Bombay High Court
Seema Nandkishor Ingale And Ors vs The Oriental Insurance Co. Ltd., Thr Its ... on 7 March, 2019
Author: P.R. Bora
Bench: P.R. Bora
902-CA-1058-2019-withdr.odt
(1)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
902 CIVIL APPLICATION NO.1058 OF 2019
IN FAST/38499/2018
SEEMA NANDKISHOR INGALE AND ORS
VERSUS
THE ORIENTAL INSURANCE CO. LTD., THR ITS BRANCH
MANAGER AURANGABAD AND ORS
...
Advocate for Applicants : Mr. More P. P.
Advocate for Respondent No.1 : Mr. R.F. Totala
...
CORAM : P.R. BORA, J.
DATED : 07 th March, 2019.
PER COURT:-
. Heard Shri More, the learned counsel appearing
for the applicants and Shri Totala, the learned counsel
appearing for respondent no.1.
2. Perused the impugned judgment and the grounds
of objections raised in exception to the said judgment. The
learned counsel Shri More submits that though the
objections as about the involvement of vehicle is taken, no
evidence has been adduced by the respondents in order to
substantiate the said contentions. The learned counsel Shri
Totala controverted the submissions and stated that the
involvement of the vehicle is specifically disputed by the
insurance company. In view of the submissions so made,
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902-CA-1058-2019-withdr.odt
(2)
the following order is passed:
ORDER
i) The application is allowed.
ii) The applicants are permitted to withdraw 50% of the amount deposited with interest accrued thereon on submitting an undertaking to the satisfaction of the Registrar of this Court.
iii) Balance 50% of the amount with interest accrued thereon be invested in Fixed Deposit Receipt in any nationalized bank, for the period till disposal of the appeal.
iv) The civil application stands disposed of.
(P.R. BORA, J.) Mujaheed// ::: Uploaded on - 12/03/2019 ::: Downloaded on - 14/03/2019 10:17:20 :::