Madhubala Devi vs Universal Sompo General ...
2021 Latest Caselaw 11668 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 340/2021

Madhubala Devi

----Appellant Versus Universal Sompo General Insurance Company Limited

----Respondent Connected With S.B. Civil Misc. Appeal No. 335/2021 Shilpa Devi

----Appellant Versus Universal Sompo General Insurance Company Limited

----Respondent

For Appellant(s) : Mr. Manish Pitaliya.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

27/07/2021

In SBCMA No.340/2021:-

An application has been filed by the appellant seeking

dispensing with the requirement of filing of certified copy of the

impugned judgment & award.

For the reasons indicated in the application, the same is

allowed. The requirement of filing of certified copy of the

impugned judgment & award is dispensed with.

The appeal is admitted.

Issue notice to respondent No.1 only.

The requirement of service on respondents No. 2 and 3

(Owner & Driver respectively) is dispensed with.

(2 of 2) [CMA-340/2021]

In SBCMA No. 335/2021:-

As the award impugned has been passed on 05.03.2020 and

the appeal has been filed on 15.03.2021, in view of the order of

Hon'ble Supreme Court in Suo Motu Writ Petition (Civil)

No.3/2020, the appeal would be treated as within limitation.

Await notices.

(ARUN BHANSALI),J

40&41-PKS/-

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