Prakash Tatia, J. - (1.) Heard learned counsel for the petitioner.
(2.) The petitioner is aggrieved against the order of the Motor Accident Claims Tribunal, Parbatsar dated 21.8.2007 by which the sister of the deceased was impleaded as appellant in the claim petition filed by the petitioner wife of the deceased.
(3.) According to learned counsel for the petitioner the sister is not legal heir and, therefore, is not entitled to any claim and, therefore, she could not have been impleaded as party in the claim petition preferred by the petitioner the deceased wife.;