The New India Assurnace Co Ltd Through ... vs Asha Subhash Sul And Others
2024 Latest Caselaw 13779 Bom

Bombay High Court

The New India Assurnace Co Ltd Through ... vs Asha Subhash Sul And Others on 2 May, 2024

                           1                     11-FA.1089-24.odt


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                BENCH AT AURANGABAD

            11 FIRST APPEAL NO. 1089 OF 2024
                          WITH
           CIVIL APPLICATION NO. 4474 OF 2024
                     IN FA/1089/2024

     THE NEW INDIA ASSURNACE CO LTD THROUGH ITS
                  BRANCH MANAGER
                       VERSUS
            ASHA SUBHASH SUL AND OTHERS

                              ...
         Advocate for Appellant : Mr. Shinde Manoj D.
                              ...

                         CORAM :     S. G. MEHARE, J.

                         DATE :      02.05.2024

PER COURT :-

1. Heard the learned counsel for the appellant.

2. Issue notice to the respondents.

3. Learned counsel for the appellant submits that there was

inordinate delay of 16 days in lodging the FIR. The claimant

and the owner of the offending vehicle were in collusion. All

these material facts were brought before the learned Tribunal.

However, he did not appreciate it in proper perception and

held the appellant liable to pay the compensation.

4. Considering the submissions and the grounds raised in

the appeal, there shall be interim stay to the execution, 2 11-FA.1089-24.odt

implementation of the impugned judgment and award, on the

condition to deposit the entire amount of compensation, as per

the impugned judgment and award with interest within eight

(8) weeks from today.

5. If the money is not deposited in a given time, the stay

would be vacated automatically.

6. There shall be no extension of time to deposit the money

as directed.

7. Stand over after eight (8) weeks.

(S. G. MEHARE, J.)

...

vmk/-