Urmila And Company Pvt. Ltd vs The West Of England Ship Owners ...
2022 Latest Caselaw 8766 Bom

Megha                                           27_fa_916_2022.doc


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIVIL APPELLATE JURISDICTION

                   FIRST APPEAL NO.915 OF 2022
                              WITH
                 CIVIL APPLICATION NO.72 OF 2022
                                IN
                   FIRST APPEAL NO.915 OF 2022

Ardeshir b. Cursetjee and Sons Ltd.       ...Appellants/Applicants
                 Versus
The West of England Ship Owners
Mutual Insurance Association             ...Respondent
                             WITH
                 FIRST APPEAL NO.916 OF 2022
                             WITH
               CIVIL APPLICATION NO.70 OF 2022
                              IN
                 FIRST APPEAL NO.916 OF 2022

Urmila and Company Pvt. Ltd.              ...Appellants/Applicants
                 Versus
The West of England Ship Owners
Mutual Insurance Association                    ...Respondent
                                   ...
Mr. Guatam Ankhad with Mr. Naresh Ratnani i/b. M/s. Ashwin Ankhad
and Associates for the Appellant.
Mr. David C. Gomes i/b. Mr. Suraj Ressai Almeida for the Respondent.


                          CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 5th SEPTEMBER, 2022.

P. C. :-

1. The Appellants herein have sought to challenge the

impugned judgment and order dated 16/02/2019 in Suit Nos.8372 of

1995 and 8373 of 1995. By the impugned judgment learned Judge

Megha 27_fa_916_2022.doc

has directed the Appellants to pay to the Respondent -Plaintif

amount of U.S.$ 60,772.02 and U.S.$ 17,792/- with interest @ 18%

p.a. from the date of the Suits till realization of the entire decreetal

amount.

2. Execution of the impugned judgment is stayed subject to

the Appellants depositing principal amount before this Court within

a period of eight weeks.

3. Mr. David C. Gomes, learned counsel waives notice on

behalf of the Respondent. Since the suits are of the year 1995,

parties are put to notice that an endeavour will be made to decide

the appeals fnally at the stage of admission. Call for the Record and

Proceedings.

4. Stand over to 14/11/2022.

(SMT. ANUJA PRABHUDESSAI, J.)

Digitally signed by MEGHA MEGHA S PARAB S Date:

PARAB 2022.09.07 14:28:25 +0530