Maharashtra State Road Transport ... vs Smt.Suman Balu Pawar And Anr
2022 Latest Caselaw 2498 Bom

             Digitally signed by
JAYARAJAN    JAYARAJAN
ANJAKULATH   ANJAKULATH NAIR
NAIR         Date: 2022.03.16
             11:25:42 +0530




                                                                   1/2               24 FA-216.22.odt




                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  CIVIL APPELLATE JURISDICTION
                                                      FIRST APPEAL NO.216 OF 2022
                                                              ALONG WITH
                                              INTERIM APPLICATION NO.1215 OF 2022


                                   Maharashtra State Road Transport ]
                                   Corporation Through The Divisional ]
                                   Controller, Thane.                 ]          ...          Appellants

                                                Vs.

                                   Suman Balu Pawar & Anr.                   ]   ...          Respondents

                                                                  ...
                                   Ms. Ayodhya Patki i/b Mr. Nitesh Bhutekar for the appellants.
                                                                  ...

                                                            CORAM : SMT. BHARATI DANGRE, J.

                                                            DATED        : 14TH MARCH, 2022.

                                   P.C. :-

1. Heard the learned counsel appearing for the appellant.

2. The appellant is aggrieved by the judgment and Award delviered by the MACT, Thane in M.A.C.P. No.63 of 2019 on 01/01/2021, under which, the appellant is held liable to pay a sum of Rs.9,37,200/- to the claimants with interest at the rate of 8% per AJN 2/2 24 FA-216.22.odt

annum from the date of application.

3. Learned counsel for the appellant submits that the appellant has a good case on merits, which require a thorough examination and she states that she has instructions to make a statement that the appellant is ready and willing to deposit the entire compensation awarded with interest calculated upto 28/02/2022 before the MACT, Thane, within a period of four weeks from today.

4. Subject to the deposit of the aforesaid amount, there shall be stay to the effect and operation of the impugned judgment.

5. Issue notice to the respondents. Notice is made returnable on 25/04/2022.

6. The learned counsel for the appellant shall also place on record, compilation of documents and private paper-book so that efforts can be made to dispose off the appeal, finally.

[SMT. BHARATI DANGRE, J.]

AJN