Royal Sundaram General Insurance ... vs Smt. Vijaya Manesh Saykar And Ors
2023 Latest Caselaw 6450 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                               CIVIL APPELLATE JURISDICTION

                    INTERIM APPLICATION NO.12716 OF 2023
                                     IN
                         FIRST APPEAL NO.625 OF 2023

 ROYAL SUNDARAM GENERAL INSURANCE                                )
 CO. LTD.                                                        )...APPLICANT

          V/s.

 SMT. VIJAYA MANESH SAYKAR AND ORS.                              )...RESPONDENTS
                                          WITH
                               FIRST APPEAL NO.625 OF 2023

 Mr.Rahul        Mehta         i/b.   KMC     Legal   Venture,     Advocate         for    the
 Applicant/Appellant.

                                      CORAM      :      ABHAY AHUJA, J.

                                      DATE       :      6th JULY 2023

 P.C. :

1. This is an application seeking stay on the execution of the

judgment and award dated 12 th January 2023 passed by the Motor

Accident Claims Tribunal, Pune in Motor Accident Claim Petition

No.450 of 2018.

2. Mr.Mehta, learned Counsel for the Appellant - Insurance

Company, states that subject to deposit of entire decretal amount, the

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stay be granted on the execution of the impugned order. Mr.Mehta also

submits that notice may be issued to the Respondents.

3. Accordingly, let the entire decretal amount be deposited in the

Motor Accident Claims Tribunal, Pune, within a period of six weeks and

subject to such deposit and subject to service of notice on the

Respondents, let there be a stay on the execution of the judgment and

award dated 12th January 2023.

4. Issue notice to Respondents, returnable on 18th August 2023.

5. List on 18th August 2023.

                                        (ABHAY AHUJA, J.)




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