NATIONAL INSURANCE COMPANY LIMITED Vs. PUSHPABEN HIRABHAI MUTCHADIA

JUDGEMENT

(1.) Rule. Mr.Soni waives service of rule for respondents. With the consent of learned advocates for parties matter is taken up for final hearing today.

(2.) The present petition is preferred by the petitioner challenging the legality and validity of the order, dated 4.3.02 passed by the Motor Accident Claims Tribunal(Aux), Rajkot below Exh.14 in MACP No.1311/01 whereby the application for joining owner and insurance company of the truck as party is dismissed.

(3.) Heard Mr.Sood for the petitioner and Mr.Soni for the respondents.