The Divisional Manager, ... vs Vasanti Wd/O. Dilip Wadnere And ...
2017 Latest Caselaw 9998 Bom

        J-fa1211.17.odt                                                                                                     1/2


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           NAGPUR BENCH, NAGPUR


                                     FIRST APPEAL No.1211 OF 2017


        The Divisional Manager,
        IFFCO-Tokyo General Insurance Co. Ltd.,
        Kingsway, Nagpur.                                                            :      APPELLANT

                           ...VERSUS...

        1.    Vasanti wd/o. Dilip Wadnere,
               Aged about 47 years, Occu.: Housewife.

        2.    Ku. Mrunali d/o. Dilip Wadnere,
               Aged about 20 years, Occu.: Student.

        3.    Abhijit s/o. Dilip Wadnere,
               Aged about 17 years, Occu.: Student (Now Major)

               All r/o. Plot No.228, Hanuman Nagar,
               Near Corporation School, Nagpur

        4.    Milind s/o. Keshavrao Rokde,
               Aged about 45 years,  Occu.: Service.

        5.    Ku. Nikita d/o. Milind Rokde,
               Aged about 16 years, Occu.: Student,
               Minor through her father and natural 
               guardian the respondent No.4,
               R/o. 145, Hanuman Nagar, Nagpur.                                       :      RESPONDENTS


        =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-
        Shri D.N. Kukday, Advocate for the Appellant.
        Shri S.K. Sorde, Advocate for the Respondent Nos.1 to 3.
        Shri Shyam Dewani, Advocate for the Respondent Nos.4 and 5.
        =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-


                                                       CORAM  :   S.B. SHUKRE, J.

st DATE : 21 DECEMBER, 2017.

                   J-fa1211.17.odt                                                                                                     2/2


                  ORAL JUDGMENT   :


                  1.                 Heard.

                  2.                 Admit.

3. Heard finally by consent.

4. This appeal challenges the judgment and order dated

13.10.2015, delivered by the Motor Accident Claims Tribunal-3, Nagpur

in Claim Petition No.600/2008. However, this claim petition has been

already remitted back by this Court for hearing and decision afresh from

the stage of argument, as per the judgment and order passed by this

Court, in First Appeal No.61/2016 on this very date. Therefore, this

appeal is disposed of in terms of the judgment of this Court dated 21 st

December, 2017.

5. Parties to bear their own costs.

JUDGE okMksns