Madanlal S/O Gyanaram vs Shri Rakesh Kumar S/O Shri Birbal ...
2021 Latest Caselaw 7389 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

           S.B. Civil Writ Petition No. 14277/2021

Madanlal S/o Gyanaram, Aged About 25 Years, R/o Bagdiyon Ka

Bas, Tan Dukia, Tehsil Dantaramgarh District Sikar
                                                                   ----Petitioner
                                   Versus
1.     Shri Rakesh Kumar S/o Shri Birbal Singh, R/o Jogiyon Ka

       Bas, Police Station Balara, Tehsil Laxmangarh, District

       Sikar - Driver Vehicle Car No. Rj.14.cv.6325
2.     Bhanwar      Singh     Shekhawat           S/o      Shri   Nahar   Singh

       Shekhawat, R/o Plot No. 2, Tara Nagar, Hari Marg, Civil

       Lines, Ajmer Road, Jaipur Rajasthan - Registered Owner

       Vehicle Car No. Rj.14.cv.6325
3.     National Insurance Company Limited, Through Branch

       Manager, Jatia Bazar, Sikar - Insurance Company Vehicle

       Car No. Rj.14.cv.6325
                                                                ----Respondents

For Petitioner(s) : Mr. Ripu Daman Singh Naruka For Respondent(s) :

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/12/2021

1. Petitioner has preferred this writ petition aggrieved by order

dated 01.11.2021, whereby the application filed by the petitioner

for premature encashment of the FDR was dismissed.

2. I have perused the impugned order.

3. Court below has given justification for rejecting the prayer

for earlier encashment of the FDR. Award was passed in favour of

(2 of 2) [CW-14277/2021]

the petitioner after demise of the petitioner's wife. Hence, no

ground is made out for entertaining the writ petition.

4. Accordingly, Civil Writ Petition is dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /97

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