United India Insurance Co. Ltd. ... vs Shri. Waman Hari Aware And Anr
2022 Latest Caselaw 5672 Bom

         Digitally
         signed by
VINA     VINA ARVIND
         KHADPE
ARVIND   Date:
KHADPE   2022.06.23
         10:34:35      Vina Khadpe
         +0530
                                                                                         (32) fa.818.2018.doc


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                               FIRST APPEAL NO.818 OF 2018

                       United India Insurance Co. Ltd.               .... Appellant
                            Versus
                       Shri. Waman Hari Aware and anr                ....Respondents

                       Mr. Ketan Joshi for the Appellant.

                                                     CORAM : SHRIKANT D. KULKARNI, J.

                                                     DATE     : 21st JUNE, 2022.

                       P.C. :

1. Heard Mr. Ketan Joshi, learned counsel for the Appellant- United India Insurance Co. Ltd.

2. Perused the impugned Judgment and Award passed in Motor Accident Claim Petition No.50 of 2013 by the Motor Accident Claims Tribunal, Niphad, Nashik on 12th October, 2015.

3. Having regard to the arguable points involved in the Appeal, it is necessary to admit the Appeal.

4. Admit.

5. Issue notice to the Respondent returnable on 17 th August, 2022. In addition to court's service, the Appellant is permitted to serve the Respondents by private mode of service as permissible under law and file service affidavit to that effect.

6. Call for Record and Proceedings from the concerned tribunal.

(SHRIKANT D. KULKARNI, J.)