Shri. Anil Dhondiba Kumbhar vs The United India Insurance ...
2022 Latest Caselaw 2842 Bom

             Digitally signed by
JAYARAJAN    JAYARAJAN
ANJAKULATH   ANJAKULATH NAIR
NAIR         Date: 2022.03.24
             15:16:01 +0530




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                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION
                                                CIVIL APPLICATION NO.363 OF 2019
                                                                   IN
                                                      FIRST APPEAL NO.221 OF 2020


                                   Anil Dhondiba Kumbhar                   ]   ...          Applicant

                                                Vs.

                                   The United India Insurance Co. Ltd. ]
                                   & Ors.                              ]       ...         Respondents

                                                               ...
                                   Mr. Dhairyasheel Sutar with Ms. Kranti Garg and Mr. Nirmal
                                   Pagaria for the applicant.

                                   Mr. Amol Gatne for respondent No.1.
                                                                 ...

                                                            CORAM : SMT. BHARATI DANGRE, J.

                                                            DATED       : 23RD MARCH, 2022.

                                   P.C. :-

1. The learned counsel for the applicant/appellant and the learned counsel for the Insurance Company are at consensus that the appeal deserves to be heard finally, at the stage of admission, since the claimant in the claim petition has already received the

AJN 2/2 33 CAF-363.19.odt

amount of compensation awarded under the impugned judgment and now the discord only survives between the appellant and the Insurance Company.

2. Subject to the appellant filing a private paper-book within four weeks from today, list the appeal peremptorily on 26/04/2022 for fixing up an early date of hearing.

3. Since the appeal will be taken up for final hearing at the admission stage, the Insurance Company shall not execute the impugned order against the owner, till the final hearing of the appeal.

[SMT. BHARATI DANGRE, J.]

AJN