The National Insurance Co. Ltd vs Vidya Milind Nandire And Ors
2023 Latest Caselaw 470 Bom

               Tikam                                        1/2        4- FAST 23054 of 2022
                                                                              th
                                                                          12 January, 2023


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
VAISHALI
ANIL                                   CIVIL APPELLATE JURISDICTION
TIKAM

Digitally signed
                                    FIRST APPEAL (ST) No. 23054 OF 2022
by VAISHALI
ANIL TIKAM
Date:
                                                     WITH
2023.01.13
11:22:39 +0530                     INTERIM APPLICATION No. 347 OF 2023
                                                     WITH
                                   INTERIM APPLICATION No.348 OF 2023


               The National Insurance Co. Ltd.               ...Appellant/Applicant
                        Vs.
               Vidya Milind Nandire and Ors.                 ...Respondents
                                                  -----
               Ms. Poonam Mital for Appellant/Applicant
                                             CORAM : SANDEEP K. SHINDE, J.

THURSDAY 12TH JANUARY, 2023 P.C. :

1. Feeling aggrieved by the judgment and Order dated 3 rd February,2022 in MACP 245/2014 passed by the Motor Accident Claims Tribunal, Kalyan, Insurance Company has preferred this appeal.

2. Heard learned counsel for the Appellant.

3. Issue notice to the Respondent in IA No. 347 of 2023 and IA No. 348 of 2023, returnable on 27 February, 2023.

th Tikam 2/2 4- FAST 23054 of 2022 th 12 January, 2023

4. Learned counsel for the Appellant, on instructions, submits that the Appellant will deposit the compensation amount in terms of the order dated 3 February, 2022, passed rd

in MACP 245/2014 with interest accrued thereon, in the office of MACP, Kalyan, within four weeks from today.

5. In view of above submissions and assurance to deposit the compensation, till the next date, the execution of award in MACP 245/2014 passed by MACP, Kalyan, shall remain stayed.

(SANDEEP K. SHINDE, J.)