Maharashtra State Road Transport ... vs Rajkumar Pandarinath ...
2022 Latest Caselaw 2723 Bom

                                 1/2                      32 IA-1653-22.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                 INTERIM APPLICATION NO.1653 OF 2022
                                       IN
                  FIRST APPEAL (ST) NO.20946 OF 2021


Maharashtra State Road Transport             ..     Applicant
Corporation, Pune

                       Versus

Rajkumar Pandarinath Bansode
(deceased) through LRs Hemlata               ..     Respondents
Rajkumar Bansode & Ors.


                                       ...

Ms.Ayodhya Patki i/b Mr.Nitesh V. Bhutekar for the Applicant/
Appellant.
                                       ...

                          CORAM: BHARATI DANGRE, J.

DATED : 21st MARCH, 2022

P.C:-

1. The learned counsel for the applicant/appellant states that the appeal is fled by the MSRTC on the ground that the identifcation of the offending vehicle is not conclusively established and despite this, liability has been fastened. The Judgment & Award passed by the M.A.C.T., Baramati in M.A.C.P. No.122 of 2014 is the subject matter of the appeal which directs the MSRTC to pay compensation to the tune of Rs.64,19,988/- alongwith interest at the rate of 8.5% p.a.

M.M.Salgaonkar

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2. Heard the learned counsel for the applicant/appellant and perused the judgment. Since, the appellant has an arguable case, subject to the stipulation of deposit of the entire amount of compensation alongwith total interest calculated upto 28/02/2022 be deposited before the Tribunal within a period of four weeks, there shall be a stay to the effect and operation of the impugned judgment.

WITH

FIRST APPEAL (ST) NO.20946 OF 2021

3. Issue notice to the respondents, making it returnable on 25/04/2022.

4. Hamdast granted.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar