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Prabha Shankar Oganiya And Ors vs Bajaj Allianz General Insurance ...
2024 Latest Caselaw 23088 Bom

Citation : 2024 Latest Caselaw 23088 Bom
Judgement Date : 7 August, 2024

Bombay High Court

Prabha Shankar Oganiya And Ors vs Bajaj Allianz General Insurance ... on 7 August, 2024

Author: N.R. Borkar

Bench: N.R. Borkar

2024:BHC-AS:31696

                                                                                         33-IA-10837-2024.doc


                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                CIVIL APPELLATE JURISDICTION

                                         INTERIM APPLICATION NO. 10837 OF 2024
                                                           IN
                                           FIRST APPEAL(ST) NO. 10727 OF 2024
                    Prabha Shankar Oganiya And Ors.                          ...Applicants

                    IN THE MATTER BETWEEN :

                    Bajaj Allianz General Insurance
                    Company Ltd., Mumbai                                     ...Appellant
                          Versus
                    Prabha Shankar Oganiya And Ors.                          ...Respondents
                                                    ....
                    Mr. Avesh A. Ghadge, i/b Mr. Sarthak S. Diwan, for the Applicant.
                    Mr. T. J. Mendon, for the Respondent.

                                                               ....
                                              CORAM     :       N.R. BORKAR, J.
                                              DATE      :       7th AUGUST, 2024
                    P.C.:

1. This is an application by the original claimants/respondents in First Appeal for withdrawal of the amount of compensation deposited by the appellant pursuant to the impugned judgment and award.

2. For the reasons stated in the application, the concerned Tribunal shall permit the claimants to withdraw 50% amount of awarded compensation with accrued interest on filing usual undertaking before the concerned Tribunal.

3. Interim Application is disposed of accordingly.




                                                                              (N.R. BORKAR, J.)


                     Sajakali Jamadar                       1 of 1



 

 
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