Manager Cholamandalam Ms General Insu ... vs Kiran Baban Aher And Another
2024 Latest Caselaw 14633 Bom

Bombay High Court

Manager Cholamandalam Ms General Insu ... vs Kiran Baban Aher And Another on 7 May, 2024

                             1                     16ca3659.24



      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                   BENCH AT AURANGABAD

            16 CIVIL APPLICATION NO. 3659 OF 2024
                      IN FAST/10462/2024

     MANAGER CHOLAMANDALAM MS GENERAL INSU CO LTD
                        VERSUS
             KIRAN BABAN AHER AND ANOTHER

                                 ...
      Advocate for Applicant : Mr. Usmanpurkar Aniruddha S.
        Advocate for Respondent No.1 : Mr. Amol S. Gandhi
                                 ...


                                  CORAM : S. G. MEHARE, J.

                                  DATE    : 07th MAY, 2024.

PER COURT :

1. The appeal has been preferred on the ground of non

involvement of the vehicle and for incorrect determination of the

quantum of compensation.

2. Learned Counsel for respondent No. 1 strongly

opposed the application. He submits that a blanket stay cannot

be granted. There appears substance in the submission of

appellant. Hence, there shall be interim stay to the execution

and implementation of the impugned judgment and award till 2 16ca3659.24

the next date on conditions that the entire compensation

amount be deposited with this Court, within eight weeks from

today. There shall be no extension of time. If the amount is not

deposited, the stay would be automatically vacated.

( S. G. MEHARE ) JUDGE

mahajansb/