National Insurance Co Ltd vs Renuka Amit Nikalijay And Ors
2022 Latest Caselaw 11120 Bom

                      P.H. Jayani                                     09(B) FA1128.2013.doc

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                         CIVIL APPLICATION NO. 1473 OF 2012
                                                         IN
                                           FIRST APPEAL NO. 1129 OF 2013

                      The National Insurance Co. Ltd.                 .... Applicant
                                v/s.
                      Smt. Renuka Amit Nikaljay and ors.              .... Respondents


                      Ms. S.S. Dwivedi i/b. Harshad Rane for the Appellant in
                      FA/1129/2013 and for the Respondent in FA/1130/2013.
                      Ms. Amrin Khan i/b. A.M. Gokhale for the Appellant in
                      FA/1130/2013 and for the Respondent in FA/1128/2013
                      and FA/1129/2013.

                                               CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 19th OCTOBER, 2022.

P. C. :-

. Since the Appellant - Insurance Company has deposited the

entire compensation as per the impugned judgment and award dated

26/08/2011 passed by the Member, MACT, Mumbai in Application

No.1819 of 2004, execution and implementation of the impugned

judgment and award is stayed pending hearing of the Appeal.

2. Civil Application stands disposed of. PREETI H JAYANI Digitally signed by PREETI H JAYANI Date: 2022.10.21 17:11:24 +0530 (SMT. ANUJA PRABHUDESSAI, J.)