Citation : 2021 Latest Caselaw 18656 Raj
Judgement Date : 8 December, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Misc. Application No. 57/2021
1. Suman Kanar W/o Mahender Singh, Aged About 38 Years, Thakrana, Tehsil Suratgarh
2. Chand Kanwar, Thakrana, Tehsil Suratgarh
3. Pramod Singh, Thakrana, Tehsil Suratgarh
4. Kishan Singh, Thakrana, Tehsil Suratgarh
----Petitioners Versus
1. Kashi Ram S/o Bal Chand, Kalu, Tehsil Loonkaransar, District Bikaner
2. Ramniwas S/o Lekhram, Kalu Tehsil Loonkaransar, District Bikaner
3. United India Insurance Company Limited, Loonkaransar, District Bikaner
----Respondents
For Applicant(s) : Mr. UCS Singhvi For Respondent(s) :
HON'BLE MR. JUSTICE SUDESH BANSAL
Order
08/12/2021
The present misc. application has been filed by the applicant
Insurance Company for recalling/modification of the judgment and
award dated 10.07.2021 passed by National Lok Adalat before the
Rajasthan High Court, Jodhpur.
The judgment and award passed by National Lok Adalat are
not assailable way by application under Section 151 CPC.
Hence, the present misc. application is dismissed.
(SUDESH BANSAL),J
178-Anshul/-
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