Divisional Manager, Maharashtra State ... vs Robert S/O Stephen Francis And 2 Others
2025 Latest Caselaw 8715 Bom

Bombay High Court

Divisional Manager, Maharashtra State ... vs Robert S/O Stephen Francis And 2 Others on 13 December, 2025

  2025:BHC-NAG:14195


                             HIGH COURT LEGAL SERVICES SUB-COMMITTEE, NAGPUR BENCH, NAGPUR

                                                        BEFORE THE NATIONAL LOK ADALAT
                                                           FIRST APPEAL NO. 438 OF 2011
                                                           Divisional Manager, M.S.R.T.C. Nagpur
                                                                                     vs.
                                                                Robert Stephen Francis and ors.
                         -------------------------------------------------------------------------------------------------------------------
                         Shri V. H. Kedar, Advocate for appellant-MSRTC.
                         Shri Asghar Hussain , Advocate for respondents.
                         ----------------------------------------------------------------------------------------------------------------
                                                                            ORDER

(Passed on 13.12.2025)

1. The appellant Maharashtra State Regional Transport Corporation (MSRTC) Nagpur has challenged the judgment dated 28/09/2010 passed by the learned Member, Motor Accident Claims Tribunal-3, Nagpur in MACP No.370/2007.

2. Heard Shri V. H. Kedar, learned counsel for the appellant and Shri Asghar Hussain, learned counsel for respondents.

3. Shri Kedar, learned counsel for the appellant has placed on record the pursis signed by the Law Officer Shri Rohit M. Kashyap who is present before the Lok-Adalat and duly authorised by the Divisional Controller, S. T. Nagpur, to withdraw the present appeal unconditionally.

4. In view of the aforesaid pursis, the present appeal is disposed of as withdrawn.

4. The appellant is permitted to deposit balance amount of compensation within a period of six weeks from today in the registry of this Court. The respondents are granted permission to withdraw the same.

5. In view of above the first appeal is disposed of as withdrawn.

6. Court fees be refunded as per the Rules.

                                         MEMBER                              MEMBER                         PRESIDING OFFICER
                                       (Vinay Dhabe)                       (Bharat Vyas)                   (Justice Raj D. Wakode)
                                         Advocate                            Retd. D. J.
                    Asmita




Signed by: Smt. Asmita A. Bhandakkar
Designation: PS To Honourable Judge
Date: 15/12/2025 15:43:16