KARAMSHIBHAI HARJIBHAI SARALIYA Vs. SANAGI

JUDGEMENT

(1.) By way of this petition, a prayer has been made by the claimants who are the grandparents of the minor claimant - petitioner No.3 for disbursement of the award amount towards the share of the respondent No.1 in favour of the petitioner No.3, since respondent No.1 has remarried.

(2.) Learned Advocate Mr. Kurven Desai appears for the respondent No.1 and states that respondent No.1 has filed her Affidavit and has given consent to the above prayer.

(3.) The prayer is made to the effect that the order dtd. 18/1/2023 passed by the learned Motor Accident Claims Tribunal, Court No.5, Ahmedabad in M.A.C.M.A. No.40 of 2020 be quashed and set aside and the awarded amount in the share of the respondent No.1 be disbursed in favour of the petitioner No.3.