YEDUNATH MARUTI NAIKDE Vs. SANJEEV HEMANT MODY

JUDGEMENT

(1.) This appeal is directed against the judgment and award dtd. 12/10/2007 passed by the learned Member, MACT, Mumbai (Tribunal) in MACP No. 288 of 1996 whereby the claim of the appellant came to be partly allowed by awarding compensation of Rs.3.00 lakhs inclusive of compensation awarded under sec. 140 of the Motor Vehicle Act, 1988 (MV Act, 1988), along with interest at the rate of 7% p.a. from 1/1/2006 rill realization.

(2.) The background facts leading to this appeal can be stated, in brief, as under:-

(3.) As regards the interest on the aforesaid amount, the learned Member was of the view that since the opponent No. 2 came to be impleaded as a party-opponent in the year 2002 and the notice could be served on the opponent No. 2 on 8/9/2006, only, it was proper to award interest at the rate of 7% p.a from 1/1/2006.