Pradeep Vasantrao Farate vs Jairam Jagannath Patil And Anr
2021 Latest Caselaw 5973 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD


                    23 CIVIL APPLICATION NO.26 OF 2021
                               IN FA/352/2012
                  PRADEEP VASANTRAO FARATE
                            VERSUS
               JAIRAM JAGANNATH PATIL AND ANR
                                ...
        Advocate for Applicant : Mr.Madhav M.Bhokarikar
      Advocate for Respondent No.2 : Mr.S.G.Chapalgaonkar
                                ...
                 CORAM : M. G. SEWLIKAR, J.

Date: April 01, 2021 ...

PER COURT :-

1. Heard Mr.M.M.Bhokarikar, learned counsel for the applicant and Mr.S.G.Chapalgoankar, learned counsel for respondent No.2.

2. Mr.Bhokarikar, learned counsel for the applicant submits that the appeal was decided on 24-10-2018 in which this Court (Coram: P.R.Bora, J.) allowed the appeal but awarded interest from the date of appeal instead of from the date of petition. He submits that this is an error and can be corrected by this Court.

3. Mr.Chapalgaonkar, learned counsel for respondent No.2 submits that this is not an error. In many matters, this Court has awarded interest from the date of appeal and not from the date of petition. He submits that if at all the applicant is aggrieved by the Judgment and order, appropriate remedy for him is review.

4. Mr.Bhokarikar, learned counsel for the applicant submits that he will prefer review. He does not press this application for modifcation of the order. In view of this, application is disposed of.

( M. G. SEWLIKAR, J. )

SPT