Vanita Raghunath Jangle vs The State Of Maharashtra Through ...
2024 Latest Caselaw 22517 Bom

Bombay High Court

Vanita Raghunath Jangle vs The State Of Maharashtra Through ... on 2 August, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                                  910-WP-7921-2024.odt




      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                 BENCH AT AURANGABAD

               WRIT PETITION NO. 7921 OF 2024

                   VANITA RAGHUNATH JANGLE
                              VERSUS
      THE STATE OF MAHARASHTRA THROUGH PRINCIPAL
                     SECRETARY AND OTHERS
                                 ....
Mr. D. P. Sathe, Advocate for the Petitioner
Mr. V. M. Kagne, AGP for Respondent Nos. 3 and 4 - State
                                 ....

                  CORAM : RAVINDRA V. GHUGE AND
                          Y. G. KHOBRAGADE, JJ.

DATE : 02.08.2024 PER COURT :-

1. We have heard the learned Advocate for the Petitioner

and perused the judgment delivered by the Permanent Lok-Adalat

panel of two Members. An application under Section 22-C(1) of

the Legal Services Authorities Act, 1987, for settlement of an

insurance claim, was tendered. Vide the judgment dated

08.04.2024, P.L.D. Application No.63 of 2022 filed by the

Petitioner, was partly allowed. An amount of Rs.2,00,000/-

(Rupees Two Lakh) towards settlement of dispute of insurance

claim with future interest @ 9% p.a. for initial three months and

1 of 2 (( 2 )) 910-WP-7921-2024

from the date of repudiation of the claim @15% p.a. has been

granted. An amount of Rs.10,000/- towards mental agony and

Rs.5,000/- towards cost, have also been granted. He desires that the

interest should be calculated on monthly basis.

2. Leave to delete Respondent Nos. 1 and 6. Deletion be

carried out forthwith. Thereafter, the serial numbers of the

Respondents shall be re-arranged.

3. Issue notice to the Respondents, returnable on

03.09.2024. The learned AGP waives service of notice on behalf of

Respondent Nos. 3 and 4.

4. All office objections to be removed on or before

26.08.2024, failing which, the Petition shall stand dismissed without

reference to the Court, on 27.08.2024.

[ Y. G. KHOBRAGADE, J. ] [ RAVINDRA V. GHUGE, J. ]

SMS

2 of 2