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Alka Annasaheb Honde (Deceased) ... vs Bajaj Allianz General Insurance ...
2021 Latest Caselaw 13268 Bom

Citation : 2021 Latest Caselaw 13268 Bom
Judgement Date : 16 September, 2021

Bombay High Court
Alka Annasaheb Honde (Deceased) ... vs Bajaj Allianz General Insurance ... on 16 September, 2021
Bench: R. G. Avachat
                                                                           39-ca.9142-21.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                         CIVIL APPLICATION NO.9142 OF 2021
                                   IN FA/607/2020

                (Alka w/o. Annasaheb Honde, since deceased,
            through L.Rs. Siddhesh s/o. Annasaheb Honde and ors.
                                       Vs.
            Bajaj Allianz General Insurance Company Ltd. and anr.)

                                             ----
Mr.S.S.Gangakhedkar,                 Advocate h/f.   Mr.R.R.Karpe,        Advocate         for
applicants

Mr.S.G.Chapalgaonkar, Advocate for respondent no.1
                                ----

                                     CORAM : R.G. AVACHAT, J.

DATE : SEPTEMBER 16, 2021 ORDER :-

Heard. Perused the impugned award.

2. Issue of involvement of vehicle is there. It is a death

claim. Perused the impugned judgment and award. In the fitness of

things, the applicants are permitted to withdraw 35% of the amount in

deposit, on furnishing usual undertaking to the satisfaction of learned

Registrar (Judicial). The application stands disposed of accordingly.

[R.G. AVACHAT, J.] KBP

39-ca.9142-21.odt

IN THE HIGH COURT OF JUDICATURE AT BOMBAY BENCH AT AURANGABAD

FIRST APPEAL NO.607 OF 2020

(Bajaj Allianz General Insurance Company Ltd.

Vs.

Alka w/o. Annasaheb Honde, since deceased, through L.Rs. Siddhesh s/o. Annasaheb Honde and ors.)

----

Mr.S.G.Chapalgaonkar, Advocate for appellant Mr.S.S.Gangakhedkar, Advocate h/f. Mr.R.R.Karpe, Advocate for respondent nos.1 to 4

----

CORAM : R.G. AVACHAT, J.

DATE : SEPTEMBER 16, 2021 ORDER :-

Inspite of service of notice, respondent no.5 has not

marked appearance. Issue him notice of final hearing of the appeal at

admission stage, returnable on 30.09.2021.

[R.G. AVACHAT, J.] KBP

 
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