Santa Rangnath Mahadik And Ors vs Krishna Shashikant Chhapekar And Ors
2024 Latest Caselaw 14621 Bom

Bombay High Court

Santa Rangnath Mahadik And Ors vs Krishna Shashikant Chhapekar And Ors on 7 May, 2024

                             1                    909ca3377.24



     IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                  BENCH AT AURANGABAD

          909 CIVIL APPLICATION NO. 3377 OF 2024
                       IN FA/80/2024

           SANTA RANGNATH MAHADIK AND ORS
                       VERSUS
        KRISHNA SHASHIKANT CHHAPEKAR AND ORS

                                ...
     Advocate for Applicants : Mr. Mangal R. Chavan Manal
     Advocate for Respondent No.3 : Mr. A.S. Usmanpurkar
                                ...


                                  CORAM : S. G. MEHARE, J.

                                  DATE    : 07th MAY, 2024.

PER COURT :


1.          Heard the learned Counsel for the respective parties.



2.         Learned Counsel for the appellants opposed the

application contending that the deceased was unmarried. The

deductions towards his personal expenses should be half of the

notional income. However, the learned tribunal deducted 1/4th

income towards his personal and living expenses which is

contrary to the law.
                                2                   909ca3377.24



3.            Considering the grounds raised in the application,

the application deserves to be partly allowed. Hence the order :

                               ORDER

a) Application is allowed.

b) The applicants are allowed to withdraw 50% of the amount deposited in this Court with proportionate interest on undertaking that they would re-deposit money in this Court, if the impugned judgment and award is reversed.

( S. G. MEHARE ) JUDGE

mahajansb/