MEENAKSHI Vs. ANITA BHASKAR

JUDGEMENT

(1.) Heard Learned Counsel for the petitioner and Learned Counsel for the respective respondents.

(2.) Rule. Rule made returnable forthwith. With consent, heard finally.

(3.) Short point is raised in this petition whether the order passed by the Tribunal to hear the application under Section 140 of the Motor Vehicles Act, 1988 (for short, "said Act") at the time of final hearing of the main claim petition, is sustainable in the light of the judgment of the Hon'ble Supreme Court in the case of Shivaji Dayanu Patil and another vs. Smt. Vatschala Uttam More, 1991 AIR(SC) 1769.