United India Insurance Company ... vs Smt. Shubhangi Sanjiv Shirshat ...
2022 Latest Caselaw 13232 Bom

         Digitally
         signed by                                    1/1                      50-fa-1199-16.doc
         MEERA
MEERA    MAHESH
MAHESH   JADHAV
JADHAV   Date:
         2022.12.20
         16:59:30
         +0530
                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION
                                     FIRST APPEAL NO. 1199 OF 2016
                                                  WITH
                                   CIVIL APPLICATION NO.2676 OF 2016
                                                   IN
                                      FIRST APPEAL NO.1199 OF 2016

              United India Insurance Co. Ltd.                   ....Appellant
                    V/s.
              Smt. Shubhangi Sanjiv Shirshat & Ors.             ...Respondents

                                                  WITH
                                       FIRST APPEAL NO.1042 OF 2019

                                                 ----

Mr. Nikhil Mehta i/b KMC Legal Venture for Appellant. Mr. T. J. Mendon for Respondent Nos.1, 3 & 4.

----

CORAM : K.R. SHRIRAM & KAMAL KHATA JJ DATED : 19th DECEMBER 2022

P.C. :

1 Impugned judgment is in Marathi and the translation given is an

apology for translation with full of errors. Insurance company shall file an

official translation of the judgment within two weeks.

2 Stand over to 3rd January 2023.

(KAMAL KHATA, J.) (K.R. SHRIRAM, J.)

Meera Jadhav