Bombay High Court
Mrs. Savriya Sugriv Harijan And Ors vs The Union Of India Represented The ... on 5 September, 2018
Dixit
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO.369 OF 2015
Savriya Sugriv Harijan and Ors. .... Appellants
V/s.
The Union of India,
Through the General Manager,
Central Railway, C.S.T., Mumbai .... Respondent
Mr. Deepak T. Ajagekar for the Appellants.
None for the Respondent.
CORAM : DR. SHALINI PHANSALKAR-JOSHI, J.
DATE : 5 TH SEPTEMBER, 2018.
P.C. :
1. Heard Mr. Ajagekar, learned counsel for the Appellants.
2. It is submitted that, the Trial Court has answered two issues in favour of the Appellants holding that, the Deceased was a bonafide passenger and Appellants are the legal heirs of the Deceased. As regards the issue relating to the death of the Deceased as to whether it was on account of untoward incident, the Trial Court has held it negative.
3. In view thereof, as a very short issue is involved in the present Appeal, issue notice to the Respondent, returnable on 21 st November 2018. Notice to mention that, the Appeal will be taken up for final hearing on the next date, depending on the availability of the time of this Court.
1/2FA-369-15.doc ::: Uploaded on - 07/09/2018 ::: Downloaded on - 09/09/2018 00:41:24 :::
4. In addition to the notice through Court, learned counsel for the Appellants may also serve the Respondent by private notice and file affidavit-of-service by the returnable date.
5. Learned counsel for the Appellants to file private compilation of the documents in the Registry.
6. S.O. to 21st November 2018.
[DR. SHALINI PHANSALKAR-JOSHI, J.] 2/2 FA-369-15.doc ::: Uploaded on - 07/09/2018 ::: Downloaded on - 09/09/2018 00:41:24 :::