BABUBHAI SHANKERBHAI PATEL Vs. BIPINKUMAR SHEDHABHAI PATEL

JUDGEMENT

(1.) Heard the learned counsel appearing for the respective parties.

(2.) The same is challenged by the respondent No.1 - original owner of the vehicle involved in the alleged accident, on the ground that the notice was not duly served upon him and therefore, he had moved an application before the concerned Tribunal. Thereafter, the Tribunal has recalled the judgment and award dtd. 27/11/2009 and the matter was heard again by the Tribunal after hearing both the sides on merits and passed the final order on 19/9/2022.

(3.) In light of the subsequent order passed by the concerned Tribunal, the present First Appeal has become infructuous and is accordingly disposed of.