Rekha Dhanraj Kakvipure And Ors vs Dnyaneshwar Shivaji Handore And ...
2023 Latest Caselaw 6998 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                               CIVIL APPELLATE JURISDICTION

                               FIRST APPEAL NO.566 OF 2013

 REKHA DHANRAJ KAKVIPURE AND OTHERS                         )...APPELLANTS

          V/s.

 DNYANESHWAR SHIVAJI HANDORE & ORS.                         )...RESPONDENTS

 Mr.Rahul Motkari, Advocate for the Appellants.
 None for the Respondents.

                                   CORAM      :    ABHAY AHUJA, J.

                                   DATE       :    13th JULY 2023

 P.C. :


 1.       This is an Appeal impugning the judgment and award dated 26 th

 August 2011 passed by the Motor Accident Claims Tribunal, Nashik in

 Motor Accident Claim Petition No.50 of 2010 claiming enhancement of

 compensation inter alia on the ground of future prospects and

 multiplier.


 2.       Mr.Rahul Motkari, learned Counsel for the Appellants, would

 submit that the deceased was in the service of Maharashtra Police and

 had a bright future with prospects of promotion and increase in salary

 which the Tribunal has failed to consider. He would also submit that

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 the Tribunal has improperly applied the multiplier as '11' whereas the

 same should have been '15'.


 3.       Having heard the learned Counsel and having perused the

 grounds as well as the impugned order, the following order is passed :

                                      ORDER

 (i)      Admit.

 (ii)     Registry is directed to call for Record and Proceedings         within a

          period of four weeks.

 (iii)    Let private paper book be filed within a period of four         weeks

thereafter with a copy to the other side.

(iv) List on 14th September 2023 for final disposal, subject to removal

of all office objections.

                                          (ABHAY AHUJA, J.)




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