Ganpat Bhika Thakar And Anr vs Raghu Baburao Laygude
2023 Latest Caselaw 334 Bom

          Digitally
          signed by
          SHAMBHAVI
SHAMBHAVI NILESH
                                                                    13-FAST-29226-22.odt
NILESH    SHIVGAN
SHIVGAN   Date:
          2023.01.10
          11:19:17
          +0530
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                      FIRST APPEAL (ST) NO.29226 OF 2022
                                                     WITH
                                  INTERIM APPLICATION (ST) NO.29228 OF 2022
                                                     WITH
                                  INTERIM APPLICATION (ST) NO.29229 OF 2022

                       Ganpat Bhika Thakar and Anr.                     ...Appellants
                            Vs
                       Raghu Baburao Laygude                            ...Respondent

Mr. Priyal G. Sarda for the Appellants.

CORAM : SANDEEP K. SHINDE J.

DATE : JANUARY 9, 2023.

P.C. :

Heard Mr. Sarda, learned counsel for the Appellants.

Perused the impugned judgment in Motor Accident Claims

Petition No.63 of 2017 passed by the Additional Member, Motor

Accident Claims Tribunal, Pune. Also perused the examination-

in-chief of the witnesses. In view of the evidence on record,

prima-facie, no interference is called for in the impugned

judgment and award.

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                                                13-FAST-29226-22.odt

2           Mr.   Sarda,   learned   counsel    appearing    for   the

appellants, who are the driver and owner of the vehicle

involved in the accident, on instructions, submits that the

appellants shall deposit the awarded compensation with the

Motor Accident Claims Tribunal, Pune within two weeks from

today. Statement is accepted. It appears, appellant has already

deposited Rs.40,000/-. Let, the remaining amount be deposited

within two weeks. In view of the assurance to deposit the

compensation amount, execution of impugned award is stayed

only till 27th January, 2023.

3 All to act on authenticated copy of this order.

                                     (SANDEEP K. SHINDE, J.)




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