Bombay High Court
Mr. Ramchandra Mahadev Yadav vs The Divisional Manager, National ... on 16 January, 2019
osk 29-caf-3738-2018.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO. 3738 OF 2018
IN
FIRST APPEAL (ST.) NO. 36602 OF 2017
Ramchandra Mahadev Yadav ... Applicant
In the matter between
National Insurance Co. Ltd. ... Appellant
V/s.
Ramchandra Mahadev Yadav & Ors. ... Respondents
• Ms.Jyoti Vajpayee i/b. Mr.S.S. Dwivedi for the Appellant.
• Mr.R.S. Alange for the Applicant-Respondent No.1.
CORAM : DR.SHALINI PHANSALKAR-JOSHI, J.
DATE : 16 th JANUARY, 2019. P.C. : 1] Heard learned counsel for the parties. 2] This application is preferred by the Applicant-original
claimant seeking withdrawal of the entire amount of compensation. 3] Learned counsel for the Appellant opposes this application on the point that the employer and the employee itself is suspected. 4] In view thereof, considering the requirement of the Applicant-Claimant, he is permitted to withdraw 50% of the amount of compensation, subject to furnishing of usual undertaking. 5] The Civil Application is disposed off in above terms.
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