The New India Assurance Company ... vs Mr. Kamlesh Kumar Jaymurti ...
2021 Latest Caselaw 16043 Bom

                                 1/2                      901 FA-169.14.odt


 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION
                    FIRST APPEAL NO.169 OF 2014


Mohammed Ali Abdul Samad
Khan & Anr.                                  ..                 Appellants

       Vs.

Dawood Mohd. Khati & Ors.                    ..                Respondents

                                ALONG WITH
                    FIRST APPEAL NO.246 OF 2015


The New India Assurance Company
Limited                                      ..                 Appellant

       Vs.

Kamlesh Kumar Jaymurti
Vishwakarma & Ors.                           ..                Respondents

                            ...
Mr. Amol Gutne i/b Ms. Swati Mehta for the appellants in First
Appeal No.169 of 2014 and for the respondents in First Appeal
No.246 of 2015.

Mr. D.R. Mahadik for the appellant in First Appeal No.246 of
2015 and for respondent in First Appeal No.169 of 2014.
                               ...

                        CORAM : SMT. BHARATI DANGRE, J.

DATED : 18TH NOVEMBER, 2021.

AJN





                                 2/2                  901 FA-169.14.odt




P.C:-

1. Heard learned respective counsel for the appellants and the respondents.

2. Closed for judgment.

3. The claimants in the First Appeal No.169 of 2014 as well as the claimants/respondents in Appeal No.246 of 2015 shall place on record an affidavit stating the details of the compensation received by them. The said affidavit shall be filed within a period of one week from today.

[SMT. BHARATI DANGRE, J.]

AJN