Tukaram Anna Bansode (Died) Thr ... vs The State Of Maharashtra Through ...
2022 Latest Caselaw 6799 Bom

                                           1
                                                                      13872.21CA

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                      27 CIVIL APPLICATION NO.13872 OF 2021
                         IN FIRST APPEAL NO.2954 OF 2018

             TUKARAM ANNA BANSODE (DIED) THROUGH L.Rs.
                           BHAMABAI & OTHERS
                                   VERSUS
                 THE STATE OF MAHARASHTRA & ANOTHER
                                      ...
                    Advocate for Applicants : Mr.A.S.More
                   AGP for Respondent-State : Mr.S.S.Dande
                                      ...
                                    CORAM : S.G.DIGE, J.

DATE : 18.07.2022 P.C. :

1] Heard the learned counsel for the applicants

and the learned AGP for the respondent-State. Though

respondent no.2 is served, none appears for respondent

no.2.

2] The learned counsel for the applicants submits

that mistakenly applicant no.1's maiden name was written

as 'Anna' instead of 'Tukaram' in First Appeal as well as in

Civil Application No.13654 of 2018. So it is necessary to

correct the name as 'Tukaram' in the pending Appeal as well

as in Civil Application. The learned counsel further submits

13872.21CA

that the said mistake was done before the trial Court also

and in the Judgment and Award passed by the Reference

Court the said mistake is corrected by the learned Reference

Court, hence, requested to permit the applicants to replace

the name of 'Anna' as 'Tukaram' in the First Appeal as well

as in Civil Application.

3] Considering the submissions of the learned

counsel for the applicants as well as the reasons mentioned

in the application, application is allowed in terms of prayer

clause-B.

4] Civil Application is disposed of accordingly.

5] List First Appeal No.2954 of 2018 on 6th

October, 2022.

[S.G.DIGE] JUDGE DDC