Bombay High Court
Mrs. Priti Pramod Nayak vs New India Assurance Co. Ltd on 17 December, 2019
Author: K.K.Tated
Bench: K.K. Tated
3281.15-caf.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE SIDE JURISDICTION
Civil Application No.3281/2015
in
First Appeal No.616/2015
Basavraj
G. Patil Office Notes, Office Court's or Judge's orders.
Digitally signed by
Memoranda of Coram,
Basavraj G. Patil
Date: 2019.12.18
appearances, Court's
15:23:33 +0530 orders or directions
and Registrar's orders
Mr. T. J. Mendon for the Applicant
Ms. Aarti Taware I/b. Milind More for the
Appellant
CORAM: K.K.TATED,J.
DATED : DECEMBER 17, 2019 (In Chamber at 2.45) P.C. 1 Heard. Today, the Registry has placed the matter on board for clarification of order dated 27.09.2019 passed by this court.
2 It is made clear that the claimant is entitled to withdraw entire amount including statutory amount of Rs.25,000/- with accrued interest, deposited by the Insurance Co.
(K.K.TATED, J.) Basavraj G. Patil 1/1