Smt.Kishori Yadav vs The State Of M.P. & Ors.
2023 Latest Caselaw 1656 MP

                                                          1
                           IN    THE       HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                     BEFORE
                                    HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                              ON THE 30 th OF JANUARY, 2023
                                               FIRST APPEAL No. 546 of 1999

                          BETWEEN:-
                          SMT. KISHORI YADAV, WIFE OF SHRI KAMTA PRASAD
                          YADAV, OCCUPATION SERVICE AS NURSE, POSTED AT
                          RAJENDRA DISTRICT HOSPITAL, TIKAMGARHR/O
                          MAMON DARWAZA TIKAMGARH (MADHYA PRADESH)

                                                                                    .....APPELLANT
                          (NONE )

                          AND
                          THE STATE OF M.P. THROUGH THE COLLECTOR,
                          TIKAMGARH (M.P.)
                          2. CHIEF MEDICAL OFFICER, RAJENDRA DISTRICT
                          HOSPITAL, TIKAMGARH (M.P.)
                          3. DR. R.G. JOHARI, GYAENOCOLOGIST, POSTED AT
                          PRIMARY HEALTH CENTRE, DEORI DISTRICT SAGAR
                          R/O    NEAR    RAJENDRA     DISTRICT    HOSPITAL,
                          TIKAMGARH (M.P.)
                          4. DR.(SMT.) USHA NUNA, ASSISTANT CIVIL SURGEON,
                          RAJENDRA DISTRICT HOSPITAL, TIKAMGARH, R/O
                          OPPOSITE MAHALAXMI TALKIES, TIKAMGARH (M.P.)
                          5. DR. A.K. MISHRA, SURGEON, RAJENDRA DISTRICT
                          HOSPITAL, TIKAMGARH, R/O BEHIND RAJENDRA
                          DISTRICT HOSPITAL, CIVIL LINES, TIKAMGARH (M.P.)
                          6. SMT. USHA JAIN, WIFE OF SHRI SURESH CHANDRA
                          JAIN, AGED ABOUT 28 YEARS, R/O MAJHPURA,
                          TIKAMGARH (M.P.)

                                                                                 .....RESPONDENTS
                          (BY MISS KAMLESH TAMRAKAR - PANEL LAWYER FOR THE STATE AND
                          SHRI BHOOP SINGH - ADVOCATE)

                                T h is appeal coming on for orders this day, t h e cou rt passed the
                          following:
                                                           ORDER

None for the appellant.

Signature Not Verified Signed by: PRASHANT BAGJILEWALE Signing time: 1/31/2023 12:04:10 PM

This first appeal has been preferred by defendant 6 challenging the judgment and decree dated 19.07.1999 passed by 1st Additional District Judge Tikamgarh, in civil suit no.1-B/1997, whereby decree of an amount of Rs.10,000/- along with interest at the rate of 12% per annum has been passed against the defendant 6 and in favour of plaintiff.

It appears that the appellant does not want to prosecute this appeal, therefore, the same is dismissed for want of prosecution.

Interim application(s), if any, shall stand dismissed.

(DWARKA DHISH BANSAL) JUDGE pb

Signature Not Verified Signed by: PRASHANT BAGJILEWALE Signing time: 1/31/2023 12:04:10 PM