DEVRAM UTTAM DEVARE(MARATHA) Vs. LALITABEN AMBALAL PATEL

JUDGEMENT

(1.) Heard Mr.Rajni H. Mehta, learned counsel for the appellants.

(2.) Present First Appeal has been filed jointly by driver, owner and insurer of Tanker No.GTB-5796, being aggrieved by the award dtd.17/9/986 passed by the Motor Accident Claim Tribunal (Main), Vadodara in Motor Accident Claim Petition No.395 of 1984.

(3.) In view of the judgement of the Supreme Court, Mr.Mehta, learned counsel for the appellants submits that the Insurance Company be deleted from the array of the appellants.