The New India Assurance Company ... vs Mohan And Ors
2021 Latest Caselaw 12193 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 718/2003

The New India Assurance Company Limited through its legally constituted authority, Divisional OFfice-I, Abhay Chambers, Jalori Gate, Jodhpur.

----Appellant Versus

1. Mohan S/o Shri Lavji Maida, Resident of Village Chupel, Tehsil and District Banswara.

---- Claimant.

2. Shri Chhatar Singh S/o Shri Jai Kishan Rajput, Resident of Kanji Ka Hatha, Udaipur (Driver).

3. Shri Mangilal S/o Shri Nathu Ram Ji, Resident of Village Thikariya, Tehsil and District Banswara (Owner).

----Non-applicants No.1 & 2.

For Appellant(s) : Mr. Jagdish Vyas. For Respondent(s) : Mr. Mahendra Trivedi.

HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment

04/08/2021

Learned counsel for the appellant submits that in view of the

subsequent developments, whereby the final award has been

passed and as the present appeal is regarding the interim award,

the appeal has been rendered infructuous.

In view of the submissions made, the appeal is dismissed as

having become infructuous.

(ARUN BHANSALI),J

107-Rmathur/-

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