Baburao Devrao Bodke And Anr vs The United India Insurance Co. ...
2023 Latest Caselaw 4056 Bom

                                                           R.A. St.No.33063/2022
                                      :: 1 ::


            IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD


       REVIEW APPLICATION (CIVIL) ST. NO.33063 OF 2022 IN
                 FIRST APPEAL NO.3548 OF 2018


 Baburao s/o Devrao Bodke & anr.                             ... APPLICANTS

          VERSUS

 The United India Insurance Co. Ltd. & anr.                  ... RESPONDENTS

                              .......
 Mr. V.B. Dhage, Advocate for applicants
 Mr. V.R. Mundada, Advocate for respondent No.1.
                               .......

                                      CORAM :       R.G. AVACHAT, J.

                                      DATE      :   21st APRIL, 2023
 PER COURT :



                  Heard.       This Court, by judgment and order dated

21st January 2022, had allowed the appeal of the respondent

Insurance Company, directing to first pay 70% of the amount

under the impugned award passed by the Labour Court, Nanded

and recover the same from the Tractor owner. It is informed

that the Insurance Company has complied with the said order.

Now this application has been moved, asking for directions to

the Insurance Company to pay the entire amount i.e. 100%

under the impugned award and recover the balance 30% from

the Tractor owner. Such a prayer cannot be entertained in

R.A. St.No.33063/2022 :: 2 ::

review. The applicants may have their remedy in appeal

against the judgment and order passed by this Court. In view

of the same, the application stands disposed of.

Interim application, if any, stands disposed of.

(R.G. AVACHAT, J.)

fmp/-