United India Insurance Company Ltd ... vs Mangal Rajendra More And Ors
2024 Latest Caselaw 3297 Bom

Bombay High Court

United India Insurance Company Ltd ... vs Mangal Rajendra More And Ors on 2 February, 2024

2024:BHC-AUG:2544
                                                     1                28-CA-10208-23-s.odt




                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   BENCH AT AURANGABAD


                      CIVIL APPLICATION NO. 10208 OF 2023 IN FAST/18928/2023

                       THE UNITED INDIA INSURANCE COMPANY LTD THROUGH
                                         BRANCH OFFICER
                                              VERSUS
                              MANGAL RAJENDRA MORE AND OTHERS
                                                 ...
                               Advocate for Applicant : Mr. S. R. Bagal
                       Advocate for Respondents No.1 to 6 : Mr. Amol S. Gandhi
                                                 ...

                                                         CORAM : S. G. MEHARE, J.

DATE : 02-02-2024 PER COURT :-

1. Heard the learned counsel for the applicant/insurer and the

learned counsel for the respondents No.1 to 6/original claimants.

2. Perused the application.

3. The entire amount of the compensation has been deposited.

Nothing remained to be executed against the appellant/insurer.

Hence, the order;

i) The application is allowed.

ii) The execution, implementation and effect of the impugned judgment and award is stayed, till conclusion of the appeal.

( S. G. MEHARE ) JUDGE

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