AHMEDABAD MUNICIPAL CORPORATION Vs. LOKPRIYA TRAVELS

JUDGEMENT

(1.) RULE. Learned Advocates for the respective respondents waive service of notice of rule.

(2.) AT the request of learned Advocate Mr. YF Mehta for the petitioner and with the consent of the learned Advocate appearing for the respondents, the matter is taken up for final disposal today.

(3.) IN view of the development that RC Book as well as Policy of the vehicle involved in the accident are produced, it is deemed fit that the matter be remitted back to the Motor Accidents Claims Tribunal (Auxiliary), Court No. 23, City Civil Court, Ahmedabad for deciding the question on the point of ownership of vehicle afresh.