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National Insurance Co Ltd vs Dr Mrs Rita Vasudeo Warke
2022 Latest Caselaw 11693 Bom

Citation : 2022 Latest Caselaw 11693 Bom
Judgement Date : 16 November, 2022

Bombay High Court
National Insurance Co Ltd vs Dr Mrs Rita Vasudeo Warke on 16 November, 2022
Bench: Anuja Prabhudessai
                                                                       902-i-fa-1027-1997.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                                 FIRST APPEAL NO. 1027 OF 1997
                                            WITH
                             CROSS OBJECTION (ST) NO. 11359 OF 2005
                                              IN
                                 FIRST APPEAL NO. 1027 OF 1997

             National Insurance Company Ltd.                            ..Appellant.

                             v/s.

             Dr. Mrs. Rita Vasudeo Warke & Ors.                         ..Respondents

             Ms. Poonam Mittal, for the Appellant.
             Mr. T.J.Mendon, for the Respondent.
             Mrs. Anuradha Kumbhar, Asst. General Manager (Legal).

                                          CORAM : ANUJA PRABHUDESSAI, J.

DATED : 18th OCTOBER, 2022.

P.C.

1. This is an appeal under Section 173 of the Motor Vehicles Act

filed by the Claimants for enhancement of compensation awarded by the

Claims Tribunal , Alibag under judgment and Award dated 28.10.1996 in

Claim Application No. 243 of 1992.

2. Learned Counsel for the Appellant and Respondent state that the

parties have arrived at mutual settlement. They have placed on record

Minutes of Order, signed by the learned Counsel for the respective

parties. The same is taken on record and marked "X" for identification.

3. Order in terms of Minutes of Order. The Insurance Company to

P P SALGAONKAR 1 of 2 902-i-fa-1027-1997.doc

deposit the enhanced compensation with interest before the Claims

Tribunal within four weeks from the date of the order. Compensation

with accrued interest be paid to the Claimants in equal proportion.



                                                       (ANUJA PRABHUDESSAI, J.)




P P SALGAONKAR                                                                           2 of 2
 

 
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