Rupali Rajendra Aadkine And Ors vs Uttam Balajirao Deshmukh And ...
2022 Latest Caselaw 6829 Bom

                                           1
                                                                      5539.22CA

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                       67 CIVIL APPLICATION NO.5539 OF 2022
                         IN FIRST APPEAL NO. 3150 OF 2021

                    RUPALI RAJENDRA AADKINE & OTHERS
                                     VERSUS
                  UTTAM BALAJIRAO DESHMUKH & ANOTHER
                                         ...
                  Advocate for the applicants : Mr.K.M.Nagarkar
               Advocate for Respondent no.2 : Mr.Ajit B. Kadethankar
                                         ...

                                         CORAM : S.G.DIGE, J.

DATE : 18.07.2022 P.C. :

1] Heard the learned counsel for the applicants and respondent no.2. The learned counsel for the applicants submits that respondent no.2 has challenged the impugned judgment and award passed by the learned Motor Accident Claims Tribunal, Bhokar, District Nanded. The applicants have also filed appeal for enhancement of the amount. Both appeals are pending before this Court. The applicants are in need of money for their daily business as well as for medical purposes. The financial condition of the applicants is not well. The applicants have taken loan from their relatives and friends for day to day survival. There is no Karta in the family for source of income, hence, requested to allow the application.

5539.22CA

2] Considering the submissions of the learned counsel for the applicants, the applicants are permitted to withdraw 25% amount out of the deposited amount by giving undertaking.

3] Civil Application is disposed of accordingly.

[S.G.DIGE] JUDGE DDC