UTTARANCHAL TRANSPORT CORPORATION Vs. PRABHA DEVI

JUDGEMENT

(1.) The instant F.A.F.O. arises out of the Judgment and order dated 7.11.2012, passed by the Motor Accident Claims Tribunal/Additional District Judge Court No. 2, Meerut in M.A.C.P. No. 1395 of 2010. Smt Prabha Devi and Smt. Kalawati who are wife and mother of the deceased respectively against Uttaranchal Transport Corporation. During proceedings before the Tribunal Smt. Kalwati died, this fact was also mentioned in the award by the Tribunal, but her legal representatives have not been substituted in the proceedings before the Tribunal. Now learned counsel for the appellant has moved application No. 78846 of 2013 praying for deletion of the name of Kalwati from the array of the parties. There is no legal representative/legal heir of Smt. Kalawati, hence the counsel is permitted to correct the array of parties as Kalawati (now dead). Application No. 78846 of 2013 is allowed accordingly.

(2.) Heard learned counsel for the parties and perused the award.

(3.) Admit.