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Tata Aig General Insurance Co.Ltd vs Mr.Raja Ramsaware Gautam And Anr
2022 Latest Caselaw 5634 Bom

Citation : 2022 Latest Caselaw 5634 Bom
Judgement Date : 21 June, 2022

Bombay High Court
Tata Aig General Insurance Co.Ltd vs Mr.Raja Ramsaware Gautam And Anr on 21 June, 2022
Bench: Shrikant Dattatray Kulkarni
         Digitally
         signed by
         VINA
VINA     ARVIND
ARVIND   KHADPE
         Date:
KHADPE   2022.06.23   Vina Khadpe
         10:29:06
         +0530                                                                          (27) fa.607.2017.doc


                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                              FIRST APPEAL NO.607 OF 2017

                      TATA AIG General Insurance Co. Ltd.            .... Appellant
                          Versus
                      Mr. Raja Ramsaware Gautam and anr.             ....Respondents

                      Mr. Devendranath S. Joshi for the Appellant.
                      Mr. Yogendra Pendse for the Respondent No.1.

                                                    CORAM : SHRIKANT D. KULKARNI, J.
                                                    DATE     : 21st JUNE, 2022.
                      P.C. :

1. Heard Mr.Devendranath S. Joshi, learned counsel for the

Appellant and Mr. Yogendra Pendse, learned counsel for Respondent No.1-

original claimant.

2. Perused the impugned Judgment and Award passed by the

Commissioner for ECA & Judge, Third Labour Court, Thane, on 14 th

December, 2016 in Application (ECA) 289/C-58/2014.

3. Having regard to the arguable points raised in the Appeal, it is

necessary to admit the Appeal. Hence, Appeal is admitted.

4. Issue notice to the Respondents returnable on 17 th August,

2022.

5. Mr.Yogendra Pendse, learned counsel waives service of notice

on behalf of Respondent No.1.

Vina Khadpe (27) fa.607.2017.doc

6. The Appellant-Insurance Company is permitted to serve

Respondent No.2, in addition to regular mode of service as permissible

under law and file a service affidavit to that effect.

7. Call for Record and Proceedings from the concerned Court.

(SHRIKANT D. KULKARNI, J.)

 
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