Bombay High Court
The Branch Manager National ... vs Ramkrushna Madhukar Bobde And 2 ... on 17 September, 2021
Bench: Avinash G. Gharote
(1) 5 .FA.22.2008 & 26.2008
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
FIRST APPEAL NO.22 OF 2008
The Branch Manager National Insurance Co. Ltd., Kamptee Branch through the Regional
Manager, Nagpur
Vs.
Ramakrushna s/o Madhukar Bobde and others
WITH
FIRST APPEAL NO.26 OF 2008
The Branch Manager National Insurance Co. Ltd., Kamptee Branch through the Regional
Manager, Nagpur
Vs.
Pradeep S/o Ramrao Thakare and others
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Ms. M. H. Pathade, Advocate for respondent no.1.
CORAM : AVINASH G. GHAROTE, J.
DATE : 17/09/2021
Civil Application (CAF) No.994 of 2020
and Civil Application (CAF) No.1198 of 2020
IN
FIRST APPEAL NO.22 OF 2008
The learned Counsel for the respondent
No.1 does not press Civil Application (CAF) No.994 of
2020 and Civil Application (CAF) No.1198 of 2020, in
view of the subsequent Civil Application (CAF) No.1432
of 2021.
2. The above two Civil Applications, therefore,
are dismissed, as not pressed.
(2) 5 .FA.22.2008 & 26.2008
Civil Application (CAF) No.1432 of 2021
IN
FIRST APPEAL NO.22 OF 2008
3. This Application is filed by the respondent
no.1, seeking to withdraw the amount of Rs.1,23,956/-
(Rs. One Lakh Twenty Three Thousand Nine Hundred
Fifty Six only) deposited by the appellant in this Court
and the amount of Rs.1,80,455/- (Rs. One Lakh Eighty
Thousand Four Hundred Fifty Five only) deposited
before the M.A.C.T., Nagpur. Since the challenge to the
Award passed by the Tribunal has been rejected by this
Court by Judgment dated 22.8.2019, the entitlement of
the respondent no.1 to the aforesaid amount cannot be
disputed, in view of which, the Civil Application (CAF)
No.1432 of 2021 is allowed.
4. The amounts as indicated above, be made
over to the respondent no.1.
Civil Application (CAF) No.993 of 2020
and Civil Application (CAF) No.1197 of 2020
IN
FIRST APPEAL NO.26 OF 2008
5. Civil Application (CAF) No.993 of 2020 and
Civil Application (CAF) No.1197 of 2020, are not pressed
by the learned Counsel for the respondent no.1, in view
of the subsequent Civil Application (CAF) No.1431 of
2021. As a result of which, the above two applications
are dismissed, as not pressed.
(3) 5 .FA.22.2008 & 26.2008
Civil Application (CAF) No.1431 of 2021
IN
FIRST APPEAL NO.26 OF 2008
6. This Application is filed by the respondent
no.1, seeks to withdraw the amount of Rs.1,23,956/-
(Rs. One Lakh Twenty Three Thousand Nine Hundred
Fifty Six only) deposited by the appellant in this Court
and the amount of Rs.1,80,455/- (Rs. One Lakh Eighty
Thousand Four Hundred Fifty Five only) deposited
before the M.A.C.T., Nagpur. Since the challenge to the
Award passed by the Tribunal has been rejected by this
Court by Judgment dated 22.8.2019, the entitlement of
the respondent No.1 to the aforesaid amount cannot be
disputed, in view of which, the Civil Application (CAF)
No.1431 of 2021 is allowed. The amounts as indicated
above, be made over to the respondent No.1.
JUDGE
Sarkate
