ARVIND NARANABHA GADHVI Vs. RAVIKUMAR RAMESHCHANDRA SANI

JUDGEMENT

(1.) RULE. Mr. Shastri learned Counsel waives service of notice of rule for respondent Nos. 1 and 2. with the consent of the learned Counsel appearing for both the sides, the matter is finally heard today.

(2.) THE short facts of the case appear to be that the petitioner filed claim petition before the Motor Accident Claims Tribunal being M. A. C. P. No. 906 of 1998 for recovery of the compensation of Rs. 2,00,000/ -. The tribunal had passed the order for interim compensation of Rs. 25,000/ -. Thereafter, on 5. 6. 2007, learned advocate for the petitioner as well as respondent submitted purshis that they are agreeable for the compensation, which is paid, and they are not desirous to proceed with the matter. The tribunal acted upon the same, and disposed of the matter vide order dated 5. 6. 2007. Under these circumstances, the present petition.

(3.) HEARD Mr. Patel learned Counsel for the petitioner, and Mr. Shastri learned Counsel for the respondents.