Kamalbai Ramesh Tribhuvan vs Reliance General Insurance Co Ltd
2026 Latest Caselaw 186 Bom

Bombay High Court

Kamalbai Ramesh Tribhuvan vs Reliance General Insurance Co Ltd on 8 January, 2026

2026:BHC-AUG:681


                                                                          925-ca-13844-2025
                                                       -1-

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          BENCH AT AURANGABAD

                                    CIVIL APPLICATION NO. 13844 OF 2025
                                             IN FAST/29256/2025

                                      Kamalbai Ramesh Tribhuvan
                                                 VERSUS
                                    Reliance General Insurance Co Ltd
                                                   ...
                   Mr. Syed Moisali Amjedali, Advocate for Applicant
                   Mr. A. S. Usmanpurkar, Advocate for Respondent no.1
                                                   ...
                                                  WITH
                      CIVIL APPLICATION NO. 11077 OF 2025 IN FAST/29256/2025
                                                  WITH
                      CIVIL APPLICATION NO. 11078 OF 2025 IN FAST/29256/2025

                                          CORAM : SANJAY A. DESHMUKH, J.
                                          DATED : 08th JANUARY, 2026

                   PER COURT :-


                   CIVIL APPLICATION NO. 11077 OF 2025

                   1.           This is an application seeking condonation of delay of 44

                   days caused in filing the present First Appeal.

                   2.           Perused the application. Heard learned Advocate for both

                   the sides.

                   3.           Learned Advocate for the respondent no.1 strongly objected

                   the application and prayed to reject the same.

                   3.           On perusal of the application, it appears that delay is not

                   deliberately caused and the application deserves to be allowed in the

                   interest of justice. Hence, following order:-
                                                          925-ca-13844-2025
                                     -2-

                                   ORDER

a. Civil Application is allowed.

b. Delay of 44 days caused in filing First Appeal is hereby

condoned.

c. Civil Application stands disposed of.

CIVIL APPLICATION NO. 11078 OF 2025

1. This is an application for granting stay to the execution and

operation of the impugned judgment and award.

2. Learned Advocate for the appellant submits that the entire

amount as per the impugned judgment and award is deposited in this

Court.

3. Considering the above fact, it would be proper to allow the

application and the same is allowed.

4. Civil Application stands disposed of.

CIVIL APPLICATION NO. 13844 OF 2025

1. This is an application for permission to withdraw the

amount deposited by the Insurance Company in this Court as per the

impugned judgment and award.

2. Perused the application. Heard learned Advocates for both

the sides.

3. Learned Advocate for the respondent strongly opposed the

application and prayed to reject the application.

925-ca-13844-2025

4. Considering the peculiar set of the facts, the application

deserves to be partly allowed in the interest of justice. Hence, the

following order:

ORDER

a. Civil Application is partly allowed.

b. Applicants are permitted to withdraw 50% amount deposited in this Court alongwith interest accrued thereon on furnishing usual undertaking to the satisfaction of the learned Registrar (Judicial) of this Court.

c. Civil Application stands disposed of.

(SANJAY A. DESHMUKH, J.)

Rushikesh/2025