Asha Hanumant Bhosale vs The New India Assurance Company Ltd ...
2024 Latest Caselaw 1665 Bom

Bombay High Court

Asha Hanumant Bhosale vs The New India Assurance Company Ltd ... on 19 January, 2024

                                         1           38- C.A.No. 14629-2023.odt




            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

               CIVIL APPLICATION NO. 14629 OF 2023
                         IN FA/4431/2023
             Asha Hanumant Bhosle And Other .... Applicants

                                 VERSUS

      The New India Insurance - Corrected As Assurance Co Ltd Raipur
                        Through Branch Manager
                                                     ....Respondent
                                       .....
               Advocate for Applicants : Mr. P.S. Chavan
               Advocate for Respondent No.1 : S.R. Bodade
                                  ....

                                 CORAM : S. G. MEHARE, J.
                                 DATE : 19.01.2024

PER COURT :

1.       Heard the learned counsel for the applicants and learned counsel

for the insurer/ appellant.


2.       The appeal has been preferred against the award as there was

no injury certificate and doctor was not examined.          There was no

material to assess the permanent disability.       However, the Motor

Accident Claim Tribunal awarded compensation of Rs. 55,000/-.

Hence, the following order :-

                              ORDER

(i) The application is allowed.

(ii) The applicants are liberty to withdraw Rs. 25,000/- ( Rupees

Twenty Five Thousand )from the amount deposited by the

appellant/insurer on the undertaking that they would refund the

said amount if the judgment and award is reversed.

( S. G. MEHARE ) JUDGE

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