Mohan Parashuram Bendrikar And ... vs Ujwala Sambhaji Wagh And Ors
2022 Latest Caselaw 3579 Bom

                                 1/2                    501 FA-496-13.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                       FIRST APPEAL NO.496 OF 2013


Mohan Parashuram Bendrikar &               ..     Appellants
Anr.

                       Versus

Ujwala Sambhaji Wagh & Ors.                ..     Respondents


                                       ...

None for the Appellants.
Mr.Rahul Mehta i/b KMC Legal Venture for the Respondent
No.2.
                          ...

                          CORAM: BHARATI DANGRE, J.

DATED : 01st APRIL, 2022

P.C:-

1. The First Appeal is listed for speaking to the minutes of the judgment and order dated 30/06/2020.

2. In paragraph 12, while determining the compensation, it is recorded as under :-

"Each appellant/claimant is entitled for compensation of Rs.42,59,231/-, subject to the deduction towards personal expenses".

The word "each" is inadvertently recorded and it needs to be deleted.

M.M.Salgaonkar





                                  2/2                  501 FA-496-13.doc

3. Now the judgment shall read as under :-

"Appellant/claimant is entitled for compensation of Rs.42,59,231/- subject to the deduction towards personal expenses."

4. The judgment and order stands corrected accordingly.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar