Reliance General Insurance ... vs Smt. Devaki @ Surekha Dipak Sawant ...
2022 Latest Caselaw 10750 Bom

P.H. Jayani                                   08(A) CAF338.2019.doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                   CIVIL APPLICATION NO. 338 OF 2019
                                   IN
                  FIRST APPEAL (ST.) NO. 22370 OF 2018


Reliance General Insurance Co. Ltd.           .... Applicant
           v/s.
Devaki @ Surekha Dipak Sawant
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

03/03/2018 passed by the Member, Motor Accident Claims Tribunal,

Satara in M.A.C.P. No.21/2013.

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, Satara within a period of six

weeks.

P.H. Jayani 08(A) CAF338.2019.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 the Respondents, returnable on 09/12/2022.

Private service is permitted.

4. Stand over to 09/12/2022.

PREETI H JAYANI (SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by PREETI H JAYANI Date: 2022.10.18 10:51:39 +0530