Cholamandalam General Insurance Co ... vs Jameerunnisa Kalimullah And 6 Others
2024 Latest Caselaw 14640 Bom

Bombay High Court

Cholamandalam General Insurance Co ... vs Jameerunnisa Kalimullah And 6 Others on 7 May, 2024

                              1                 22ca4262.24



     IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                  BENCH AT AURANGABAD

          22 CIVIL APPLICATION NO. 4262 OF 2024
                    IN FAST/10232/2024

CHOLAMANDALAM GENERAL INSURANCE CO THROUGH ITS
                    BRANCH MANAGER
                          VERSUS
      JAMEERUNNISA KALIMULLAH AND 6 OTHERS
                             ...
  Advocate for Applicant : Mr. Usmanpurkar Aniruddha S.
                             ...


                                  CORAM : S. G. MEHARE, J.

DATE : 07th MAY, 2024.

PER COURT :

1. Issue notice to the respondent, returnable on

05.08.2024.

2. Learned Counsel for the applicant submits that it

was established that the deceased was not holding legal and

valid driving license, even then the learned Commissioner

ordered to pay and recover.

3. Considering the grounds of appeal, there shall be

interim stay to the execution and implementation of the 2 22ca4262.24

impugned judgment and award till the next date on condition to

deposit the entire amount of compensation with interest as per

the impugned judgment and award within eight weeks from

today.

4. There shall be no extension of time to deposit the

compensation amount as directed above.

5. If the amount is not deposited, the stay would be

automatically vacated.

( S. G. MEHARE ) JUDGE

mahajansb/