Maharashtra State Road Transport ... vs Mangal Vishnu Ghorpade And Ors
2022 Latest Caselaw 4200 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                   FIRST APPEAL NO.352 OF 2022
                              WITH
               INTERIM APPLICATION NO.2578 of 2022
                               IN
                   FIRST APPEAL NO. 352 of 2022


Maharashtra State Road Transport               .. Appellant
Corporation Limited, Sangli
                         Versus
Mangal Vishnu Ghorpade and ors                 .. Respondents
                           ...

Mr. Dhananjay Rananaware with Manjeet Lotankar for the
appellant.

                            CORAM: BHARATI DANGRE, J.

DATED : 20th APRIL, 2022 P.C:-

1 Issue notice to the respondents, making it returnable on 4/7/2022.

IA St No.2578/2022

2 By the present application, the applicant/appellant seek stay to the effect, implementation and execution of the impugned judgment and award dated 27/11/2021 passed by the MACT, Sangli, in MACP No.173/2014. The learned counsel for the applicant would submit that he has a good case on merits as

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the Tribunal has not taken into consideration the material aspect like the age of the deceased, as reflected in the police papers, and has computed the compensation. He state that the applicant is ready and willing to deposit the amount awarded by way of compensation by way of impugned judgment and therefore, the stay may be granted.

Subject to deposit of the amount of compensation under the impugned judgment along with interest calculated upto 31/3/2022, within a period of eight weeks, there shall be stay and effect to the operation of the impugned judgment.

( SMT. BHARATI DANGRE, J.)

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