Reliance General Insurance Co. ... vs Smt. Madhavi Gundu Gavade And Ors
2022 Latest Caselaw 10742 Bom

                      P.H. Jayani                                       14(B) IA15705.22.doc

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                       INTERIM APPLICATION NO. 17416 OF 2022
                                                         IN
                                            FIRST APPEAL NO. 905 OF 2022

                      Reliance General Insurance Co. Ltd.               .... Applicant
                                 v/s.
                      Madhavi Gundu Gavade and ors.                     .... Respondents


                      Ms. S.S. Dwivedi i/b. Ms. Kalpana Trivedi for the Applicant.
                      Mr. Tejpal Ingale for the Respondents.

                                               CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 14th OCTOBER, 2022. P. C. :-

. Learned counsel for the Applicant states that entire amount of

compensation as per the impugned judgment and award dated

10/05/2022 passed by the learned Chairman, M.A.C.T., Thane in

M.A.C.P. No.1210/2019.

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

the impugned judgment and award is stayed pending hearing of the

Appeal.

3. Interim Application stands disposed of.

PREETI H JAYANI Digitally signed by PREETI H JAYANI Date: 2022.10.18 (SMT. ANUJA PRABHUDESSAI, J.) 16:50:18 +0530