KAVITABEN KAMLESHBHAI PATEL Vs. LAXMANBHAI GOABHAI BHATESARA

JUDGEMENT

(1.) Heard Mr. Virat G. Popat, learned advocate for the petitioners and Mr. Vibhuti Nanavati, learned advocate for the respondent No.4.

(2.) By way of this petitions the petitioners are praying to quash and set aside the impugned order dtd. 19/9/2019 passed by the learned Chairman, Motor Accident Claims Tribunal at Dhangadra below Ex.138 in Motor Accident Claim Petition No.55 of 2013 whereby the learned Tribunal has permitted to recall the claimants for further crossexamination on condition to pay a cost of Rs.500.00 to the claimants.

(3.) By order dtd. 15/11/2019 passed in this matter the Court on page 3 at last paragraph has observed as under :-