United India Insurance Co. Ltd vs Mukesh Kumar
2021 Latest Caselaw 11548 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 5176/2020

United India Insurance Co. Ltd, Through Its Manager (Legal Hub) Bhati Plaza Building Pal Road Jodhpur.

----Petitioner Versus

1. Mukesh Kumar S/o Kishore Kumar Giwariya, Aged About 13 Years, Minor Represented By His Grand Father Sita Ram S/o Heera Ram Giwariya By Caste Giwariya R/o Aaspalsar Tehsil Sardarshahar District Churu (Rajasthan)

2. Bittu S/o Gopi Ram, R/o Lucky Talab Mohalla Tehsil And District Sirsa (Haryana) (Owner Car No. Hr 20 K 9385)

3. Daleep Kumar S/o Jagdish Prasad, R/o Sahjashar Tehsil Sardarshahar District Churu (Rajasthan) (Owner Of Car No. Hr 20 K 9385 By Virtue Of Power Of Attorny Holder)

4. Kishore Kumar S/o Sita Ram, By Caste Giwariya R/o Aaspalsar Tehsil Sardarshahar District Churu (Rajasthan) (Driver Of Car No. Hr 20 K 9385 By Virtue Of Friend Of Owner Of Power Of Attorny Holder)

----Respondents

For Petitioner(s) : Mr. Narendra Kumar Joshi For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/07/2021

Issue notice of the writ petition as well as the stay

application, returnable within three weeks.

(2 of 2) [CW-5176/2020]

In the meantime, effect and operation of the award

12.12.2019 passed in Motor Accident Claim Case

No.88/2016 (28/2013) shall remain stayed qua the

petitioner till the next date.

List along with SB Civil Misc. Appeal No.127/2020.

(VIJAY BISHNOI),J

15-msrathore/-

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