MOHANDAS VINAYAK NAIK Vs. DATTARAJ TUKARAM GAUDE

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. Rule is made returnable forthwith and with the consent of the parties; the petition is finally heard and disposed of. Learned Senior Advocate Mr. R. G. Ramani waives service on behalf of the Petitioners, learned Advocate Mr. Amey Kakodkar waives service on behalf of Respondent No. 2, learned Advocate Mr. Vaman Kurtikar waives service on behalf of Respondent No. 4 and learned Advocate Mr. James Lopes waives service on behalf of Respondent No. 5

(3.) This Petition impugns order dtd. 10/8/2023, passed by the Motor Accidents Claims Tribunal, at Margao (MACT) in Claim Petition No.88/2022, whilst allowing an Application dtd. 9/3/2023, made by the Respondent No.2 (Insurance Company) for dropping/deleting itself as Respondent No.2 in the Claims Petition. The Petitioners are the Original Claimants.