Bombay High Court
Nanda Subhash Netke And Ors vs Bajaj Allianz General Insurance Co. ... on 14 September, 2018
Author: P.R. Bora
Bench: P.R. Bora
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
927 CIVIL APPLICATION NO. 11491 OF 2018
IN FA/1131/2018 WITH CA/4235/2018 IN FA/1131/2018
NANDA SUBHASH NETKE AND ORS
VERSUS
BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD., THR ITS
BRANCH MANAGER, AURANGABAD AND
...
Advocate for Applicants : Mr. Sikchi Aditya N.
Mr. S. G. Chapalgaonkar For R/1.
...
CORAM : P.R. BORA, J.
Dated: September 14, 2018
...
PER COURT :-
1. Heard Shri Sikchi learned counsel for
applicants and Shri Chapalgaonkar, learned counsel
for respondent-insurance company.
2. The insurance company has challenged the
Award to the extent of award of non-pecuniary
damages. Considering the objections so raised, I
deem it appropriate to pass following order, -
ORDER
i) The applicants, at present, are permitted to withdraw a sum of Rs.6,50,000/- (Rupees six lakhs and fifty thousand) on submitting an undertaking to BDV ::: Uploaded on - 18/09/2018 ::: Downloaded on - 19/09/2018 00:36:04 ::: IN THE HIGH COURT OF JUDICATURE AT BOMBAY BENCH AT AURANGABAD the satisfaction of the Registrar of this Court.
ii) Balance amount be invested in Fixed Deposit Receipt of any Nationalized Bank, initially for a period of one year and if so required till disposal of the appeal.
iii. CA for withdrawal of the amount is disposed of.
3. List the appeal for final disposal on 4th October, 2018.
( P.R. BORA, J. ) ...
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