MANA LAKHDHIR RABARI Vs. BHILA PANJU PATIL

JUDGEMENT

(1.) LEARNED advocate, Ms.Niyati K. Shah for the appellants seeks permission to delete respondent No.1.

(2.) PERMISSION is granted as prayed for. Name of respondent No.1 is deleted from the array of respondents. Amendment be carried out forthwith.

(3.) THE claim petition was filed by the claimants, who are parents of the deceased aged 10 years, claiming Rs.2,04,500/- as compensation for death of the deceased which occurred in a vehicular accident which is alleged to have happened on 19-11-2001 while he was on the way to Hotel at Villager Kakarva.