Reliance General Insurance ... vs Shri.Bandu Haribhau Todkar And ...
2023 Latest Caselaw 5602 Bom

                                   1                 35 fa 1123-22 with fast 15661-22-c.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                               FIRST APPEAL NO.1123 OF 2022

 Reliance General Insurance Company Limited                   ... Appellant
       Vs.
 Mr.Jaywant Dattatraya Chougule and ors.                      ... Respondents

                                         WITH
                          FIRST APPEAL (ST.) NO.15661 OF 2022

 Reliance General Insurance Company Limited                   ... Appellant
       Vs.
 Mr.Bandu Haribhau Todkar and ors.                            ... Respondents
                                 -------

 Ms.Shalini Shankar, Advocate for the Appellant.
 Mr.Jayant J. Baradeskar, Advocate for the Respondent No.1 in FA
 No.1123 of 2022.

                                          -------

                            CORAM :     ABHAY AHUJA, J.

                            DATE :      14 JUNE, 2023.

 P.C. :

1. This appeal has been preferred by the Insurance Company

challenging the judgment and award dated 18 th April, 2022 passed by the

Motor Accident Claims Tribunal, Kolhapur in Motor Accident Claims

Petition No.474 of 2011 primarily on the ground that the policy involved

in the matter is a fake one. The impugned order in paragraphs No.61 to

Priya R. Soparkar 1 of 2

2 35 fa 1123-22 with fast 15661-22-c.doc

64 deals with the aspect of fake policy and it has been concluded that

the evidence on record does not prove that the insurance policy at Exhibit

108 ending with 396 is a fake one. Ms.Shankar, learned counsel for the

Appellant-Insurance Company submits that there was a police complaint

that was filed after the affidavit of evidence by the witness of the

Insurance Company in respect of the fake policy but is unable to state

the status of the same. She seeks some time to take instructions in the

matter. At her request, list on 28th June, 2023.

2. Let the First Appeal (St.) No.15661 of 2022 be detagged.

                                                  (ABHAY AHUJA, J.)




  Priya R. Soparkar                                                                   2 of 2