Rajasthan State Road Transport ... vs Raj Rani
2021 Latest Caselaw 18971 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 3115/2018

Rajasthan State Road Transport Corp.

----Appellant Versus Raj Rani

----Respondent

For Appellant(s) : Mr. M.R. Pareek For Respondent(s) : Mr. Sandeep Bishnoi

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

13/12/2021

The present civil misc. appeal has been filed against the

judgment and award dated 04.07.2018 passed by the Motor

Accident Claims Tribunal, Hanumangarh Distt. Hanumangarh in

claim case No.528/2015 whereby the learned court has awarded

the compensation amount of Rs.27,20,064/- in favour of

respondent-claimants with interest.

Heard.

Issue notice. Issue notice of stay application as well,

returnable within eight weeks.

Counsel for the appellant is not in a position to clear the

present acquisition of impugned award passed on 04.07.2018,

therefore, this court is not inclined to pass any interim order at

this stage.

Put up after ten weeks.

(SUDESH BANSAL),J

9-Anshul/-

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