Reliance General Insurance Co Ltd vs Sonal Sitaram Waykar
2024 Latest Caselaw 14328 Bom

Bombay High Court

Reliance General Insurance Co Ltd vs Sonal Sitaram Waykar on 6 May, 2024

                                                           28-ca-4644-2024.odt
                                    (1)


        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                CIVIL APPLICATION NO. 4644 OF 2024
                        IN FAST/10964/2024
                               WITH
                CIVIL APPLICATION NO. 4645 OF 2024
                        IN FAST/10964/2024

                Reliance General Insurance Co Ltd
                             VERSUS
                      Sonal Sitaram Waykar
                                ...
      Advocate for Applicant : Mr. Usmanpurkar Aniruddha S.
                                ...
                                    CORAM : S.G. MEHARE, J.

DATED : MAY 06, 2024

PER COURT:-

1. Issue notice to the respondents, returnable on

30.07.2024.

2. The impugned judgment and award has been challenged

on the ground of non-involvement of the offending vehicle and

excessive compensation.

3. Hence, there shall be an interim stay to the execution and

implementation to the impugned judgment and award till the next

date, on the condition to deposit the entire compensation amount as

per the impugned judgment and award with interest within eight

weeks from today.

28-ca-4644-2024.odt

4. If the amount is not deposited within the given time, stay

would be vacated automatically. There will be no extension of time to

deposit the amount.

(S.G. MEHARE, J.)

Mujaheed//