- (1.)THE short point that arises for consideration is what is the range of application of the notification issued by the Government of Maharashtra granting exemption of Court Fees for woman litigants in cases relating to (a) maintenance (b) Property Dispute (c) Violence and (d) Divorce.
(2.)IN brief, the facts giving rise to the present civil revision application are as under: the present petitioner No. 1 is the widow of deceased Vijaydas Vaishnav. Petitioner Nos. 2 to 5 are minor children of deceased Vijaydas Vaishnav. The petitioner Nos. 2 to 5 being minors are under the guardianship of their real mother i. e. petitioner No. 1.
(3.)THE respondent No. 1 is the State of Maharashtra. Respondent No. 2 is the Municipal Corporation, Aurangabad, to whom the Tanker involved in the accident belongs. The respondent No. 3 is the driver of the Tanker, who is admittedly in the employment of the respondent No. 2. The respondent No. 4 is the Insurance Company with whom the Tanker is insured.