Hdfc Ergo Gen. Insurance Co. Ltd vs Smt. Lalitadevi Pramod Bhandari ...
2023 Latest Caselaw 1719 Bom

                                                                        31-ia-10278-2022.doc




                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                                   INTERIM APPLICATION NO. 10278 OF 2022
                                                     IN
                                    FIRST APPEAL (STAMP) NO.15218 OF 2021

                     HDFC Ergo Gen. Insurance Co. Ltd.                  ...      Applicant
                           Versus
                     Lalitadevi Pramod Bhandari And Ors.                ...      Respondents

                                                     .....
                     Mr.Abhijit P. Kulkarni a/w Mr. Aditya Mahadik, for the Applicant.
                                                     .....

                                              CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 20th February, 2023. P.C.

1. Heard learned Counsel for the applicant.

2. Prayer is to stay the effect, operation, implementation and

execution of the impugned Judgment and Award dated 21 st January,

2020 passed by the Member, Motor Accident Claims Tribunal in

Motor Accident Claim Application No. 1240 of 2018. It is

submitted by the learned Counsel for the insurer that entire

decreetal amount shall be deposited within three weeks from today.

Statement is accepted.

Digitally signed by REKHA REKHA PRAKASH PRAKASH PATIL PATIL 1 of 2 Date:

2023.02.22 11:27:53 +0530 Rekha Patil 31-ia-10278-2022.doc

3. If the applicant fails to deposit the amount as above, within

stipulate time, the Appeal shall stand dismissed automatically

without further reference to the Court.

4. Interim Application stands disposed of.

[PRITHVIRAJ K. CHAVAN, J.]

Rekha Patil 2 of 2