Unknown vs New Indian Assurance Company And
2022 Latest Caselaw 162 UK

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                                  AO No.28 of 2022
                                  Hon'ble R.C. Khulbe, J.

Mr. P C Maulekhi, learned counsel for the appellant.

This appeal is preferred against the judgment and order dated 16.09.2021 passed by MACT in MACP Case No.50 of 2017 "Smt. Saroj Bala and others vs. New Indian Assurance Company and others".

Admit.

Issue notices to the respondents. Steps be taken within seven days. List thereafter.

Summon the LCR.

Heard on Stay Application (IA/1/2022). It is submitted by the learned counsel for the appellant that although the Tribunal awarded Rs.82,64,125/- against the Insurance Company, but the respondent had already received Rs.25,00,000/- from their respective insurance company under the Group Personal Accident Policy. As regard to the remaining amount is concerned, the appellant is ready to pay Rs.57,64,125/- within one month before the MACT concerned.

Since the appellant is ready to pay the above amount (Rs.57,64,125/-) before the MACT concerned within one month from today, accordingly the impugned award will remain in abeyance.

List immediately after service. Urgency Application (IA/3/2022) stands disposed of.

(R.C. Khulbe, J.) Vacation Judge 24.01.2022 R.Bisht