MOHAMMAD ABULLAS ALIAS ABDUL Vs. MUSSADI LAL

JUDGEMENT

(1.) . Learned counsel for the respondents waive service of notice.

(2.) At the request of learned counsel appearing for the parties, we are taking up the matter for final disposal.

(3.) Before the Motor Accident Claims Tribunal, Tis Hazari, Delhi claim Petition No.RBT-393/2003 (Old No.72 of 2002) was preferred by the petitioners, which was decided by the Tribunal on 19.5.2004.