Icici Lombard General Insurance ... vs Smt.Maya Govind Patil And Ors
2022 Latest Caselaw 11108 Bom

                      P.H. Jayani                                       26(C) IA1093.2020.doc

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                       INTERIM APPLICATION NO. 1093 OF 2020
                                                         IN
                                         FIRST APPEAL (ST.) NO. 1641 OF 2020

                      ICICI Lombar General Insurance Co. Ltd.           .... Applicant
                                v/s.
                      Smt. Maya Govind Patil and ors.                   .... Respondents

                      Mr. Rajesh Kanojia a/w. Nitika Singh i/b. Res Juris for the Applicant.
                      Ms. Amita Chaware for Respondent Nos.1 to 3.

                                               CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 19th 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.

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

the impugned judgment and award dated 30/04/2019 passed by the

Motor Accident Claims Tribunal, Nashik in MACP No.1077/2013 is

stayed pending hearing of the Appeal.

3. Interim Application stands disposed of.

PREETI H JAYANI (SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by PREETI H JAYANI Date: 2022.10.21 17:23:42 +0530