Mahatmaji Narayan Almale vs The State Of Maharashtra And Ors
2021 Latest Caselaw 3913 Bom

                                       1           912-ca,2096-21, ca-6975-20.doc



             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD

                      CIVIL APPLICATION NO. 2096 OF 2021
                                      IN
                         FIRST APPEAL NO. 592 OF 1992

 Dilip Narayan Almale                                 ... Applicant
           Versus
 The State of Maharashtra and others                  ... Respondents

                                      AND
                       CIVIL APPLICATION NO.6975 OF 2020
                                       IN
                          FIRST APPEAL NO. 592 OF 1992

 Mahatmaji Narayan Almale                        ... Applicant
            Versus
 The State of Maharashtra and others             ... Respondents
                                   ....
 Mr. A. D. Sonar, Advocate for applicant in CA No.2096 of 2021
 Mr. S. N. Rodge, Advocate for applicant in CA No.6975 of 2021
 Mr. A. B. Chate, AGP for the State
                                   ....

                                   CORAM : R. G. AVACHAT, J.

DATED : 02nd MARCH, 2021

PER COURT :-

. Heard.

2. The first appeal has been decided by this Court vide

judgment and order dated 09.06.2009. Both the applicants and their

brother Shankar (Respondent No.2) are entitled to share the amount

of compensation, equally.

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3. It appears that there is no challenge to the judgment and

order dated 09.06.2009 passed in the first appeal. Both the

application are therefore allowed in terms of prayer clause [B] of the

respective application.

[ R. G. AVACHAT, J. ]

SMS

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