STATE OF MAHARASHTRA Vs. KAMALADEVI KAILASHCHANDRA KAUSHAL

JUDGEMENT

(1.) Heard Mr. Dabke, learned Assistant Government Pleader (AGP) for the appellants/applicants-State. None for the respondents, though served.

(2.) The appellants i.e. State of Maharashtra, the Dairy Manager Government Milk Scheme and Assistant Director of Insurance Maharashtra State, appeal against judgment and award dated 05 August 1995 made by the Motor Accidents Claim Tribunal (MACT), Nashik in Motor Accident Claim Petition No.371 of 1990. By the impugned award, the MACT has directed the appellants to jointly and severally pay an amount of Rs. 1,65,000/- inclusive of no fault liability to the respondents-claimants i.e. the widow, mother of the deceased Kailashchandra and his two children. The appellants have also been directed to pay interest at the rate of 12% per annum from the date of institution of the claim petition until deposit of the awarded amount in the claim tribunal.

(3.) This First appeal relates to the year 1996. The same was instituted after some delay. Thereafter, no effective steps were taken by the appellants to serve the respondents. As a result, the matter was pending all this while. In such circumstances and further, taking into consideration the grounds raised by the appellants, even the learned AGP agreed that it would be appropriate if the matter is disposed of finally at this stage itself.