Archana Anil Hase And Ors vs The New India Assurance Co. Ltd., ...
2021 Latest Caselaw 17442 Bom

                                                             931-CA-13441-2021.odt




             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD

                      CIVIL APPLICATION NO. 13441 OF 2021
                                      IN
                         FIRST APPEAL NO. 1326 OF 2021

 Archana Anil Hase and others                 ... Applicants
        Versus
 The New India Assurance Co. Ltd. and others ... Respondents
                                   ....
 Mr. V. Y. Bhide, Advocate for applicants
 Mr. M. M. Ambhore, Advocate for respondent No.1
 Mr. A. N. Raut, Advocate for respondent No.2
                                   ....

                                   CORAM : R. G. AVACHAT, J.

DATED : 15th DECEMBER, 2021

PER COURT :-

. Heard.

2. Perused the impugned judgment and award.

3. The applicants are permitted to withdraw 60% of the

amount under the impugned award with interest accrued thereon.

The amount payable therefrom to the minor applicant be kept in

fixed deposit. Claimant No.5 is no more. Applicant Nos. 1 and 2 be

paid Rs.9,00,000/- (Rupees Nine Lakh) each with interest accrued

thereon. Remaining amount be paid to respondent Nos.3 and 4,

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(( 2 )) 931-CA-13441-2021

equally with interest accrued thereon. The share of minor applicant

be kept in fixed deposit until he attain the age of majority and

thereafter he may be permitted to withdraw the same without

reference back to the Court.

4. It is informed that the applicants are from Sangamner. It

is difficult for them to come this Court.

5. The amount payable to the claimants be transferred to

the Tribunal for being paid them, there. The amount be disbursed as

against undertaking to be submitted by applicant Nos. 1, 2 and 4.

6. The civil application is accordingly disposed of.

[ R. G. AVACHAT, J. ]

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