SAVITRA DEVI Vs. JAIWANTI DEVI

JUDGEMENT

(1.) CMP (M) No. 532 of 2015 The appellants have moved this application for bringing on record the legal representatives of respondent No. 1 , who has died during the pendency of this appeal.

(2.) IT is a beaten law of land that the limitation period is not applicable to the claimants for filing claim petition in view of the amendment made in 1994 in the Motor Vehicles Act, 1988, whereby provisions of sub Section (3) of Section 166 of the Act came to be deleted.

(3.) HAVING said so, I deem it proper to grant this application. The legal representatives of deceased respondent No. 1 are ordered to be brought on record as party respondents in the claim petition and shall figure as respondents No. 1(i) to 1(vii). The Registry to carry out necessary corrections in the cause title. Learned Counsel for the appellants to file amended memo of parties. The application is disposed of. FAO No. 359 of 2007