KIRTI AMIT PANDYA Vs. HARVIJAYSINGH VIMALSINGH GOHIL

JUDGEMENT

(1.) Draft Amendment is allowed. Respondent no.3 is permitted to delete from this proceedings. Though notice was served upon respondent nos.1 and 2, none has appeared on their behalf to contest or argue this application. The applicants have filed an affidavit of service of notice declaring that the notice was served upon respondent nos.1 and 2 respectively on 15.02.2020 and 12.02.2020. When the matter was called out, none has appeared on their behalf to contest this application.

(2.) Present application has been filed by the applicants with a prayer to transfer MCAP No.739 of 2018 filed before the Motor Accident Claims Tribunal, Ahmedabad to Motor Accident Claims Tribunal, Surat along with entire record and proceedings.

(3.) Heard learned advocate for the applicants.