N.I.C.Ltd vs Smt.Seeta And Ors
2021 Latest Caselaw 12999 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 1207/2013

National Insurance Company Ltd., through its Legally Constituted Authority, Regional Office, 3-4, Sun Tower, Main Pal Road, Jodhpur.

----Appellant/non-applicant No.2 Versus

1. Smt. Seeta W/o. Heeralal, By Caste Rao, Aged 44 years, R/o. Aadarsh Nagar, Tehsil Hurada, District Bhilwara(Raj.).

2. Chitar S/o. Heeralal, By Caste Rao, Aged 21 years, R/o. Aadarsh Nagar, Tehsil Hurda, District Bhilwara (Raj.).

3. Suresh S/o. Shri Heeralal, by caste Rao, Aged 17 years,

4. Kumari Tara D/o. Shri Heeralal, by caste Rao, Aged 15 years,

5. Ranjeet Singh S/o. Shri Heeralal, by caste Rao, Aged 11 years, (Respondents No. 3 to 5 through her Legal Representative (mother) Smt. Seeta W/o. Heeralal R/o. Aadarsh Nagar, Tehsil Hurada, District Bhilwara (Raj.).

6. Smt. Badami W/o. Shri Chogalal, by caste Rao, Aged 70 years, R/o. Aadarsh Nagar, Tehsil Hurada, District Bhilwara (Raj.).

---Claimants

7. Yogendra S/o. Shri Bishanlal, by caste Rao, R/o. Aadarsh Nagar, Tehsil Hurda, District Bhilwara (Rajasthan).

---Respondent-non-applicant No.1

---Driver & Owner of the vehicle

----Respondents

For Appellant(s) : Mr. Kuldeep Vaishnav For Respondent(s) : None present

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

19/08/2021

On the oral request made by the learned counsel for the

appellant for withdrawal of the present appeal, the present appeal

is dismissed as withdrawn.

(VINIT KUMAR MATHUR),J 105-SunilS/-

Powered by TCPDF (www.tcpdf.org)