U.I.Ins.Co.Ltd vs Smt.Pushpa And Ors
2021 Latest Caselaw 4798 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 823/2012

United India Insurance Company Limited, Barmer

----Appellant Versus

1. Smt. Pushpa Devi W/o Shri Dhanraj Bafna

2. Ranjeet Kumar S/o Shri Dhanraj Bafna

3. Raunak D/o Shri Dhanraj Bafna

4. Madhuri D/o.Shri Dhanraj Bafna

5. Karishma D/o. Shri Dhanraj Bafna

6. Reshmi Devi W/o Bhanwar Lal Bafna Respondent Nos.1 to 6 are by caste Oswal, respondents Nos.2 to 5 are minor through their natural mother Smt. Pushpa Devi R/ o. Asada, Tehsil Panchpadra, District Barmer (Raj.).

7. Shri Rajesh Choudhary S/o Mota Ram, by caste Jat, R/o. Kumpaliya, Tehsil Baytu, District Barmer (Raj.)

8. Arjun Singh S/o Shri Chhog Singh, by caste Rajpuorhit, R/o. Mandawas, Tehsil Pachpadra, District Barmer (Raj.).

                                                                ----Respondent


For Appellant(s)         :     Mr. Manoj Bhandari
For Respondent(s)        :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

19/02/2021

Heard learned counsel for the appellant.

Learned counsel for the appellant submits that assailing the

validity of judgment dated 07/12/2011 passed by Motor Accident

Claims Tribunal, Balotra, two appeals were preferred. Out of which

one appeal being S.B. Civil Misc. Appeal No. 817/2012 (United

India Insurance Company Limited, Barmer vs. Smt. Mamta Devi &

Ors.) was dismissed by the Coordinate Bench of this Court vide

(2 of 2) [CMA-823/2012]

judgment dated 07/11/2013. He fairly submits that the same will

also govern the fate of the present appeal.

Resultantly, in the light of the judgment passed by the

Coordinate Bench of this Court on 07/11/2013 and for the same

reasons, the present appeal also stands dismissed.

(VINIT KUMAR MATHUR),J

1-SanjayS/-

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