United India Insurance Co. Ltd., ... vs Smt. Savita Wd/O Jawaar Bhondwe ...
2021 Latest Caselaw 9021 Bom

41CAF 1319.2021                                                                              1

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
                 CIVIL APPLICATION (F) NO. 1319 OF 2021
                  IN FIRST APPEAL ST. NO. 7251 OF 2021
      (United India Insurance Co. Ltd. Vs. Smt. Savita wd/o Jawaar Bhondwe & Ors.)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions           Court's or Judge's orders.
and Registrar's Orders.

                                Shri B.P. Bhatt, Advocate for the applicant/ appellant.
                                                          .....

                                            CORAM : PUSHPA V. GANEDIWALA, J.

JULY 09, 2021.

Heard.

2] Issue notice to the respondents, returnable after eight weeks.

3] In the meantime, the appellant to deposit the decreetal amount as per the correct calculations by taking deductions towards personal expenses @ 1/3rd of the annual income, as per the impugned judgment.

JUDGE Sumit