The New India Assurance Co. Ltd., ... vs Baban Shankar Kumbhar And Ors.3
2022 Latest Caselaw 11176 Bom

     Megha                                         919_ia_3171_2021.doc



                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            CIVIL APPELLATE JURISDICTION

                       INTERIM APPLICATION NO.3171 OF 2021
                                        IN
                           FIRST APPEAL NO.1199 OF 2022

      New India Assurance Co. Ltd.                                 ...Applicant
                           Versus
      Baban Shankar Kumbhar                                      ...Respondent
                                       ...
     Mr. Milind More for the Applicant/Appellant
     Ms Kavita Anchan for the Respondent.


                                    CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 20th OCTOBER, 2022.

P. C. :-

1. Learned counsel for the Appellant-Insurance Company

states that the entire amount of compensation as per the impugned

Judgment and decree has been deposited before the Claims Tribunal.

2. In the light of the said statement execution and

implementation of the impugned Judgment is stayed pending hearing

of the appeal.

Digitally signed by

3. Application stands disposed of.

MEGHA  MEGHA S
       PARAB
S      Date:
PARAB  2022.10.21
       20:52:53
       +0530

(SMT. ANUJA PRABHUDESSAI, J.)