Acko General Insurance Co. Ltd, ... vs Prem Ganesh Gavali (Minor) Thr. ...
2022 Latest Caselaw 10745 Bom

P.H. Jayani                                   22(A) IA8552.2022.doc



              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                 INTERIM APPLICATION NO. 18552 OF 2022
                                    IN
                   FIRST APPEAL (ST.) NO. 17346 OF 2022

The Manager,
ACKO General Insurance Co. Ltd.               .... Applicant
          v/s.
Prem Ganesh Gavali and ors.                   .... Respondents


Mr. Rahul Mehta i/b. KMC Legal Venture for the Applicant.

                         CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 14th OCTOBER, 2022.

P. C. :-

. By this Application, the Applicant seeks stay of execution and

implementation of the impugned judgment and award dated

20/05/2022 passed by the Member, Motor Accident Claims Tribunal,

Solapur in M.A.C.P. No.90/2019.

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

compensation as per the impugned judgment and award will be

deposited before the Claims Tribunal, Solapur within a period of six

weeks.

P.H. Jayani 22(A) IA8552.2022.doc

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

the impugned judgment and award is stayed till the next date of

hearing. Issue notice to Respondent Nos.1 to 5, returnable on

09/12/2022. Private service is permitted. Notice to Respondent Nos.6

and 7 is dispensed with since no statutory defence is raised.

4. Stand over to 09/12/2022.

PREETI (SMT. ANUJA PRABHUDESSAI, J.) H JAYANI Digitally signed by PREETI H JAYANI Date: 2022.10.18 11:19:57 +0530