MAMTABEN MUKESBHAI DEVRE Vs. SATYAPALAN KESVAN IRVA

JUDGEMENT

(1.) Admit. Learned advocate Mr.Mazmudar waives service of notice of admission for and on behalf of the defendant No.3.

(2.) At the outset, learned advocate Mr.Soni appearing for the appellants has submitted that the appellants are ready and willing to appear before the Motor Accident Claims Tribunal for giving the evidence since she is presently in USA and, therefore, the impugned order may be set aside.

(3.) Learned advocate Mr.Mazmudar appearing for the defendant No.3 has contended that for the intervening period, if any order is passed, the appellants may not be allowed to take benefit of interest.