United India Insurance Co. Ltd vs Atul Dattatray Wadhane And Anr
2022 Latest Caselaw 7131 Bom

                                                                              11-ii- fa-st-15421-22.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION
                                       FIRST APPEAL (ST) NO. 15421 OF 2022

                        United India Insurance Co. Ltd.                   ..Appellant/Applicant.
                                     v/s.

                        Atul Dattatraya Wadhane & Anr.                          ..Respondents


                        Ms. Varsha Sharma for the Appellant/Applicant.
                        Ms. Rina Kundu for the Respondent.

                                                  CORAM : ANUJA PRABHUDESSAI, J.

DATED : 25th JULY, 2022.

P.C.

1. Learned Counsel for the Appellant states that no statutory defence

has been raised, and notice to Respondent No.2 has been dispensed with.

2. Learned Counsel for the Respondent No.1-Claimant states that the

Claimant has also challenged this judgment in First Appeal (St)

No.11883 of 2022. The said appeal be tagged along with this appeal.

3. Stand over to 22.8.2022.

Digitally (ANUJA PRABHUDESSAI, J.) signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.07.27 13:26:18 +0530

P P SALGAONKAR 1 of 1