Bombay High Court
Usha Arvind Tadge And Ors vs United India Insurance Co Ltd Through ... on 15 February, 2024
2024:BHC-AUG:3450
53-ca-1841-2024.odt
(1)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO.1841 OF 2024
IN
FIRST APPEAL NO. 3818 OF 2023
Usha Arvind Tadge And Others
VERSUS
United India Insurance Company Ltd Through Its Divisional Manager
...
Advocate for Applicants : Mr. Vikas R. Nawathe
...
CORAM : S.G. MEHARE, J.
DATED : FEBRUARY 15, 2024
PER COURT:-
1. Heard learned counsel for the applicants.
2. They were the claimants in the MACP case. The insurer
has deposited Rs.75,38,337/-. There are five claimants. One is wife,
two are children and two are the parents of the deceased. The father
has also been granted compensation. The question is, whether he is
entitled to compensation under Section 166 for the loss of
dependency. The remaining claimants/respondents are entitled to
equal share. Hence, the following order :
ORDER
(i) The application is partly allowed.
(ii) Respondent nos.1 to 4 are entitled to receive Rs.14,07,667/- each.
53-ca-1841-2024.odt (2)
(iii) The share of minor children be deposited in a fixed deposit in any of the nationalized bank of the choice of their guardian mother with a right to accrue interest at quarterly rest for their maintenance, education and medication until they attain the majority.
(iv) Out of Rs.14 lakhs, Rs.5 lakhs be deposited in fixed deposit in the names of the wife and mother of the deceased for five years with a right to receive interest at quarterly rest.
(v) Balance money be paid to respondent nos.1 to 4.
(vi) List the matter on 30.04.2024.
(S.G. MEHARE, J.)
Mujaheed//