THAKOR PARBATJI DARSIJI Vs. GAFARBHAI HASAMBHAI

JUDGEMENT

(1.) Order in Civil Application 1. This civil application is filed by the appellant - original claimant praying for amendment in First Appeal No.120 of 2019.

(2.) The learned advocate Mr. Kaash Thakkar, appearing for the claimant submitted that he does not press this application and therefore, the same is disposed of as not pressed.

(3.) We have heard Mr. Kaash Thakkar, learned advocate for the appellant - original claimant, Mr. H.S. Munshaw, learned advocate for respondent No. 2 - GSRTC, Mr. Rathin Raval, learned advocate for respondent No.5 - Insurance Company. Since the liability has not been disputed by respondent Nos. 2 and 5, presence of respondent Nos. 1, 3 and 4 is not required.