Vishwanath Dau Jiwane And 3 Others vs Oriental Insurance Co. Ltd. ...
2021 Latest Caselaw 5670 Bom

2.FA.349.2003.                                                                                           1/2


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

                              Civil Application (CAF) No.705 of 2021
                                                 IN
                              First Appeal No.349 of 2003 (Decided)
                 Vishwanath Dau Jiwane & Ors. Vs. Oriental Insurance Co. Ltd. & Ors.
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Office notes, Office Memoranda of
Coram, appearances, Court's orders                          Court's or Judge's Orders
or directions and Registrar's orders.
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                 Shri Aditya Satpute, Advocate for the Appellants.
                 Shri M.R. Johrapurkar, Advocate for Respondent No.1.

                                 CORAM : S.M. MODAK, J.

DATE : 25th MARCH, 2021.

Hearing was conducted through Video Conferencing and the learned Advocate agreed that the audio and visual quality was proper.

2. Heard Shri Aditya Satpute, learned Advocate for the appellants and Shri M.R. Johrapurkar, learned Advocate for respondent No.1.

3. The appeal is already disposed of by judgment dated 15 th October, 2015. The amount of compensation has been enhanced up to Rs.3,50,000/-. The respondent No.1/Insurance Company has deposited Rs.3,72,085/- in this Court.

4. These appellants are the original claimants. The appellant Nos.2 to 4 have given power of attorney in favour of appellant No.1. The appellants are ready to pay the deficit court fee stamp as ordered by this Court on 18th August, 2016. Hence the direction:-

i. The Office is directed to transfer an amount of Rs.3,72,085/- along with accrued interest in the bank

2.FA.349.2003. 2/2

account of appellant No.1 - Vishwanath Dau Jiwane on giving bank account details and on personal identification.

ii. The amount be transferred only on deposit of the deficit court fee.

iii. The civil application is disposed of.

JUDGE

vijay