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Bombay High Court

Makbul Ahmad Syed (Died) Thr Lrs ... vs The New India Assurance Company Ltd., ... on 19 August, 2022

Author: S.G. Dige

Bench: S.G. Dige

                                  {1}                   943-CA-9480-2022


      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                 BENCH AT AURANGABAD

                CIVIL APPLICATION NO. 9480 OF 2022
                 IN FIRST APPEAL NO. 115 OF 2004

      MAKBUL AHMAD SYED (DIED) THR LRS JAIBUNISA AND
                         OTHERS
                         VERSUS
       THE NEW INDIA ASSURANCE COMPANY LTD THR ITS
             AUTHORISED OFFICER AND OTHERS

                                ...
      Advocate for Applicants : Mr. P.P. Patil h/f. Mr. H.B. Azad
                                ....

                                 CORAM : S.G. DIGE, J.
                                 DATE : 19th August, 2022

 ORDER :

. Heard learned Counsel for applicants.

2. Learned Counsel for applicants submit that, this Court (Coram : T.V. Nalawade, J.) by order dated 23 rd November, 2015 dismissed the appeal fled by original respondent No.3 i.e. The New India Assurance Company Ltd. During the pendency of appeal original claimant - Makbul Ahmad Syed is died but this fact was not brought to the notice of this Court. The respondent No.1 has deposited compensation amount before this Court by the order dated 23 rd November, Pooja K. ::: Uploaded on - 22/08/2022 ::: Downloaded on - 23/08/2022 23:30:21 ::: {2} 943-CA-9480-2022 2015. Applicants are heirs and legal representatives of the deceased Makbul. After fling this application applicant No.1- B Nabab Makbul Syed and No.1-D Papa Makbul Syed are died hence, requested to allow remaining applicants to withdraw the amount deposited before this Court.

3. I have heard learned Counsel for applicants.

4. Perused Heirship certifcate issued by Grampanchayat Khadke and afdavit given by Jebuneesa Makbul Syed before Tahsildar, Newasa. Applicants are claiming that, they are legal heirs of deceased Makbul Ahmad Syed. Heirship certifcate issued by Grampanchayat and afdavit given before Tahsildar also shows that, applicants are the legal heirs of deceased Makbul Ahmad Syed. Hence, I pass the following order :-

ORDER
(a) Application is allowed in terms of prayer clause 'B'.
(b) The Civil Application is disposed of.

[S.G. DIGE, J.] Pooja K. ::: Uploaded on - 22/08/2022 ::: Downloaded on - 23/08/2022 23:30:21 :::