Reliance General Insurance Co. ... vs Ramchanra Laxman Shinde ...
2023 Latest Caselaw 333 Bom

          Digitally
          signed by
          SHAMBHAVI
SHAMBHAVI NILESH
                                                                   11-FAST-22670-22.odt
NILESH    SHIVGAN
SHIVGAN   Date:
          2023.01.10
          11:19:18
          +0530
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                      FIRST APPEAL (ST) NO.22670 OF 2022
                                                     WITH
                                    INTERIM APPLICATION NO.20072 OF 2022
                                                     WITH
                                    INTERIM APPLICATION NO.20071 OF 2022

                       Reliance General Insurance Co. Ltd.             ...Appellant
                             Vs
                       Ramchandra Laxman Bhinde
                       (Deleted) and Ors.                              ...Respondents

Ms. Mayuri Mangeshkar i/by Ms Kalpana Trivedi for the Appellant/Applicant.

CORAM : SANDEEP K. SHINDE J.

DATE : JANUARY 9, 2023.

P.C. :

INTERIM APPLICATION NO.20071 OF 2022

1 Insurance Company has preferred this First Appeal

against the judgment and award dated 12th April, 2022 passed

in Motor Accident Claims Petition No.1046 of 2018 by the

Motor Accident Claim Tribunal, Bombay.

2 There is delay of 56 days in preferring the appeal.

Therefore, issue notice to the Respondents returnable on 28 th

February, 2023.

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                                               11-FAST-22670-22.odt

3          Learned    counsel   for     the    appellants-Insurance

Company, on instructions, submits that the appellants will

deposit the amount of compensation awarded in Motor Accident

Claims Petition No.1046 of 2018 by the Motor Accident Claims

Tribunal, Mumbai within six weeks from today. Statement is

accepted as an Undertaking to this Court.

4 Let, the amount be deposited with the Motor

Accident Claims Tribunal, Mumbai.

5 In view of the statement made by the appellants, till

next date, execution of the award passed in Motor Accident

Claims Petition No.1046 of 2018 by the Motor Accident Claims

Tribunal, Mumbai shall remain stayed.

                                      (SANDEEP K. SHINDE, J.)




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