Sunita Uddhav Patil And Ors vs Sushant Uttamrao Suryavanshi And Ors
2024 Latest Caselaw 24207 Bom

Bombay High Court

Sunita Uddhav Patil And Ors vs Sushant Uttamrao Suryavanshi And Ors on 16 August, 2024

Author: M.M. Sathaye

Bench: M.M. Sathaye

                                                                                                  47 FA-924-2023.doc




                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CIVIL APPELLATE JURISDICTION
                                                         FIRST APPEAL NO. 924 OF 2023
                               Sunita Uddhav Patil And Ors.                                     ...Appellants
                                      Versus
                               Sushant Uttamrao Suryavanshi And Ors.                            ...Respondents
                                                                      ***

                               Mr. Shahaji T. Waghmode for Appellants.
                               Ms. Chinmajee Ghag, for Respondent No.3.
                                                                      ***



                                                                            CORAM : M.M. SATHAYE, J.

HUSENBASHA HUSENBASHA RAHAMAN RAHAMAN DATE : 16 AUGUST 2024 NADAF NADAF Date: 2024.08.16 18:57:28 +0530

P.C. :

1. Heard learned counsel for the Appellants - original Claimants and learned counsel for Respondent No. 3- Insurance Company.

Office note shows that Respondent Nos. 1 and 2 are also served.

2. By the impugned Judgment and Award, the Tribunal has dismissed the claim holding that the Maruti Car which is claimed to have been involved in the accident, is not proved to be involved.

3. Considering the grounds raised in the appeal, issue notice for final disposal to Respondents, returnable on 27 September 2024. Learned counsel for Respondent No.3 waives service. In addition to Court notice, private notice is permitted for service upon Respondent Nos.1 and 2.

4. The Appellants are at liberty to file compilation of documents including pleadings and oral as well as documentary evidence which

47 FA-924-2023.doc

was on record of the Tribunal.

5. Appellants to serve the copy of the appeal memo and above compilation (if filed) upon learned counsel for Respondent No.3 / Insurance Company, on or before next date.

6. Stand over to 27 September 2024.

(M.M. SATHAYE, J.)