VINUBHAI RAMBHAI DALWADI Vs. MANGABHAI SARTANBHAI

JUDGEMENT

(1.) This is a revision under Sec. 115 of C.P.C. at the instance of the petitioner, who is the original-opponent No. 2 in a Motor Accident Claim Petition being the owner of the vehicle insured by opponent No. 3- Insurance Company.

(2.) At the request of learned Counsel for the petitioner-opponent Nos. 1 and 2 stand deleted.

(3.) I have heard learned Counsel for the petitioner and learned Counsel for respondent No. 3-Insurance Company.