Mrs. Ajit Kaur Rajendra Singh Vasu ... vs Mr. Lal Mohd. Walikar And Another
2022 Latest Caselaw 531 Bom

SHAMBHAVI
NILESH                                                               4-CAF-1228-2015.odt
SHIVGAN
Digitally signed by
SHAMBHAVI NILESH
SHIVGAN                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Date: 2022.01.15
14:51:46 +0530                          CIVIL APPELLATE JURISDICTION

                                      CIVIL APPLICATION NO.1228 OF 2015
                                                      IN
                                     FIRST APPEAL (ST) NO.22648 OF 2014

                      Mrs. Ajit Kaur Rajendra Singh
                      Vasu and Anr.                                           ...Applicants
                           Vs
                      Mr. Lal Mohd. Walikar and Anr.                          ... Respondents
                                                    ...

Mr. Raghujit Singh for the Appellant.

CORAM : SANDEEP K. SHINDE J.

DATE : JANUARY 14, 2022.

P.C. :

Heard learned counsel for the parties.

2 Delay of seven days occurred in preferring First Appeal

against the judgment and award dated 4th December, 2013 passed by

the Member, Motor Accident Claims Tribunal, Thane is condoned.

3 Application is made absolute in terms of prayer clause

(a). Application is allowed and disposed of.

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                                        4-CAF-1228-2015.odt




4         List the First Appeal for Admission on 22nd February,

2022.

                                     (SANDEEP K. SHINDE, J.)




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