Narsinghdas vs Dharampal And Ors
2021 Latest Caselaw 18855 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 373/2018

Narsinghdas

----Appellant Versus Dharampal And Ors.

----Respondent

For Appellant(s) : Mr. Surendra Surana For Respondent(s) : Mr. TRS Sodha

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/12/2021

Learned counsel for the parties have submitted that the

respondent No.1- Driver has expired.

Learned counsel for the appellant has submitted that since

the appeal is with regard to enhancement of compensation, there

is no requirement of service of notice upon the legal

representatives of the respondent No.1.

In view of the above, the service of notice upon the legal

representatives of the respondent No.1 is dispensed with.

List the matter in the third week of January, 2022.

(VIJAY BISHNOI),J

26-mohit/-

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