MODI DEEP JIGNESHKUMAR Vs. GUJARNAAR JIGNESHBHAI DHIRAJBHAI MODI

JUDGEMENT

(1.) The issue which is raised is in connection to a minor who had made a prayer for joining him as the claimant. The order impugned does not require hearing of the other side. Hence, no notice is issued and the matter is taken up for final hearing.

(2.) Mr. Jitendra Malkan, learned advocate for the petitioner submits that the petitioner is a minor, aged about 13 years, through her natural guardian and mother, has filed an application challenging the order dtd. 7/6/2022 passed below Exh.8 in MACP No.164/21.

(3.) Mr. Malkan submits that the mother of the claimant had taken the divorce from his father by way of Divorce Deed dtd. 2/11/2020 and submits that the claimant, as a son, is a lineal descendant and Class-I heir of the father and is entitled to claim compensation amount on the accidental death of the father, which had occurred on 29/3/2021.