.1156 OF 2015
                                           IN
                        FIRST APPEAL (STAMP) NO.21595 OF 2014

        Bajaj Allianz General Insurance
        Company Ltd.                                    ...Applicant/Appellant
                         Versus
        Pramod Ramsurat Singh and Anr.                      ...Respondents
                                            ...
        Ms Yogita Deshmukh for the Appellant in FAST/21595/2014.
        Mr. Abhijit Desai for the Applicant in IA/4296/2019 and for
        Respondent No.1 in FAST/21595/2014.

                                    CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 12th OCTOBER, 2022.

P.C. :-

1. Learned counsel for the Appellant -Insurance Company

states that the entire compensation as per the impugned judgment has

been deposited.

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
        17:03:07
        +0530                             (SMT. ANUJA PRABHUDESSAI, J.)