Jinal Jigar Vora And Ors vs Mumbai Municipal Corporation Of ...
2024 Latest Caselaw 23022 Bom

Bombay High Court

Jinal Jigar Vora And Ors vs Mumbai Municipal Corporation Of ... on 7 August, 2024

Author: N.R. Borkar

Bench: N.R. Borkar

2024:BHC-AS:31480

                                                                                              924-ia-11130-2024.doc




                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CIVIL APPELLATE JURISDICTION

                                               INTERIM APPLICATION NO. 11130 OF 2024
                                                                IN

                                               FIRST APPEAL(ST) NO. 13295 OF 2024

                           Smt. Jinal Jigar Vora & Anr                                     ... Applicants

                           In the matter between

                           The Municipal Corporation Of
                           Gr. Mumbai Through the General Manager                          ...Appellant

                                      Versus

                           Jinal Jigar Vora And Ors.                                       ...Respondents
                                                                    ....
                           Mr. Meet Sawant, with Mr. Harsh Joshi, i/b S.K. Legal Associates, for
                           the Appellant.
                           Ms. Namita Mestry, with Ms. Prapti Karkera, for the Respondents.

                                                                    ....


                                                     CORAM   :       N.R. BORKAR, J.

                                                     DATE    :       7th AUGUST, 2024

                           P.C.:
   ARUN
   RAMCHANDRA
   SANKPAL

1. This is an application by the original claimants/respondents

in this appeal for withdrawal of the amount of compensation

deposited by the appellant pursuant to the impugned judgment

and award passed by the Motor Accident Claims Tribunal.

Arun Sankpal 1 of 2

924-ia-11130-2024.doc

2. For the reasons stated in the application, the Tribunal shall

permit the claimants to withdraw 50% of the awarded amount

with interest, if any subject to filing of Undertaking by the

claimants/ respondents before the Tribunal that they will refund

the amount with interest in the event the first appeal is allowed.

3. The interim application is disposed of accordingly.

                                                      (N.R. BORKAR, J.)




  Arun Sankpal                       2 of 2