United India Insurance ... vs Shriram Shankarraoji Deshmukh ...
2021 Latest Caselaw 5671 Bom

Citation : 2021 Latest Caselaw 5671 Bom
Judgement Date : 25 March, 2021

Bombay High Court

United India Insurance ... vs Shriram Shankarraoji Deshmukh ... on 25 March, 2021

Bench: S. M. Modak

3.FA.547.2009.                                                                                          1/2


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

                             Civil Application (CAF) No.1000 of 2020
                                                 IN
                              First Appeal No.547 of 2009 (Decided)
            United India Insurance Co. Ltd. Vs. Shriram Shankarraoji Deshmukh & Ors.
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Office notes, Office Memoranda of
Coram, appearances, Court's orders                           Court's or Judge's Orders
or directions and Registrar's orders.
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                 Smt. Mrunal Naik, Advocate for the Appellant.
                 Shri P.R. Agrawal, Advocate for Respondent Nos.1 and 2.

                                 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 Smt. Mrunal Naik, learned Advocate for the appellant and Shri P.R. Agrawal, learned Advocate for respondent Nos.1 and 2.

3. The appeal of the Insurance Company is already disposed by this Court as per the judgment dated 9th September, 2019. An amount of Rs.3,22,804/- is deposited in this Court apart from the statutory deposit. The respondent Nos.1 and 2/original claimants have already withdrawn Rs.96,000/-. They are claiming for balance amount. The appellant is not having any objection. Hence, the direction:-

i. The Office is directed to transfer the balance amount from Rs.3,22,804/- along with statutory deposit to the Motor Accident Claims Tribunal, Amravati.

3.FA.547.2009. 2/2

ii. The Motor Accident Claims Tribunal, Amravati is directed to transfer the amount in the bank account of the original claimants on furnishing bank details and on personal identification and on completion of the office procedure.

iii. The civil application is disposed of.

JUDGE

vijay