ASHOKKUMAR RAJARAM DAVE Vs. GULAMSUDAM BHANDARI

JUDGEMENT

(1.) Heard learned Advocate Shri Vijay Patel for learned Advocate Shri Darshan Dave for the appellant. Perused the judgment. By way of preferring present speaking to minutes, it is urged that on page No.7 in para No.5(II)(iii) of the judgment the following para is required to be corrected:

(2.) Learned Advocate for the appellant submitted that the parents are also dependents and according to him, the personal expenses is required to be deducted 1/4th from the income of the deceased.

(3.) However, in the claim petition as well as in First Appeal No.1172 of 1985, only wife and child of deceased are the claimants. Therefore, it appears that there is no mistake.