Nand Lal vs Ajmer Vidhyut Vitran Nigam Ltd
2021 Latest Caselaw 19041 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 441/2021

1. Nand Lal S/o late Ghanshyam Ameta, Aged About 51 Years, Aamalda, Kukam Post Nandwai, Tehsil Bagu, District Chittorgarh

2. Lokesh S/o late Ghanshyam Ameta, Aged About 37 Years, Aamalda, Mukam Post Nandwai, Tehsil Bagu, District Chittorgarh

3. Sadashiv S/o late Ghanshyam Ameta, Aged About 39 Years, Aamalda, Mukam Post Nandwai, Tehsil Bagu, District Chittorgarh

4. Hulasi Bai D/o late Ghanshyam Ameta, Aged About 57 Years, Aamalda, Mukam Post Nandwai, Tehsil Bagu, District Chittorgarh

5. Leela Devi @ Lali D/o late Ghanshyam Ameta, Aged About 50 Years, Aamalda, Mukam Post Nandwai, Tehsil Bagu, District Chittorgarh At Present Mukam Uthen, Rawatbhata Road, Tehsil Begu, District Chittorgarh

----Appellants Versus

1. Ajmer Vidhyut Vitran Nigam Ltd., through Managing Director, Hathibhata, Ajmer

2. Ajmer Vidhyut Vitran Nigam Ltd., through Superintendent Engineer, Chittorgarh

3. Assistant Vidhyut Vitran Nigam Ltd., through Assistant Engineer, Begu, Tehsil Begu, District Chittorgarh

----Respondents

For Appellant(s) : Mr. R.S. Mankad For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

14/12/2021

The present civil first appeal has been filed by appellants-

plaintiffs for enhancement of compensation, in addition to the

(2 of 2) [CFA-441/2021]

compensation awarded by the trial court vide judgment dated

23.02.2021.

Heard.

Admit.

Call for the record.

Issue notice to the respondents for hearing of appeal,

returnable within a period of three months.

(SUDESH BANSAL),J

207-Ravi Kh/-

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