DIPIKA RAJESHKUMAR PATEL Vs. PRAVINSINH R. VAGHELA

JUDGEMENT

(1.) Rule. Mr. Kaushal S.Jani and Mr. Dhruvik K.Patel learned advocates waive service of notice of rule on behalf of respective respondents. With the consent of the parties, the matter is heard finally today. Rule is fixed forthwith.

(2.) Mr. Jigar D.Dave, learned advocate for the petitioners submitted that the present petitioners are the claimants in the Motor Accident Claim Petition No.108 of 2019 filed before the Motor Accident Claim Tribunal (Aux.), Ahmedabad, challenging the order, below Exhibit-17, filed by respondent no.3 - Indusind Bank praying to delete it as a party to the matter, which came to be allowed vide order dtd. 31/7/2021.

(3.) Exhibit-17 was moved by the respondent no.3 - Indusind Bank under Order 1 Rule 10(2) of the Code of Civil Procedure ('CPC' for short) stating that Bank is not owner of the vehicle and they have hypothecated the vehicle - Ashok Leyland Company's Dalu bearing no.GJ-27-X-1398, which was involved in the accident. It was urged before the Tribunal that the ownership and control of the vehicle was with respondent nos.1 and 2.