Abdul Salam S/O Abdjul Raheman ... vs Dr. Ramdas S/O Charandas Ukey And ...
2021 Latest Caselaw 16366 Bom

                                                         1                                 251121fa606.21.odt


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

                                           FIRST APPEAL NO. 606 OF 2021
                                    ABDUL SALAM S/o ABDUL RAHEMAN ANSARI
                                                   VERSUS
                                 DR. RAMDAS S/O CHARANDAS UKEY AND ANOTHER
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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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Mr. B. S. Mandhare, Advocate for the appellant.

CORAM : V. M. DESHPANDE J.

DATE : NOVEMBER 25, 2021.

1. This appeal filed by the original claimant for enhancement of the compensation.

2. Heard Mr. B. S. Mandhare, learned counsel for the appellant.

3. The learned counsel tendered the deposition of Dr. Anil Golhar, Orthopedic Surgeon of Nagpur, who treated the appellant. From his evidence it is clear that he proved the Disability Certificate (Exh.47). According to Dr. Golhar, permanent disability was 40%, however in paragraph 38 of the impugned judgment, the learned Judge has stated the permanent disability as 30%. In that view of the matter, re-look is necessary for calculation of entire compensation.

4. ADMIT.

5. Call for the record and proceedings.

Digitally signed byPARAG PRABHAKARRAO DIWALE JUDGE Signing Date:25.11.2021 18:24 Diwale