SAU. SHASHIPRABHA H. AGRAWAL Vs. SARASWATABAI AMARSING PATIL

JUDGEMENT

(1.) Considering the nature of controversy, the prayer for grant of early hearing is granted. The civil application is allowed.

(2.) In the claim petition filed by the respondent - claimant seeking 2 fa403.08 compensation for the death of her husband in the accident, an application under Section 140 of the Motor Vehicles Act, 1988 was filed which is allowed by the impugned order. The order passed by the Tribunal is challenged by the appellants on the ground that the Insurance Company with which the vehicle involved in the accident was insured is necessary party to the claim petition and was not impleaded.

(3.) After hearing, the following point arises for consideration: Whether the order passed by the Tribunal is proper ?