Dada Bhagvat Binvade And Anr vs Reliance General Insurance ...
2022 Latest Caselaw 2267 Bom

                                                                                  5 -i-ia-1292-22.doc


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                     INTERIM APPLICATION NO. 1292 OF 2022
                                                       IN
                                       FIRST APPEAL (ST) NO. 17914 OF 2016

                         Mr. Dada Bhagvat Binvade & Anr.                  ..Applicants
                                   v/s.

                         Reliance General Insurance Co. Ltd.
                         & Anr.                                           ..Respondents

                         Ms. Poonam Mittal for the Applicant.
                         Mr. Bhalchandra Shinde for the Respondent Nos.1 and 2.

                                           CORAM : ANUJA PRABHUDESSAI, J.

DATED : 7th MARCH, 2022.

P.C.

1. The Applicant has sought to withdraw the compensation deposited by the Appellant-Insurance Company. By the impugned judgment and award dated 28.01.2016 the Respondent Nos.1 and 2 have been awarded compensation of Rs.7,97,500/- each with proportionate cost and interest.

2. In view of the reasons stated in the Application, Respondent Nos.1 and 2 are permitted to withdraw 50% of the amount awarded by the trial Court with proportionate interest. Application stands disposed of.

Digitally signed by PRASANNA

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

2022.03.09 10:49:09 +0530

P. Salgaonkar 1 of 1