BALKRISHNA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner is challenging deduction of the TDS on interest component of compensation awarded under the Motor Vehicles Act.

(2.) Heard Mrs. M. A. Kulkarni, learned counsel for the Petitioner and Mr. P. G. Godhamgaonkar holding for Mr. S. V. Kulkarni, learned counsel for Respondent No.4 / Insurance Company.

(3.) Rule. Rule made returnable forthwith. With consent of parties heard finally.