DILIPBHAI CHANDRAKANTBHAI DANI Vs. MAHAVIRSINGH GULABSINGH RATHORE

JUDGEMENT

(1.) As the appeal is heard and disposed of by order of even dated, present Civil Application would not survive. The same stands disposed of.

(2.) Following facts emerge from the record of this appeal:

(3.) Heard Mr. Kartikey Raval, learned advocate for the appellant and Mr. Tanmay Karia, learned advocate for the respondent Insurance Company of vehicle involved in the accident and have perused the original record and proceedings of the case.