Smt. Vidhya Wd/O Shalikchand ... vs Oriented Insurance Company Ltd., ...
2021 Latest Caselaw 15603 Bom

                                             1                                 fa351.20.odt

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

                     FIRST APPEAL NO.351/2020
  Smt. Vidhya wd/o Shalikchand Thakare and anr. vs. Oriental Insurance
                        Company Ltd. And Ors.
 _______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions           Court's or Judge's orders.
and Registrar's Orders.



                     CORAM : V.M. DESHPANDE, J.

DATED : OCTOBER 28, 2021 Learned counsel for the appellants is absent. I have gone through the impugned judgment and award.

It appears that the second thought is necessary to examine as to whether the learned Tribunal has given adequate compensation to the appellants.

Hence, ADMIT.

JUDGE

kahale