JADAWATIDEVI Vs. JOSEPHINE DSOUZA
LAWS(BOM)-2021-12-350
HIGH COURT OF BOMBAY
Decided on
December 23,2021
Jadawatidevi
Appellant
VERSUS
Josephine Dsouza
Respondents
Referred Judgements :-
NAGAPPA VS. GURUDAYAL SINGH [REFERRED TO]NAGAPPA VS. GURUDAYAL SINGH [REFERRED TO]
MUNICIPAL CORPORATION OF BOMBAY VS. KISHAN GANGARAM HIRE [REFERRED TO]
RAJESH VS. RAJBIR SINGH [REFERRED TO]
SANOBANU NAZIRBHAI MIRZA VS. AHMEDABAD MUNICIPAL TRANSPORT SERVICE [REFERRED TO]
JUDGEMENT
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(1.)Heard Mr. Mendon, learned counsel appearing for the Appellants and Mr. Bhutekar, learned counsel appearing for
Respondent No.2.
(2.)Rule. Rule made returnable forthwith with the consent of parties as very short question is involved in this First Appeal.
(3.)The First Appeal is filed by the original claimants challenging judgment and award dtd. 29/10/2013 passed by the learned Member, Motor Accident Claims Tribunal, Mumbai in Application No. 2370 of 2010.
(2.)Rule. Rule made returnable forthwith with the consent of parties as very short question is involved in this First Appeal.
(3.)The First Appeal is filed by the original claimants challenging judgment and award dtd. 29/10/2013 passed by the learned Member, Motor Accident Claims Tribunal, Mumbai in Application No. 2370 of 2010.
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