Oriental Insurance Co Ltd vs Meetha Lal And Others
2021 Latest Caselaw 3326 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               S.B. Civil Miscellaneous Appeal No. 3975/2012

                                    The Oriental Insurance Company Limited, 72, Bardia Market,
                                    Johri Bazar, Jaipur through the Regional Manager, Regional Office
                                    at 3rd Floor, Anand Bhawan, Sansar Chandra Road, Jaipur-
                                    302001 (Raj.)
                                                                                                      ----Appellant
                                                                       Versus
                                    1. Meethalal son of Ram Niwas, aged about 30 years, R/o Gram
                                    Dingo, Tehsil Lalsot, District Dausa (Raj.)
                                    2. Rajesh Kumar Gupta son of Shri Bhonrilal Gupta R/o Khohra
                                    Pada, Tehsil Lalsot, District Dausa (Raj.)
                                                                                                    ----Respondent

For Appellant(s) : Mr. Vinod Tyagi through VC For Respondent(s) : Mr. Kapil Sharma with Mr. Anil Bhargava

HON'BLE MR. JUSTICE SATISH KUMAR SHARMA

Order

30/07/2021

Heard learned counsel for both the sides.

The present appeal is dismissed as the same has rendered

infructuous in view of the judgments of Hon'ble Supreme Court in

Golla Rajanna And Ors. vs. Divisional Manager, United India

Insurance Co. Ltd. And Anr., 2017 ACJ 1 and North East

Karnataka Road Transport Corporation vs. Smt. Sujatha, 2018 (4)

T.A.C. 673 (S.C.).

(SATISH KUMAR SHARMA),J

Simple Kumawat /95

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