Shri. Somnath Mahadeo Naik(Dead) ... vs The State Of Maharashtra Through ...
2023 Latest Caselaw 2881 Bom

                                                      21-CAF-2637-2019.doc


Shailaja
        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION
              CIVIL APPLICATION NO.2637 OF 2019
                              IN
            FIRST APPEAL [STAMP] NO.33122 OF 2018

Somnath Mahadeo Naik (deceased)]
through His Legal Representatives;           ]
Barsubai Somnath Naik and others             ]       Applicants

IN THE MATTER BETWEEN:
Somnath Mahadeo Naik (deceased)]
through His Legal Representatives;           ]
Barsubai Somnath Naik and others             ]       Appellants
      Vs.
The State of Maharashtra through the         ]
Special Land Acquisition Officer,            ]
Metro Centre No.3, New Panvel,               ]
Taluka Panvel, District Raigad.              ]       Respondent
                                .....
Mr. Sachin Punde, for Applicants.

None for Respondent- State.
                                    .....
                               CORAM : PRITHVIRAJ K. CHAVAN, J.

DATE : 23rd MARCH, 2023.

P.C.

1. Heard learned Counsel for the applicants.

2. None for the respondent-State.

3. Original claimant - Somnath Mahadeo Naik died on 30th

December, 2014. Impugned judgment and order came to be passed

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21-CAF-2637-2019.doc

by the Civil Judge, Senior Division, Panvel in L.A.R No.55 of 2013

on 2nd May, 2014. Copy of the death certificate of the deceased is

annexed at "Exhibit A".

4. It is submitted by the learned Counsel for the applicants that

right to sue survives to the legal representatives of the deceased who

represent his estate and, therefore, seek leave of this Court to prefer

this appeal.

5. In the circumstances, leave is granted.

6. Registry to number the appeal.

7. Application stands disposed of.

[PRITHVIRAJ K. CHAVAN, J.]

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