Bajaj Alliance Insurance Co. Ltd vs Shri Rohidas Ambadas Chavan And ...
2022 Latest Caselaw 11110 Bom

                      P.H. Jayani                                     28(A) CAF1283.doc

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                         CIVIL APPLICATION NO. 1283 OF 2013
                                                         IN
                                            FIRST APPEAL NO. 157 OF 2015

                      Bajaj Alliance Insurance Co. Ltd.               .... Applicant
                            v/s.
                      Rohidas Ambadas Chavan
                      and anr.                                        .... Respondents

                      Mr. M.M. Sathaye for the Applicant/Appellant.
                      Mr. S.S. Deshmukh for Respondent No.1.

                                               CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 19th OCTOBER, 2022. P. C. :-

. Not on board. Taken on board.

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

compensation as per the impugned judgment and award has been

deposited before the Claims Tribunal, Thane.

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

the impugned judgment is stayed pending hearing of the Appeal.

4. Civil Application stands disposed of.

PREETI H JAYANI Digitally signed by PREETI H JAYANI (SMT. ANUJA PRABHUDESSAI, J.) Date: 2022.10.21 17:24:12 +0530