Iffco-Tokio General Insurance ... vs Mr. Shahaji Dharamraj Mane
2023 Latest Caselaw 7915 Bom

                                                    901-FA-298-2018-IA-2753-2022.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                               CIVIL APPELLATE JURISDICTION

                           FIRST APPEAL NO.298 OF 2018
                                      WITH
                       INTERIM APPLICATION NO.2753 OF 2022
                                       IN
                           FIRST APPEAL NO.298 OF 2018

 IFFCO TOKIO GENERAL INSURANCE CO.LTD.                      )...APPELLANT

          V/s.

 MR.SHAHAJI DHARAMRAJ MANE                                  )...RESPONDENT

 Mr.Rajesh Kanojia a/w. Ms.Riddhi Chavan i/by Res Juris, Advocate for
 the Appellant.
 Mr.R.S.Alange, Advocate for the Respondent No.1.

                                   CORAM      :    ABHAY AHUJA, J.

                                   DATE       :    4th AUGUST 2023

 P.C. :

1. This matter has been substantially heard. Learned Counsel for

both, the Appellant as well as the Respondent, seek time in order to

explain as to why 50% of the amount of salary is to be taken for

computing compensation in the case of permanent disability as

contained in paragraph 2 of the decision of the Honourable Supreme

Court in the case of Kartik Subramanian vs. B Sarath Babu & Ors.1.

 1    2021 0 ACJ 993

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901-FA-298-2018-IA-2753-2022.doc

2. List this matter on 17th August 2023 at 2.30 p.m. as Part Heard.

3. Learned Counsel are at liberty to file brief propositions along

with supporting judgments.

                                         (ABHAY AHUJA, J.)




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