Bajaj Allianz General Insurance ... vs Sunita Madhukar Hazare And Others
2023 Latest Caselaw 5652 Bom

                                                                    ca-7137.23
                                          1



       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD


                   928 CIVIL APPLICATION NO.7137 OF 2023
                                  IN
                    FIRST APPEAL NO.2319 OF 2023

      BAJAJ ALLIANZ GENERAL INSURANCE CO LTD THROUGH ITS
                      DIVISIONAL MANAGER
                             VERSUS
              SUNITA MADHUKAR HAZARE AND OTHERS

                  ...
      Mr.Mohit R. Deshmukh Advocate for Applicant.
                  ...

                 CORAM:        SMT. VIBHA KANKANWADI AND
                               ABHAY S. WAGHWASE, JJ.

                 DATE :        15th JUNE, 2023

 ORDER :

1. This is an Application for stay.

2. Heard learned Advocate for the applicant. He submits that

the learned Tribunal has granted excessive and exorbitant

amount in favour of the claimants.

3. Upon hearing learned Advocate for the applicant /

appellant, the Application is allowed. There shall be an interim

stay to the execution of the impugned Judgment and award

ca-7137.23

passed by the Extra Joint District Judge, Aurangabad in MACP

No.474 of 2018, dated 3rd January 2023, during the pendency of

the Appeal, subject to deposit of amount of Rs.40,00000/-

(Rupees Forty Lakhs) by the applicant / appellant towards the

amount awarded.

4. Civil Application is disposed of, accordingly.

 [ABHAY S. WAGHWASE]                   [SMT. VIBHA KANKANWADI]
       JUDGE                                     JUDGE
 asb/JUN23