Maruti Vithoba Suryagan And Othrs vs N.R. Palawisamy S/O Rasappa
2021 Latest Caselaw 16111 Bom

                                                                                18. Ia-3368-2021-in- Fa-316-2009.doc




                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                           INTERIM APPLICATION NO. 3368 OF 2021
                                                                IN
                                                 FIRST APPEAL NO. 316 OF 2009

                        Maruti Vithoba Suryagan And Others.                     ...Applicants/
                                                                                Appellants
                                  Versus
                        N.R. Palawisamy S/O Rasappa & Anr.                      ...Respondents

                        Mr. Macchindra A. Patil, for the Applicants/Appellants.


                                                      CORAM :    N. J. JAMADAR, J.

                                                      DATE :     22nd NOVEMBER, 2021

                        P.C.:

1. Heard the learned counsel for the applicant.

2. The learned counsel invited the attention of the Court to

Clause-4 of the impugned Judgment and award dated 23 rd

September, 2008.

" 4. On depositing the amount, amount of Rs.25,000/- be deposited in the name of the petitioner Nos.2 and 5 each in F.D.R. till attaining their majority in any Nationalized Bank. Remaining amount be given to the petitioner Nos.3 and 4 for and on behalf of minor petitioners by issuing account payee cheque."

3. The learned counsel submits that the applicant Nos.3 &

4 have since attained majority. Copies of the birth certificate &

school leaving certificates of the applicant Nos. 3 & 4 are annexed to Digitally signed by SAJAKALI SAJAKALI LIYAKAT LIYAKAT JAMADAR JAMADAR Date:

2021.11.23 16:41:13 +0530 Sajakali Jamadar ...1

18. Ia-3368-2021-in- Fa-316-2009.doc

the application.

4. Having regard to the developments in the intervening

period and the time lag there does not seems to be any impediment

in allowing the applicant Nos. 3 & 4 to withdraw the amount of

Rs.25,000/- along with interest accrued thereon in terms of clause -

4 of the impugned Judgment and award, extracted above.

5. Hence, the application stands allowed in terms of prayer

clause 'a'.

Interim Application stands disposed of.

                                               (N. J. JAMADAR, J.)




Sajakali Jamadar                                                                        ...2