- (1.) AND ORDER Leave granted. Heard learned counsel for the parties.
(2.) The Motor Accident Claim Tribunal dismissed the claim petition for compensation on account of death of Vanlalchhanchhuaha in a vehicle accident which order has been upheld by the High Court. The vehicle was driven by minor son of respondent no. 1 who is also the owner of the vehicle. The Tribunal held that since minor was not impleaded as a party in the claim petition, the petition was not maintainable and was dismissed.
(3.) Learned counsel for the appellants submits that the minor was not required to be made a party when guardian of the minor was already party.;