United India Insurance Co Ltd vs Drupadabai Raibhan Kadu Etc
2016 Latest Caselaw 1687 Bom

                                       1              order in FA 195.2004.odt

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD




                                                                            
                         FIRST APPEAL NO. 195 OF 2004




                                                    
                                    WITH 
                         CA/6592/2004 IN FA/195/2004 




                                                   
                       11 FIRST APPEAL NO. 195 OF 2004
                      WITH CA/6592/2004 IN FA/195/2004 

                     UNITED INDIA INSURANCE CO LTD
                                    VERSUS




                                      
                      DRUPADABAI RAIBHAN KADU ETC
                              ig       ...
                    Advocate for Appellant : Mr A. B. Gatne 
                 Advocate for Respondents 1-5 : Mr P. B. Vikhe 
                                       ...
                            
                           CORAM : V.K. JADHAV, J.
                              Dated: April 20, 2016
                                       ...
      


         ORDER

1. Learned counsel for respondent no.1 submitted pursis informing thereby that respondent no.1 died

during pendency of this appeal. It is further stated in the said pursis that respondents no.2 to 5 are the legal representatives of respondent no.1.

2. In view of this, the appellant-insurer is permitted to delete respondent no.1 from the array of respondents.

( V.K. JADHAV, J. ) ...

aaa/-