Tata Aig General Insurance Co. ... vs Prakash Dharmaji Mokal And Anr
2022 Latest Caselaw 11280 Bom

                                                                                   19-i-ia -19385-22.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION


                                      INTERIM APPLICATION NO. 19385 OF 2022
                                                        IN
                                        FIRST APPEAL(st) NO. 26311 OF 2022


                        Tata AIG General Insurance Co. Ltd.                 ..Appellant/Applicant.
                                       v/s.

                        Prakash Dharamji Mokal & Anr.                             ..Respondents

                        Mr. Devendranath Joshi for the Appellant/Applicant.

                                                     CORAM : ANUJA PRABHUDESSAI, J.

DATED : 21st OCTOBER, 2022.

P.C.

1. Learned Counsel for the Applicant seeks stay to the execution and

implementation of the impugned judgment and award dated 21.4.2022

passed by the MACT, Alibag in MACP No.220 of 2019.

2. Learned Counsel for the Applicant states that the Applicant-

Insurance Company shall deposit the entire amount before the Claims

Tribunal within five weeks. In the light of the said statement,

implementation and execution of the impugned Judgment and Award is

stayed till the next date of hearing.

3. Issue Notice to the Respondents, returnable in five weeks.

4. Stand over to 18.12.2022.

Digitally signed by (ANUJA PRABHUDESSAI, J.) PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.10.21 19:28:42 +0530

P P SALGAONKAR 1 of 1