The Branch Manager, The Sbi ... vs Smt. Khairun Wd/O Jahir Khan And ...
2022 Latest Caselaw 13421 Bom

                                                                     1                                  5.FA.208-2022.odt




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          NAGPUR BENCH AT NAGPUR

                                               FIRST APPEAL NO. 208 OF 2022
                            ( The Branch Manager, The SBI General Insurance Co. Ltd.
                                                      Vs.
                                     Smt. Khairun Wd/o Jahir Khan & Ors. )
             Office Notes, Office Memoranda                          Court's or Judge's orders
             of Coram, Appearances, Court's
             orders     or    directions and
             Registrar's orders

                                               Mrs. Mrunal Naik, Advocate for the Appellant.
                                               Mr. P.S. Mirache, Advocate for the Respondent Nos. 1 to 3.


                                               CORAM:        AVINASH G. GHAROTE, J.

DATED : 21st DECEMBER, 2022

It is contended, that there is a serious dispute regarding the identity of the deceased and though the learned Tribunal in para 7 of the judgment has ruled otherwise, however, there is no document on record to establish the identity, though it is observed otherwise by the learned Tribunal. The application for release of the amount to be considered after establishing the identity.

2. Call R and P.

3. The appellant is permitted to file the paper-book.

4. The unserved respondent/s be served afresh within three weeks by all modes permissible in law including E-mail and Whats App. Hamdast is granted.

Signed By:SHRIKANT DAMODHAR BHIMTE

Signing Date:21.12.2022 16:30 JUDGE SD. Bhimte