Bajaj Allianz General Insurance ... vs Shri. Chandrabhan Savkar Pawar ...
2021 Latest Caselaw 8096 Bom

P.H. Jayani                                                    04 FA1318.2018.doc



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION

                             FIRST APPEAL NO. 1318 OF 2018

Bajaj Allianz General Insurance Co. Ltd.                          ... Appellant
            v/s.
Chandrabhan Savkar Pawar and ors.                                 .... Respondents

Mr. Sarthak Diwan for the Appellant.


                                    CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 18th JUNE, 2021.

P. C. :-

. Mr. Sarthak Diwan, learned counsel for the Appellant, under

instructions, seeks leave to withdraw the Appeal.

2. Leave is granted. First Appeal stands dismissed as withdrawn.

Court fees as permissible under the rules, be refunded. Statutory

deposited be transferred to MACT, Nashik with liberty to withdraw.

Respondent Nos.1, 2, 4 and 5 are entitled for compensation in equal

proportion as per clause (3) of the judgment dated 08/05/2017. Since

Respondent No.5 is a minor, the compensation payable to him along

with interest accrued thereon shall be invested in his name in any

nationalized bank initially for a period of six years with further

P.H. Jayani 04 FA1318.2018.doc

extension till such time the Respondent No.5 attains the age of

majority. Balance amount with interest accrued thereon be paid to

Respondent Nos.1, 2 and 4 in equal proportion.

3. Civil Applications, if any, stands disposed of.

(SMT. ANUJA PRABHUDESSAI, J.)