Mr. Umesh Madhusudan Sawant vs Maharashtra State Road Tranport ...
2023 Latest Caselaw 6440 Bom

                                          1                        48 fa 636-15-c.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                               FIRST APPEAL NO. 636 OF 2015

 Shri Umesh Madhusudan Sawant                     ... Appellant
       Vs.
 Maharashtra State Road Transport
 Corporation, Mumbai and ors.                     ... Respondents
                                              -------

 Ms.Rina Kundu, Advocate for the Appellant.
 Mr.D.D.Rananaware with Mr.Manjeet Lotankar, Advocates for the
 Respondent No.1.

                                              -------

                            CORAM :     ABHAY AHUJA, J.

                            DATE :      06 JULY, 2023.


 P.C. :


 1.           This appeal is listed under the caption "For Hearing                    and Final

 Disposal".

2. After the matter is heard for some time, learned counsel for the

Appellant-original claimant who has filed this appeal for enhancement

of compensation, would submit that she would need to demonstrate the

Appellant who is injured had suffered 50% bodily disability but 100%

occupational disability and also that the Appellant was in coma and for

Priya R. Soparkar 1 of 2

2 48 fa 636-15-c.doc

that the record and proceedings be called.

3. Since the Record and proceedings is not yet called for, Registry is

directed to call for record and proceedings.

4. List on 11th August, 2023.

5. The learned counsel are at liberty to circulate brief propositions

and supporting judgments.

                                                   (ABHAY AHUJA, J.)




  Priya R. Soparkar                                                                    2 of 2