Lalitabai Tukaram Nagargoje And Ors vs Iffco Tokyo General Insurance Co. Ltd., ...
2024 Latest Caselaw 14080 Bom

Bombay High Court

Lalitabai Tukaram Nagargoje And Ors vs Iffco Tokyo General Insurance Co. Ltd., ... on 3 May, 2024

                                 ..1..                   932-ca-4590-24

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                932 CIVIL APPLICATION NO. 4590 OF 2024
                            IN FA/3368/2019

 IFFCO TOKYO GENERAL INSURANCE CO. LTD., THR ITS MANAGER,
                          AURANGABAD
                             VERSUS
         LALITABAI TUKARAM NAGARGOJE AND OTHERS
                                ...
           Advocate for Applicant : Mr. Swapnil S. Rathi
          Advocate for Respondents : Mr. M. D. Narwadkar
                                ...

                                WITH
                 CIVIL APPLICATION NO. 2441 OF 2024
                           IN FA/3368/2019

                                WITH
                  CIVIL APPLICATION NO. 227 OF 2019
                           IN FA/3368/2019
                                  ...

                    CORAM     : Y. G. KHOBRAGADE, J.

                    DATE      : 03.05.2024
PER COURT :

1. Heard Mr. S. S. Rathi, learned counsel appearing for the

applicant.

2. By the present application, the applicant / Insurance Company

prayed for return back the Record and Proceedings to the Motor

Accident Claims Tribunal, Kandhar in MACP No. 51/2013.

..2.. 932-ca-4590-24

3. The first page of Judgment shows that it is delivered on

12.04.2017, however, in certified copy at the bottom of Judgment and

Award different date is mentioned as 12.04.2016 which require

correction. Hence, Record and Proceeding is remitted back to the

learned Motor Accident Claims Tribunal, Kandhar for necessary

correction and after correction is made, it be returned to this Court.

4. Application is accordingly disposed off.

5. Accordingly period of removal of office objections vide order

19.04.2024 is hereby extended.

(Y. G. KHOBRAGADE, J.)

shp