Bombay High Court
Gangabai Raghunath Bhoir (Deceased) ... vs The State Of Maharashtra Through The ... on 6 October, 2018
Author: Sandeep K. Shinde
Bench: K.K. Tated, Sandeep K. Shinde
36 fa1050-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO.1050 OF 2018
Gangabai Raghunath Bhoir (Deceased)
Through her legal representatives
Dattatraya Raghunath Bhoir and others .. Appellants
V/s.
The State of Maharashtra and Anr. .. Respondents
Mr.Sachin S. Punde for the petitioners
Mr.Yogesh Dabake, A.G.P. for the respondent nos.1 and 2
CORAM: K.K. TATED &
SANDEEP K. SHINDE, JJ.
DATED : OCTOBER 6, 2018
P.C. :
1 Heard.
2 By this First Appeal, Claimants are challenging the judgment and
award dated 14.7.2017 passed by learned Civil Judge, Senior Division, Alibag at Raigad in LAR No.3 of 2004.
3 The learned counsel for the Claimants submits that by this First Appeal, they are seeking compensation in respect of the acquired land @ Rs.25,000/- per sq.meter.
Mohite 1/2Trusha Digitally signed by Trusha Tushar Mohite Tushar Date:
2018.10.09 Mohite 11:10:29 +0530 36 fa1050-18.doc
4 During the course of the argument, the learned counsel for the appellants submits that it is not possible for appellants to prepare private paper book. He submits that let Trial Court to prepare private paper book and appellants are ready and willing to pay the charges to that effect.
5 Considering these facts, following order is passed:
Admit.
(SANDEEP K. SHINDE, J.) (K.K. TATED, J.) Mohite 2/2