Smt Sharda Chandrakant Pawar And Ors vs Shriram General Insurance Company ...
2024 Latest Caselaw 6754 Bom

Bombay High Court

Smt Sharda Chandrakant Pawar And Ors vs Shriram General Insurance Company ... on 1 March, 2024

                              1                   930-CA.2346-24.odt


       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

              930 CIVIL APPLICATION NO.2346 OF 2024
                          IN FA/3872/2023
     SMT SHARDA CHANDRAKANT PAWAR AND ORS
                     VERSUS
 SHRIRAM GENERAL INSURANCE COMPANY LIMITED AND
                      ORS

                                .....
      Advocate for Applicants : Mr. Suryawanshi Prashant D.
     Advocate for Respondent No.1 : Mr. Abhijit G. Choudhari.
                                .....

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

PER COURT :-


1.      Heard the respective learned counsels for the parties.


2.      The appeal has been preferred on the ground that the

deceased rammed his vehicle into the stationary vehicle. The

incident happened in night. The incident is not denied.

Considering the reasons assigned by the learned Tribunal, the

application deserves to be allowed. Hence, the following

order :

                              ORDER

(i) The application is allowed.

(ii) The applicants are allowed to withdraw entire amount deposited with this Court with accrued 2 930-CA.2346-24.odt

interest on the undertaking to deposit the money, if the impugned judgment and award is reversed.

(iii) The share of applicant No.3 be deposited in a fixed deposit for two (2) years in any of the Nationalized Bank of the guardian mother's choice with a right to receive the interest at quarterly rest.

        (iv)    Call R and P.

        (v)     List the matter in due course.




                                            (S. G. MEHARE, J.)

                                    ...

vmk/-