Mr. Jagannath Anna Gavade And Ors vs Shri. Shashikant Bhupal ...
2023 Latest Caselaw 242 Bom

                   Tikam                                            1/2            5- FA 702 of 2016
                                                                                   7th
                                                                                         January, 2023
VAISHALI
ANIL                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TIKAM
                                               CIVIL APPELLATE JURISDICTION
Digitally signed
                                                FIRST APPEAL No. 702 OF 2016
by VAISHALI
ANIL TIKAM
Date: 2023.01.09
14:41:36 +0530
                   Mr. Jagannath Anna Gavade and Ors.                     ....Appellant
                            Vs.
                   Shri Shashikant Bhupal Khandekar
                   and Ors.                                               ....Respondents
                                                            -----
                   Mr. Tejpal S. Ingale, Advocate for the Appellant.
                                                    CORAM : SANDEEP K. SHINDE, J.

SATURDAY 7TH JANUARY, 2023

P.C. :

1. Heard Mr. Ingale, learned counsel for the Appellant.

2. Feeling aggrieved by the Judgment and Award dated 13 th August, 2015 in M.A.C.P. No. 34 of 2013 passed by Chairman, Motor Accident Claims Tribunal, Sangli, Claimants have preferred this appeal on the following grounds:

(i) Incorrect application of the multiplier.

(ii) Non-payment of consortium to the parents.

(iii) Not granting, compensation for loss of future prospects.

 Tikam                               2/2               5- FA 702 of 2016
                                                      7th
                                                            January, 2023

3. Issue notice to respondents, returnable on 3 March, rd

2023. Notice to indicate that endeavor shall be made to dispose of the first appeal at the admission stage.

4. In the meanwhile, the Appellant shall file the private paper-book.

(SANDEEP K. SHINDE, J.)