The New India Assurance Co. Ltd., ... vs Haribhau Damu Khaire And Ors
2023 Latest Caselaw 346 Bom

                                                      28-fa(st)22902-2021.doc


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

             FIRST APPEAL (ST) NO.22902 OF 2021
                            WITH
          INTERIM APPLICATION (ST) NO.22909 OF 2021
                             IN
             FIRST APPEAL (ST) NO.22902 OF 2021
                            WITH
            INTERIM APPLICATION NO.3778 OF 2021
                             IN
             FIRST APPEAL (ST) NO.22902 OF 2021


 The New India Assurance Co. Ltd., The
 Divisional Manager, Mumbai                   ... Appellant
             V/s.
 Haribhau Damu Khaire & Ors.                  ... Respondents

                               WITH
               INTERIM APPLICATION NO.133 OF 2023
                                IN
                FIRST APPEAL (ST) NO.22902 OF 2021


 Sunanda Haribhau Khaire                      ... Applicant
             V/s.
 The New Assurance Co. Ltd., The
 Divisional Manager, Mumbai                   ... Respondent

 Mr. R.R. Varma a/w Mr. Sanket Thorat and Sachin
 Saware for the applicant/original respondent No.2.
 Ms. S.S. Dwivedi for the respondent.

                               CORAM : AMIT BORKAR, J.

                               DATED    : JANUARY 9, 2023
 P.C.:

1. One of the main issue involved in the application is the

28-fa(st)22902-2021.doc

power of the Motor Accident Tribunal to review its own judgment on merits. Learned advocate for the applicant seeks time to prepare himself.

2. Stand over to 24th January, 2023.

(AMIT BORKAR, J.)