Bajaj Alliance Gen Insurance Co Ltd vs Sharda Vitthal Magar And Others
2024 Latest Caselaw 13795 Bom

Bombay High Court

Bajaj Alliance Gen Insurance Co Ltd vs Sharda Vitthal Magar And Others on 2 May, 2024

                           1                    15-CA.4421-24.odt


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                BENCH AT AURANGABAD

          15 CIVIL APPLICATION NO. 4421 OF 2024
                    IN FAST/11300/2024
                           WITH
           CIVIL APPLICATION NO. 4422 OF 2024
                    IN FAST/11300/2024

         BAJAJ ALLIANCE GEN INSURANCE CO LTD
                        VERSUS
          SHARDA VITTHAL MAGAR AND OTHERS

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

                         CORAM :     S. G. MEHARE, J.

                         DATE :      02.05.2024

PER COURT :-

1. Heard the learned counsel for the applicant.

2. Issue notice to the respondents.

3. Learned counsel for the applicant submits that the report

of skidding vehicle driven by the deceased was lodged.

However, after four days a new case of vehicular accident was

brought. The offending vehicle was not involved in the

accident. However, this aspects were not appreciated correctly.

4. Considering the grounds raised in the appeal, there shall

be interim stay to the execution, implementation of the 2 15-CA.4421-24.odt

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 to 25.07.2024.

(S. G. MEHARE, J.)

...

vmk/-