The New India Assurance Co. Ltd., ... vs Dnyankala Kamlesh Singh And Ors
2022 Latest Caselaw 10741 Bom

                   P.H. Jayani                                       19(A) IA17046.2022.doc

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                    INTERIM APPLICATION NO. 17046 OF 2022
                                                       IN
                                      FIRST APPEAL (ST.) NO. 10735 OF 2022

                   The New India Assurance Co. Ltd.                  .... Applicant
                             v/s.
                   Smt. Dnyankala Kamlesh Singh
                   and ors.                                          .... Respondents


                   Ms. Karishma Jhaveri i/b. Navdeep Vora and Associates
                   for the Applicant.
                   Mr. Rahul Mehta i/b.KMC Legal Venture for R.Nos.1 to 3.


                                            CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 14th OCTOBER, 2022.

P. C. :-

. Learned counsel for the Applicant states that the entire amount of

compensation as per the impugned judgment and award has been

deposited before the Claims Tribunal, Mumbai.

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

the impugned judgment is stayed pending hearing of the Appeal.

3. Interim Application stands disposed of.

PREETI

JAYANI Digitally signed by PREETI JAYANI Date: 2022.10.18 (SMT. ANUJA PRABHUDESSAI, J.) 16:50:47 +0530