JASWANTSINH SHANABHAI KOLI Vs. SHANABHAI DHANABHAI BARIA

JUDGEMENT

(1.) THE matter is notified in 'for orders' board. The remark column says that the R and P is received of M.A.C.Petition No.315 of 1993 in First Appeal No.4458 of 2006 without paper book on 25.8.2014.

(2.) THE matter is notified because the respondent no.4 has remained unserved. Learned advocate Mr.Bukhari was seeking permission to delete respondent no.4 and the Court has no reason to decline that request.

(3.) AT this juncture, learned advocate Mr.Thomas for Mr.Vibhuti Nanavati appearing for respondent no.3 United India Insurance Company Limited invited the attention of the Court to the fact that the claim petition no.315 of 1993 was filed for a sum of Rs.75,000/ - and the Hon'ble Tribunal was pleased to grant an amount of Rs.66,180/ -. The Tribunal was also pleased to hold respondent nos.1,2 and 5 as jointly and severally liable.