Bombay High Court
Urmila And Company Pvt. Ltd vs The West Of England Ship Owners Mutual ... on 5 September, 2022
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
Megha 27_fa_916_2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO.915 OF 2022
WITH
CIVIL APPLICATION NO.72 OF 2022
IN
FIRST APPEAL NO.915 OF 2022
Ardeshir b. Cursetjee and Sons Ltd. ...Appellants/Applicants
Versus
The West of England Ship Owners
Mutual Insurance Association ...Respondent
WITH
FIRST APPEAL NO.916 OF 2022
WITH
CIVIL APPLICATION NO.70 OF 2022
IN
FIRST APPEAL NO.916 OF 2022
Urmila and Company Pvt. Ltd. ...Appellants/Applicants
Versus
The West of England Ship Owners
Mutual Insurance Association ...Respondent
...
Mr. Guatam Ankhad with Mr. Naresh Ratnani i/b. M/s. Ashwin Ankhad
and Associates for the Appellant.
Mr. David C. Gomes i/b. Mr. Suraj Ressai Almeida for the Respondent.
CORAM: SMT. ANUJA PRABHUDESSAI, J.
DATED : 5th SEPTEMBER, 2022.
P. C. :-
1. The Appellants herein have sought to challenge the impugned judgment and order dated 16/02/2019 in Suit Nos.8372 of 1995 and 8373 of 1995. By the impugned judgment learned Judge 1/2 Megha 27_fa_916_2022.doc has directed the Appellants to pay to the Respondent -Plaintif amount of U.S.$ 60,772.02 and U.S.$ 17,792/- with interest @ 18% p.a. from the date of the Suits till realization of the entire decreetal amount.
2. Execution of the impugned judgment is stayed subject to the Appellants depositing principal amount before this Court within a period of eight weeks.
3. Mr. David C. Gomes, learned counsel waives notice on behalf of the Respondent. Since the suits are of the year 1995, parties are put to notice that an endeavour will be made to decide the appeals fnally at the stage of admission. Call for the Record and Proceedings.
4. Stand over to 14/11/2022.
(SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by MEGHA MEGHA S PARAB S Date:
PARAB 2022.09.07 14:28:25 +0530 2/2