VERSHA Vs. INTERCITY TRAVELS AND CARGO

JUDGEMENT

(1.) Being aggrieved by the order dated 13.9.2013 passed by MACT, Indore in claim case No. 06/09, whereby the learned Tribunal has directed 20% of the amount paid to the petitioner, present petition has been filed.

(2.) Learned counsel for the petitioner submits that in a claim case against the award passed by the learned Tribunal for a sum of Rs. 1,31,854/ - an appeal was filed by the petitioner which was numbered as 2149/10 and was allowed vide order dated 9.11.2012 whereby the amount was enhanced by Rs. 1,18,146/ -. It is submitted that the amount was payable upon depositing the court fee and petitioner deposited the court fee of Rs. 11,815/ -. It is submitted that after depositing the amount by Insurance Company, the learned Tribunal has directed 20% of the amount deposited including the court -fee deposited by the petitioner.

(3.) With the aforesaid, petition stands disposed of.