Citation : 2022 Latest Caselaw 13229 Bom
Judgement Date : 19 December, 2022
1 45 fa 357-20 with ia 2165-19-c.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO.357 OF 2020
WITH
INTERIM APPLICATION NO.2165 OF 2019
Bajaj Allianz General Insurance Company Limited ... Appellant
Vs.
Smt.Meena Jijaba Jadhav and anr. ... Respondents
-------
None for the Appellant.
None for the Respondents.
-------
CORAM : ABHAY AHUJA, J.
DATE : 19th DECEMBER, 2022.
P.C. :
1. None for the parties.
2. This is an appeal challenging the judgment and award dated 26 th March, 2019 in Motor Accidents Claims Petition No.195 of 2014. Insurance company is aggrieved by the grant of compensation of Rs.11,07,400/- to the respondents/claimants.
3. Since the matter is of 2020 and none appears for the Insurance Company, list the matter on 16th January, 2023.
4. It is made clear that if none appears on the next date, the appeal to Digitally signed by PRIYA PRIYA RAJESH RAJESH SOPARKAR SOPARKAR Date: stand dismissed without further reference to the court.
2022.12.20
14:58:53
+0530
(ABHAY AHUJA, J.)
Priya Soparkar 1 of 1
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