N.I.C.Ltd vs Smt.Neeta S Chandan And Ors
2021 Latest Caselaw 13000 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 1206/2013

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

----Appellant/Non-applicant No.3 Versus

1. Smt. Neeta S Chandana, W/o. Late Shri Sanjay Prabhakar Aged 30 years,

2. Abhishek, Aged 14 years

3. Kumari Neha, Aged 11 years

4. Aashish, Aged 09 years (Respondent No. 2 to 4 through Legal Representative (Mother) Smt. Neeta S Chandana W/o. Late Shri Sanjay Prabhakar)

5. Smt. Rukmani W/o. Shri Prabhakar Chandna, Aged 50 years

6. Prabhakar Chandna, S/o. Waman Chandna, Aged 60 years, R/o. Quarter No.710/7 Air Force, Sooratgarh, District Sriganganagar.

All Resident of Quarter No.710/7 Air Force Station Sooratgarh, District Sriganganagar.

---Claimants

7. Shri Krishna Kumar S/o. Shri Bhagirath, Caste Kumhar, R/o. Chak 28 P.B.N. Tehsil Sooratgarh, District Sriganganagar.

---Respondent-Non-applicant No.1

--- Driver of the Vehicle

8. Khemchand Begala S/o. Shri Jhandaram, R/o. Near Purana Radha Swami Satsang Bhawan, Sooratgarh, District Sriganganagar.

--- Respondent-non-applicant No.2

--- Owner of the vehicle

9. M/s. J & K Construction Company Sooratgarh, through Owner Khemchand Begala, S/o. Jhandaram Begala, R/o. Sooratgarh.

--- Respondent-non-applicant No.4

----Respondents

For Appellant(s) : Mr. Kuldeep Vaishnav For Respondent(s) : Mr. Aditya Sharma

(2 of 2) [CMA-1206/2013]

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is dismissed as withdrawn.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 104-SunilS/-

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