Shriram General Insurance ... vs Smt. Sarika Sanjay Gaikwad And Ors
2022 Latest Caselaw 10858 Bom

Megha                                    7_caf_1975_2019.doc



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CIVIL APPELLATE JURISDICTION

                CIVIL APPLICATION NO.1975 OF 2019
                               WITH
                CIVIL APPLICATION NO.1974 OF 2019
                                IN
              FIRST APPEAL (STAMP) NO.7096 OF 2019

Shriram General Insurance Company
Ltd.                                                   ...Applicant
                Versus
Smt. Sarika Sanjay Gaikwad and Ors.            ...Respondents
                                 ...
Ms Shalini Shankar i/b. M/s. KMC Legal for the Applicant.



                         CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 17th OCTOBER, 2022.

P.C. :-

1. The Applicant has sought to stay the execution and

implementation of the impugned Judgment and Award passed by the

Claims Tribunal, Raigad in Claim Application No.424 of 2012. Learned

counsel for the Applicant states that the entire amount of the

compensation will be deposited within a period of four weeks.

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

implementation of the impugned Judgment and Award is stayed till the

Megha 7_caf_1975_2019.doc

next date of hearing.

3. Issue notice to the Respondents, returnable on 28/11/2022.

Private service is permitted.

(SMT. ANUJA PRABHUDESSAI, J.)

Digitally signed MEGHA by MEGHA S PARAB S Date:

2022.10.20 PARAB 14:08:42 +0530