Bombay High Court
Smt. Namrata Anil Yadav (Widow Of ... vs Shri. Bupendra Manohar Bhoir And Anr on 17 March, 2022
Author: Madhav J. Jamdar
Bench: G.S. Patel, Madhav J. Jamdar
21-ASFA-463-2020.DOC
Sonali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO. 463 OF 2020
Namrata Anil Yadav & Ors ...Appellants
Versus
Bupendra Manohar Bhoir & Anr ...Respondents
Mr Sandeep Mishra, for the Appellants.
Ms Deepika Prabhala, i/b RES Juris, for Respondent No.2.
CORAM G.S. Patel &
Madhav J. Jamdar, JJ.
DATED: 17th March 2022
PC:-
1. We reserved the judgment in this matter on 3rd January 2022. When draft has been prepared, we noted some decisions on the question of contributory negligence and quantum of compensation that will be relevant. The relevant citations are noted below:
Digitally signed by SONALI 1. Dulcina Fernandes vs Joaquim Xavier Cruz1 SONALI MILIND MILIND PATIL PATIL Date: 2. Bimla Devi vs Himachal RTC2 2022.03.19 14:51:04 +0530 3. Pramodkumar Rasikbhai Jhaveri vs Karmasey Kunvargi Tak3 1(2013) 10 SCC 646 2(2009) 13 SCC 530 3(2002) 6 Supreme Court Cases 455 Page 1 of 2 17th March 2022 21-ASFA-463-2020.DOC
4. Municipal Corporation of Greater Mumbai vs Laxman Iyer & Anr4
5. Mohammed Siddhique & Anr vs National Insurance Company Ltd & Ors5
6. United India Insurance Company vs Shila Datta & Ors6
7. New India Assurance Company Limited vs Somwati & Ors7
8. Sarla Verma (SMT) & Ors vs Delhi Transport Corporation & Anr8
9. United India Insurance Company Ltd vs Satinder Kaur alias Satwinder Kaur & Ors9
2. We request both sides to consider these and make their supplementary submissions on these decisions on the next date. For this purpose, we list the matter on 24th March 2022 at 2.30 pm.
3. We request both sides to prepare their short propositions on submissions on the question of law.
(Madhav J. Jamdar, J) (G. S. Patel, J) 4(2003) 8 SCC 731 5AIR 2020 SC 520:AIR Online 2020 SC 29 6(2011) 10 SCC 509 7(2020) 9 SCC 644 8(2009) 6 SCC 121 9(2020) SCC Online SC 410 Page 2 of 2 17th March 2022