Reliance General Insurance ... vs Dattaram Rajaram More And Anr
2022 Latest Caselaw 11111 Bom

                   P.H. Jayani                                       21(B) 19773.2022.doc

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                    INTERIM APPLICATION NO. 9773 OF 2022
                                                     IN
                                        FIRST APPEAL NO. 588 OF 2022

                   Reliance General Insurance Co. Ltd.               .... Applicant
                         v/s.
                   Dattaram Rajaram More and anr.                    .... Respondents

                   Ms. Kalpana Trivedi for the Applicant.
                   Mr. Siddheshwar Biradar a/w. D.R. Shinde for Respondent No.1.

                                            CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 19th OCTOBER, 2022.

P. C. :-

. Learned counsel for the Applicant states that entire amount of

compensation as per the impugned judgment and award is deposited

before the Claims Tribunal.

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

the impugned judgment dated 07/12/2021 passed by the MACT,

Mumbai in MAC Application No.413/2017 is stayed pending hearing of

the Appeal.

3. Interim Application stands disposed of.

PREETI (SMT. ANUJA PRABHUDESSAI, J.) H JAYANI Digitally signed by PREETI JAYANI Date: 2022.10.21 17:19:00 +0530 1/1