The New India Assurance Co. Ltd. ... vs Mrs. Eshwari Vellapandi Devar And ...
2022 Latest Caselaw 9015 Bom

   Megha                                               7_caf_2773_2014.doc


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CIVIL APPELLATE JURISDICTION

                  CIVIL APPLICATION NO.2773 OF 2014
                                  IN
                     FIRST APPEAL NO.430 OF 2017
   The New India Assurance Company
   Ltd.                                     ...Applicant
                         Versus
   Mrs. Eshwari Vellapandi Devar since
   deceased through heirs
   1a) Chitrapandi Vellapandi Thevar
   and Anr.                                                ...Respondents
                                      ...
   Mr. Shrikant Dange for the Applicant.
   Ms Reena Kundu for the Respondents.


                                        CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED : 8th SEPTEMBER, 2022.

P.C.:-

1. This is an application for stay of execution and

implementation of the impugned Judgment and Award dated

29/05/2013 passed in Application (WCA) No.105/B-22/2012.

2. Learned counsel for the Appellant states that the entire

amount as per the impugned Judgment and Award has been deposited.

Said statement is disputed by the learned counsel for the Respondents-

original Claimants. She states that an amount of Rs.88,477/- is yet to be

deposited. The question whether the Appellants are liable to pay

additional amount of Rs.88,477/- will be considered on the merits of the Digitally signed by MEGHA MEGHA S PARAB S Date:

PARAB   2022.09.12
        15:21:03
        +0530

 Megha                                   7_caf_2773_2014.doc

matter. The Appellant has deposited an amount of Rs.7,61,375/-. In

view of which the execution and implementation of the impugned

Judgment and Award is stayed pending hearing of the appeal.

3. The application stands disposed of.

(SMT. ANUJA PRABHUDESSAI, J.)