Bebi Devi vs Bhanwarlal
2021 Latest Caselaw 19359 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 996/2021

Bebi Devi

----Appellant Versus Bhanwarlal & Ors.

                                                                    ----Respondents


For Appellant(s)             :     Mr. Ankit Prakash Singh
For Respondent(s)            :     --

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

17/12/2021

The appellant has filed an application (No.2/21) dated

15.11.2021, to meet out the defects pointed out by the office.

The appellant submits that claim petition was filed by Shri

Shyamlal and Bebi Devi, who are husband and wife but thereafter

husband Shyamlal passed away on 20.10.2020 and his right to

claim compensation devolves on his wife Bebi Devi only.

Therefore, the appeal has been filed by the appellant Bebi Devi

only and her husband Shyam Lal, who has already passed away

on 20.10.2020, has not been made party as appellant.

In this view of matter, the application (No.2/21) is allowed,

the objection pointed out by office is over-ruled.

By way of this appeal the appellant claimants have

challenged the judgment dated 08.02.2021 passed by learned

Judge, MACT, Rajsamand in MACT Case No.105/2020, whereby,

her claim petition was dismissed.

Heard.

Admit.

(2 of 2) [CMA-996/2021]

Issue notice to the respondents, returnable within a period of

ten weeks.

The record of Tribunal be summoned.

(SUDESH BANSAL),J

48-AnilKC/-

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