United India Insurance Co. Ltd., ... vs Pratima W/O Sitaram Thakare And ...
2021 Latest Caselaw 7428 Bom

                                           1                                    26-CAF-992-21.odt


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

                       CIVIL APPLICATION (CAF) NO.992 OF 2021
                                                    IN
                           FIRST APPEAL ST. NO. 3869 OF 2021
                           UNITED INDIA INSURANCE CO. LTD.
                                                   Vrs.
                   PRATIMA W/O SITARAM THAKARE AND OTHERS
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Office Notes, Office Memoranda of                              Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Ms. Anita Mategaonkar, Advocate for the applicant.

                                          CORAM:-          S. M. MODAK, J.

                                          DATED :          07/05/2021.

                          1.               Hearing        is    conducted          through        Video

Conferencing and all the learned Advocates agreed that the audio and visual quality was proper.

2. Heard.

3. There is delay of 1 day in filing the first appeal. It is caused due to the time consumed in making arrangement for deposit of mandatory deposit and Court Fee. The reasons are genuine.

4. Considering one day delay, I deem it proper to condone it without issuing notice to the respondents. Because much time will be consumed in hearing the respondents and then to condone the delay. Hence, delay of one day is condoned.

5. Civil application is disposed of.

                                  2                             26-CAF-992-21.odt


                                F.A.ST. NO.3869 OF 2021


                 1.              Heard.

2. Issue notice to the respondents, returnable in first week of August, 2021.

3. The Judgment of the Claims Tribunal, thereby granting compensation of Rs.8,75,000/- is challenged. Present appellant is respondent No.3.

4. Admit.

5. Call for Record and Proceedings.

CIVIL APPLICATION (CAF) NO.993 OF 2021

1. Heard.

2. Stay is granted to the execution of Judgment and Decree, subject to deposit of entire decretal amount in this Court within a period of eight weeks.

3. Civil application is disposed of.

4. Original claimants / present respondent Nos.1 and 2 are at liberty to apply for the withdrawal.

(JUDGE)

Choulwar