The National Insurance Co. Ltd., ... vs Mr. Navin Madhukarrao Wankhede ...
2021 Latest Caselaw 10661 Bom

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

              CAF No.374/2021 in FIRST APPEAL NO. 1138 OF 2019
              (The National Insurance Co.Ltd. Vs. Navin Wankhede and others)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions           Court's or Judge's orders.
and Registrar's Orders.
                            Shri D.N.Kukday, Advocate for appellant.
                            Shri M.V.Bute, Advocate for respondent no.1.


                                 CORAM : PUSHPA V. GANEDIWALA, J.

DATE : AUGUST 9, 2021.

1. Heard.

2. This is an application for withdrawal of amount of Rs.10,92,448/- filed by respondent no.1 - Original Claimant.

3. Shri Kukday, learned counsel appearing on behalf of the appellant drew attention of this Court to the operative part of the impugned judgment and order dated 14.8.2013 and submitted that the other legal representative of the deceased i.e. sister of the present applicant i.e. Bharati R. Kamble, needs to be issued notice.

caf374.21.odt

4. In this view of the matter, issue notice to Bharati Rajesh Kamble on the address, which would be furnished by learned counsel for respondent no.1, returnable in four weeks.

JUDGE

ambulkar