United India Insurance Co.Ltd vs Mrs. Parubai Mahipati Warang And ...
2023 Latest Caselaw 7306 Bom

                                           1                        27 fa 518-23-c.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                               FIRST APPEAL NO.518 OF 2023

 United India Insurance Co. Ltd.                          ... Appellant
       Vs.
 Mrs. Parubai Mahipati Warang and ors.                    ... Respondents
                                 -------

 Mr.Amol Gatne, Advocate for the Appellant.
 Ms.Aditi Rajput i/by Mr.Prashant P. Raul, Advocates for the Respondents
 No.1 to 4.

                                               -------

                            CORAM :       ABHAY AHUJA, J.

                            DATE :        21 JULY, 2023.


 P.C. :


 1.            Matter is briefly heard.

2. Mr. Gatne, learned counsel for the Appellant submits that this is an

appeal challenging an order of the Tribunal on a claim application under

section 163A of the Motor Vehicles Act, 1988. He would submit that the

compensation awarded is not in accordance with the second schedule

referred to in the said section and therefore, the matter would need

consideration.

  Priya R. Soparkar                                                                           1 of 2



                                           2                    27 fa 518-23-c.doc

3. Ms.Aditi Rajput, learned counsel for the Respondents No.1 to 4

seeks some time to furnish judgments in support.

4. List on 4th August, 2023, for final hearing.

5. Learned counsel are at liberty to circulate brief propositions and

judgments in support by the next date.

                                                     (ABHAY AHUJA, J.)




  Priya R. Soparkar                                                                      2 of 2