The New India Assurance Co. Ltd vs Bhanwari Devi
2021 Latest Caselaw 19377 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 1160/2021

The New India Assurance Co. Ltd.

----Appellant Versus Bhanwari Devi

----Respondent

For Appellant(s) : Mr. N.K. Joshi For Respondent(s) : Ms. Sapna Vaishnav

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

17/12/2021

This appeal has been filed by the appellant-Insurance

Company assailing the judgment and award dated 20.09.2021.

Learned counsel for the appellant submits that the liability to

pay compensation should be fastened on the owner only.

Learned counsel for the respondent-claimants has filed

caveat. Copy of memo of appeal has been supplied to him.

Put up on 13.01.2022, as prayed.

(SUDESH BANSAL),J

11-Taruna/-

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