Smt. Sneha Naresh Tekwani And Ors. vs Ravi Premchand Vanjani And Anr.
2026 Latest Caselaw 214 Bom

Bombay High Court

Smt. Sneha Naresh Tekwani And Ors. vs Ravi Premchand Vanjani And Anr. on 9 January, 2026

                                                                                   P1-FA-173-2025.DOC

                                                                                                   Shephali
                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CIVIL APPELLATE JURISDICTION
                                            FIRST APPEAL NO. 173 OF 2025
                    Sneha Naresh Tekwani & Ors                                            ...Appellants
                          Versus
                    Ravi Premchand Vajnani & Anr                                       ...Respondents
                    Mrs Rina Kundu, for the Appellants.
                    Mr SS Dwivedi, for Respondent No. 1.
SHEPHALI
SANJAY
MORMARE
                                                  CORAM:         R. M. JOSHI, J.
MORMARE                                           DATED:         9TH JANUARY 2026
                    PC:-

                    1.       Not on board. Mentioned. Taken on board for speaking to
                    the minutes of the Judgment and Order dated 2rd December 2025.

                    2.       Learned counsel for the Appellants submits that this Court
                    has grnted enhanced compensation for medical expenses.

                    However, the amount of compensation granted by the Tribunal
                    under the same head, was not deducted from the said amount. It
                    appears to be an inadvertent error. Learned counsel for the
                    Claimants does not dispute the said fact.

                    3.       In view of this, the amount under the heard "Bombay
                    Hospital Bill" would be Rs. 3,09,947.00 and, therefore, the total
                    amount of compensation entitled by the Claimant would come to
                    Rs. 4,19,947.00.

                                                       th
                                                      9 January 2026
                                                             P1-FA-173-2025.DOC
 4.       The Judgement and Order dated 2nd December 2025 be
 corrected to that effect and uploaded. Rest of the Judgment
 remains as it is.

                                                           (R. M. JOSHI, J.)
                                                                                   {
                                th
                               9 January 2026