DEEPAK GARG Vs. MOTOR ACCIDENT CLAIMS TRIBUNAL

JUDGEMENT

(1.) HEARD Mr. Nagesh Agarwal. learned Counsel for the petitioners and Sri R.C. Arya, learned Counsel for the respondent No. 1.

(2.) BY the present writ petition, the petitioners have prayed for a writ of certiorari quashing the order dated 25th August, 2005 passed by the respondent No. 1 M.A.C.T./III Fast Track Court, Haridwar (contained in Annexure No. 6).

(3.) THE name of the father of the petitioners was shown as the owner of the vehicle in question, however, the father of the petitioners died on 1st December, 2002 and all the heirs and legal representatives i.e. petitioners were substituted.