Balraj Chunilal Dham vs Pune Municipal Transport Corp. (Pmt)
2024 Latest Caselaw 2604 Bom

Bombay High Court

Balraj Chunilal Dham vs Pune Municipal Transport Corp. (Pmt) on 29 January, 2024

Author: M.M.Sathaye

Bench: M.M.Sathaye

2024:BHC-AS:4815




                                                                                      61-IA-916-2024.doc



                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION

                                       INTERIM APPLICATION NO. 916 OF 2024
                                                       IN
                                          FIRST APPEAL NO. 1952 OF 2005

                    Balraj Chunilal Dham                                      ...Applicant
                    IN THE MATTER BETWEEN
                    General Manager, Pune Municipal
YUGANDHARA
SHARAD
                    Transport Corp. (PMT)                                     ...Appellant
PATIL
                           Versus
Digitally signed
by
                    Balraj Chunilal Dham & Ors.                               ...Respondents
YUGANDHARA
SHARAD PATIL
Date:
2024.02.01
13:15:36 +0530
                                                      ****

Mr. Abhijit Patil i/b Mr. J.G. Aradwad (Reddy) for the Applicant.

****

CORAM : M.M.SATHAYE J.

DATE : 29th JANUARY 2024

P.C. :

1. This is an application by the original Claimant No. 1 for early hearing of the Appeal filed by Insurance Company. The Motor Accident Claim Petition was filed for compensation of death of son of Applicant and claimant no. 2. The age of the Applicant, as can be found from the impugned Judgment and order, was 54 years at the time of filing claim, which makes him more than 75 years old, as on today.

2. Considering the age of the claimant, averments in the application, nature of dispute and the fact that it is an old claim of the year 2001, hearing of the above Appeal is expedited.

61-IA-916-2024.doc

3. Interim Application is allowed in aforesaid terms. All concerned to act on duly authenticated/digitally signed copy of this order.

[M.M.SATHAYE,J.]