The National Insurance Company vs 1 Vidyawati Mohan Sutar And 2 Other
2024 Latest Caselaw 6748 Bom

Bombay High Court

The National Insurance Company vs 1 Vidyawati Mohan Sutar And 2 Other on 1 March, 2024

                             1                      923-CA.985-24.odt


       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

            923 CIVIL APPLICATION NO. 985 OF 2024
     IN FAST/31973/2022 WITH CIVIL APPLICATION NO.17019
      OF 2022 IN FAST/31973/2022 WITH CIVIL APPLICATION
             NO.17020 OF 2022 IN FAST/31973/2022

            VIDYAWATI MOHAN SUTAR AND ANR
                         VERSUS
     THE NATIONAL INSURANCE COMPANY THROUGH THE
              DIVISIONAL MANAGER AND ANR

                             .....
  Advocate for Applicants : Mr. Yenegure Apparao Prakash.
Advocate for Respondent No.1 : Ms. Dhanashri V. Aradhye h/f
                     Mr. S. V. Kulkarni.
                             .....

                           CORAM :      S. G. MEHARE, J.
                           DATE :       01.03.2024

PER COURT :-


1.      Heard the respective learned counsels for the parties.


2.      Perused the appeal memo. It is the death claim awarding

the compensation of Rs.3,00,000/- only.


3.      In view of the matter, following order is passed :

                             ORDER

(i) The application is allowed.

(ii) Applicants are allowed to withdraw the entire amount deposited with the Court with accrued interest with an undertaking to deposit the money, if the impugned judgment and award is reversed.

2 923-CA.985-24.odt

(iii) The amount of compensation be divided equally.

(iv) List the matter in due course.

(S. G. MEHARE, J.)

...

vmk/-