Smt. Shital Abasaheb Kasbe And Ors vs The Chairam And Managing Director
2022 Latest Caselaw 13131 Bom

                                                                          8-FA-572-20.doc

Sharayu Khot.
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CIVIL APPELLATE JURISDICTION

                               FIRST APPEAL NO. 572 OF 2020


      Smt. Shital Abasaheb Kasbe & Ors.                         ...Appellants

                Versus

      The Chairman And Managing Director                        ...Respondent

                                           ----------
      Mr. Yogesh Pande for the Appellants.
      Mr. C.M. Lokeshappa for the Respondent.
                                           ----------

                                           CORAM : R.I. CHAGLA J

                                             DATE       : 16 December 2022

      ORDER :

1. Learned Counsel appearing for the Appellants states that

the claim which had been made by MACT, Pune was originally for Rs.

30,00,000/- and which claim had been rejected by the impugned

judgment and order dated 8th May 2019.

2. The present First Appeal has been filed on the basis of

the challenge to the impugned judgment and order and rejection of

claim of Rs. 30,00,000/-. In view of the Appellants being financially

8-FA-572-20.doc

incapable of paying the Court fees in respect of the said claim, the

Appellants are restricting their claim to Rs. 7,50,000/-. Accordingly,

the Application is made for permitting the Appellants to pay the

requisite Court fees for restricted claim of Rs. 7,50,000/-. Further

Application is made for amendment of the First Appeal by restricting

the claim to Rs. 7,50,000/-.

3. There is no objection on the part of the Respondent.

4. Accordingly, the Registrar is directed to accept payment

of Court fees for restricted claim of Rs. 7,50,000/-. The Appellant

shall carry out the amendment of the First Appeal by restricting its

claim to Rs. 7,50,000/-, which amendment shall be carried out

within a period of two weeks from the date of this order.

5. Liberty is granted to the Appellants to circulate the

matter, once the requisite Court fees are paid and amendment carried

out.

[R.I. CHAGLA J.]