BHARTI AXA GENERAL INSURANCE COMPANY LIMITED Vs. LAXMI

JUDGEMENT

(1.) This is an appeal by the Insurance Company. Admittedly, no leave was obtained before the tribunal under Sec. 170 of the M. V. Act. Therefore, following the decision of the Division Bench in I.C.I.C.I. Lombard General Insurance Co. Ltd., Amravati Vs. Surekha w/o Prakash Ghurde and others, (2020) 2 Bom CR 465 this appeal will have to be dismissed as not maintainable. The appeal is accordingly dismissed.

(2.) The respondents-claimants will be entitled to withdraw the amount deposited by the Insurance Company in this Court after six weeks unless in the meanwhile the appellant obtains any restraint order.

(3.) The appeal is disposed of in the above terms. There shall be no order for costs.