Bombay High Court
Vimal Rajendra Chape And Ors vs Royal Sundaram Alliance Insurance Co. ... on 15 September, 2021
Author: R. G. Avachat
Bench: R. G. Avachat
1 943-ca-8803-2021.doc
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO. 8803 OF 2021
IN
FIRST APPEAL STAMP NO. 30913 OF 2019
Vimal Rajendra Chape and others ... Applicants
Versus
Royal Sundaram Alliance Insurance Co.Ltd. & Ors. ...Respondents
....
Mr. Vikas S. Bhale, Advocate for applicants
Mr. A. S. Deshpande, Advocate for respondent No.1
Mr. N. L. Chaudhari, Advocate for respondent No.3
Mr. V. N. Upadhye, Advocate for respondent No.6
....
CORAM : R. G. AVACHAT, J.
DATED : 15th SEPTEMBER, 2021 PER COURT :-
. Heard. Perused the impugned award.
2. The challenge in this appeal is on the ground of quantum and negligence of the driver of the other vehicle involved in the accident. So far as the applicants-claimants are concerned, it is a case of composite negligence. In view of the same, the applicants are permitted to withdraw 80% of the amount in deposit with this Court on furnishing usual undertaking to the satisfaction of the Registrar (Judicial) of this Court.
3. The civil application is disposed of.
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