DILIPKUMAR P PANCHAL Vs. MANGALRAM AKHANJI AHAR

JUDGEMENT

(1.) Admit. Mr. Sunil Parikh, learned Advocate waives service of notice of admission on behalf of Respondent No. 3 - The New India Insurance Company Limited. Though served, nobody appears on behalf of Respondent No. 2 - owner of the vehicle involved in the accident.

(2.) Mr. Falgun Brahmbhatt, learned Advocate appearing on behalf of appellant seeks permission to delete Respondent No. 1, who is Driver of the vehicle involved in the accident so far as the present appeal is concerned. Permission is accordingly granted.

(3.) In the facts and circumstances of the case, the present First Appeal is taken up for final hearing today and paper-book and printing is dispensed with as the matter is remanded to the Tribunal for deciding the same afresh on merits.