CHHOTURAM REKHARAM VERMA Vs. CHANDANBEN

JUDGEMENT

(1.) The present petition is filed by the parents of the deceased challenging the impugned order passed by the (Ad- hoc) Additional District Judge at Vyara Tapi dtd. 15/1/2019 in MACMA No. 9 of 2015 in MACP No. 360 of 2012.

(2.) The brief facts of the present case are as under.

(3.) Learned advocate for the petitioners has submitted that the petitioners are the parents of the deceased - Ashokbhai Chhotubhai Verma. It is submitted that the wife of the deceased has filed claim petition being MACP No. 360 of 2012 before the Tribunal seeking compensation of untimely death of her husband and father of the applicant No.2, wherein the present petitioners are joined as party respondents. It is submitted that the original claimants entered into the compromise with the Insurance Company and under the compromise pursis, the claim petition came to be disposed of by the Tribunal. It is also submitted that the said compromise and settlement is behind the back of the present petitioners and they are not aware about the settlement took place between the wife of the deceased and the Insurance Company. It is submitted that the petitioners have preferred the Review Application before the Tribunal, the petitioners have not received any amount of compensation for the untimely death of his son.