ARVINDBHAI KANAIYALAL DESAI Vs. A. BALKRISHNA BHATT

JUDGEMENT

(1.) RULE . Rule made returnable forthwith by consent.

(2.) HEARD learned Counsel for both parties. Perused the record.

(3.) THE accident took place on National Highway No. 8, Near Amboli, Tal. Dahanu at about 7.30 p.m. on 8th June, 1990 in which one Sandeep Desai died. The appellant preferred M.A.C.A. No. 186 of 2001 (Old No. 622 of 1990) before the M.A.C.T. Thane on 20thNovember, 1990 but later on the same was transferred to the Court of M.A.C.T., Palghar. After hearing both parties and recording evidence, on 14th November, 2003 the Addl. Member, M.A.C.T., Palghar passed judgment and award granting compensation of Rs. 2,03,500/- together with simple interest at the rate of 8% p.a. from 1st April, 2003 till the date of payment within six weeks from the date of the order.