The M.S.R.T.C.,Mumbai Thr Div. ... vs Shivaji Shankar Thorat And Ors
2021 Latest Caselaw 6601 Bom

                                                                       ca4378.21
                                         1



       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                               BENCH AT AURANGABAD

                   903 CIVIL APPLICATION NO.4378 OF 2021
                                   IN
                     FIRST APPEAL NO.579 OF 2021

   THE M.S.R.T.C.,MUMBAI THR DIV. CONTROLLER, AHMEDNAGAR
                           VERSUS
             SHIVAJI SHANKAR THORAT AND OTHERS

                 ...
      Mr.Bhausaheb S. Deshmukh Advocate for Applicant.
                 ...

                 CORAM: ANIL S. KILOR, J.

                 DATE :        21st APRIL, 2021

 ORDER :

1. Shri Deshmukh, learned counsel appearing for the

appellant - MSRTC states that several grounds have raised in the

appeal memo and there is every possibility that MSRTC will

succeed in this matter and in that case there is possibility that

amount of compensation will be reduced. In that view of the

matter, he submits that in the present matter the appellant is

ready to deposit 50% of the total amount of compensation

granted by the learned Tribunal. He further prays that upon

depositing the amount the stay to the effect, operation and

execution may be granted to the Judgment and award dated 11 th

ca4378.21

November 2019 passed by the Motor Accident Claims Tribunal,

Ahmednagar in M.A.C.P. No.144 of 2014.

2. In view of the undertaking of the applicant that within ten

weeks the applicant would deposit 50% of the total decretal

amount in this Court, application is allowed in terms of prayer

clause (B).

3. Accordingly, the civil application is disposed of, with liberty

to the non-applicants that if they so desire, they may move the

application for vacation of stay.

[ANIL S. KILOR, J.]

asb/APR21