Bombay High Court
The New India Assurance Co. Ltd. ... vs Smt. Sonali Rajkumar Vibhute And Ors on 12 December, 2018
Author: A.S.Chandurkar
Bench: A.S. Chandurkar
10-FA-150-17 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICATION
FIRST APPEAL NO.150 OF 2017
WITH
CIVIL APPLICATION NOS.687 AND 3508 OF 2017
The New India Assurance Co. Ltd. Divisional Manager, Kolhapur
-vs-
Sonali Rajkumar Vibhute and ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
Shri S. M. Dange, Advocate for appellant.
Shri Ashok Tajane, Advocate for respondents/applicants
in C.A. No.3508/2017
CORAM : A.S.CHANDURKAR, J.
DATE : December 12, 2018 Heard. Admit. Call for record and proceedings. Shri A. B. Tajane, learned counsel waives notice on behalf of respondent Nos.1 to 4.
Civil Application No.687 of 2017 As the entire amount of compensation has been deposited with the Claims Tribunal, the execution of the impugned award shall remain stayed during pendency of the appeal. Civil Application is disposed of. Civil Application No.3508 of 2017 Heard the learned counsel for the parties. Perused the impugned judgment. The claimants are permitted to withdraw 50% of the amount of compensation on filing undertaking within eight weeks that in case the appeal is allowed, said amount shall be repaid with interest at such rate the Court may direct. Remaining amount shall be invested in Fixed Deposit. Civil application is disposed of.
(A.S.CHANDURKAR, J.) Asmita ::: Uploaded on - 14/12/2018 ::: Downloaded on - 27/12/2018 06:00:26 :::