Prashant Sukhdev Kale vs Shaikh Shabir S/O Shaikh Ahmed And ...
2021 Latest Caselaw 15493 Bom

                                                                       2500.21fa
                                    (1)

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

                    918 FIRST APPEAL NO.2500 OF 2021

                PRASHANT SUKHDEV KALE
                           VERSUS
      SHAIKH SHABIR S/O SHAIKH AHMED AND ORS.
                               ...
 Mr S. B. Rajebhosale, Advocate for appellant

                                CORAM : RAVINDRA V. GHUGE
                                              AND
                                        S. G. MEHARE, JJ.

DATE : 27th October, 2021

PER COURT:

1. The office objection with regard to the address of the appellant, is dispensed with.

2. The appellant is the original claimant, who seeks enhancement in compensation that was granted to him by the impugned judgment under the Motor Vehicles Act.

3. Issue notice to the respondents, returnable on 30/11/2021.

4. Call for Record and Proceedings in M.A.C.P. No.497/2016, decided on 22/03/2021, by the learned M.A.C.T. at Aurangabad.

(S. G. MEHARE, J.) (RAVINDRA V. GHUGE, J.)

sjk