Mrs. Ajit Kaur Rajendra Singh Vasu ... vs Mr. Lal Mohd. Walikar And Another
2022 Latest Caselaw 11939 Bom

            Digitally signed
            by JITENDRA
 JITENDRA SHANKAR
 SHANKAR NIJASURE
 NIJASURE Date:
          2022.11.23
            14:51:59 +0530




                                                                          16-fa-146-2022.doc

jsn
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                          FIRST APPEAL NO.146 OF 2022

          Smt. Ajit Kaur Rajendra Singh Vasu & Ors.                       ...Appellants

                               Versus

          Mr. Lal Mohd. Walikar & Anr.                                    ...Respondents

                                                       ----------
          Ms. Rina Kundu for the Appellants.
          Ms. Poonam Mittal for Respondent No.2.
                                                       ----------

                                               CORAM :         R.I. CHAGLA J

                                                DATE       :   21ST NOVEMBER, 2022

          ORDER :

1. The present First Appeal has been filed challenging the

impugned Judgment dated 28th November, 2013 passed by the

Member, Motor Accidental Claim Tribunal, Thane ("M.A.C.T." Thane)

in M.A.C.P. No.86 of 2009.

2. The Tribunal had awarded compensation of

Rs.3,86,000/-. This Appeal is for enhancement of the compensation

amount. The Appellant has claimed Rs.10,00,000/-.

16-fa-146-2022.doc

3. The learned Advocate for the Appellant states that the

Income Tax Return of the deceased has not been considered by the

Member, M.A.C.T, Thane. In view of the narrow conspectus of the

matter, the First Appeal can be heard and disposed of at the

admission stage. Accordingly, the First Appeal is fixed for hearing at

admission stage on 28th November, 2022. The Appellants have filed

compilation of documents.

4. Stood over to 28th November, 2022.

[R.I. CHAGLA J.]