Atamaram Sitaram Wagh vs The Divisional Controller Maharashtra ...
2024 Latest Caselaw 2437 Bom

Bombay High Court

Atamaram Sitaram Wagh vs The Divisional Controller Maharashtra ... on 25 January, 2024

                                                                   1                      40-CA-683-24.odt



                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   BENCH AT AURANGABAD

                                         CIVIL APPLICATION NO. 683 OF 2024 IN FA/2332/2023

                                                     ATAMARAM SITARAM WAGH
                                                                VERSUS
                                      THE DIVISIONAL CONTROLLER MAHARASHTRA STATE ROAD
                                             TRANSPORT CORPORATION AND ANOTHER
                                                                    ...
                                      Advocate for Applicant : Mr. Shubham K. Shinde holding for
                                                               Mr. Ravindra V. Gore
                                          Advocate for Respondent No.1 : Mr. A. B. Dhongde
                                                                    ...

                                                                       CORAM : S. G. MEHARE, J.

                                                                       DATE      : 25-01-2024
                              PER COURT :-

1. Heard the learned counsel for the applicant and the learned counsel for respondent No.1/appellant.

2. The injury claim of the applicant was allowed. He prays to allow him to withdraw the compensation amount deposited by respondent No.1/appellant.

3. Considering the grounds of objection in the appeal, the following order is passed;

i) The application is partly allowed.

ii) The applicant is permitted to withdraw 75% of the deposited amount with proportionate accrued interest, on furnishing an undertaking that he will deposit the amount, if the impugned judgment and award is reversed.

( S. G. MEHARE ) JUDGE

rrd Signed by: Rajesh Rameshrao Davane Designation: PA To Honourable Judge Date: 31/01/2024 20:37:39