NISAR Vs. SAHUD AND ORS.

JUDGEMENT

(1.) THE present appeal has been filed by Nisar, father of Monis (since deceased), challenging the award, dated 18.08.2012 passed by learned Motor Accidents Claims Tribunal, Nuh (for brevity, 'the learned Tribunal').

(2.) MOTHER of Monis (since deceased), i.e. wife of the appellant, has been arrayed as pro -forma respondent No. 4.

(3.) THE case came up for hearing on 12.05.2015 when a specific question was put to the learned counsel for the appellant as to why Smt. Sehnaz, mother of Monis (since deceased), has been arrayed as pro -forma respondent No. 4, then it was disclosed that at the time of filing of the present appeal, she was not available and hence she was arrayed as pro -forma respondent No. 4. On the directions of this Court, she appeared with her counsel, Mr. Samuel Gill, Advocate on 14.05.2015. It was disclosed by her (pro -forma respondent No. 4) that she could not sign the power of attorney when the appeal was filed and, as such, she was arrayed as a pro -forma respondent No. 4.