Mr.Harishankar Rambaran Mishra ... vs Smt.Kankuben Kalanbhai Patel And ...
2023 Latest Caselaw 5741 Bom

                                                                    56-fa-212-2020.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                               CIVIL APPELLATE JURISDICTION

                               FIRST APPEAL NO. 212 OF 2020

 Harishankar Rambaran Mishra
 And Anr                                           ...APPELLANTS

          V/s.

 Kankuben Kalanbhai Patel
 And Anr                                             ...RESPONDENTS


 Mr. T.J. Mendon, Advocate for the Appellants.
 Ms. Anuja Divadkar i/b Ms. Neha D. Bhosale, Advocate for the
 Respondent No.2.


                                   CORAM      :    ABHAY AHUJA, J.

                                   DATE       :    16th JUNE, 2023
 P.C. :

1. This matter is ripe for final hearing. Mr. T.J. Mendon, learned

Counsel for the appellants would submit that this is an appeal for

enhancement of compensation. Ms. Anuja Divadkar, learned Counsel

for the Respondent No.2-Oriental Insurance Company offers to settle

the matter. Mr. Mendon submits that if the multiplier of 18 considering

the age of the deceased and future prospects are considered and that

the deceased was a bank employee at the time of his death, in view of

KSG 1/2

56-fa-212-2020.doc

the decision of the Hon'ble Supreme Court in the case of National

Insurance Company Limited Vs. Pranay Sethi and Ors. 1, and interest @

8% is considered, then he would persuade his clients to settle the

matter. Let this proposal be forwarded by the learned Counsel for the

Insurance Company to her client and revert on the same by the next

date. List on 14th July, 2023. Let the Insurance Company come with a

concrete settlement.

2. It is made clear that if the matter is not settled by the next date

the first appeal would be taken up for final disposal. Let the learned

Counsel circulate brief propositions and supporting judgments in

advance.

                                                 (ABHAY AHUJA, J.)




 1    (2017) 16 SCC 680

 KSG                                                                       2/2