The New India Assurance Co. Ltd., ... vs Ushabai Suresh Pawar And Ors
2021 Latest Caselaw 10652 Bom

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             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD

                          FIRST APPEAL NO. 1611 OF 2020

 The New India Assurance Company Limited            ... Appellant
        Versus
 Ushabai Suresh Pawar and others                    ... Respondents
                                     ....
 Mr. Mohit R. Deshmukh, Advocate for appellant
 Mr. V. P. Patil, Advocate for respondent Nos. 1 to 4
                                     ....

                                    CORAM : R. G. AVACHAT, J.

DATED : 09th AUGUST, 2021

PER COURT :-

. The appeal was heard on 04.08.2021. On hearing of the

appeal, the Court immediately declared the order allowing the same.

Within hours, the reasons have also been dictated.

2. In view of this Court, the fate of the appeal hinged

basically on the evidence of star witness Manoj Koli. It was brought

to the notice of this Court, the statement of Manoj was recorded

eleven months after the accident. On the second day of the

pronouncement of the order, the learned Advocate for the

respondent-claimant appeared and submitted that it was a

typographical mistake. The statement of Manoj was, in fact, recorded

on 05.01.2011.

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3. In view of the same and the fact, the transcript of the

judgment has not been signed, treating the appeal as depart heard,

Stand over to 6th September, 2021.

[ R. G. AVACHAT, J. ]

SMS

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