Reliance General Insurance ... vs Sarita Devi
2021 Latest Caselaw 6050 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 1952/2020

Reliance General Insurance Company Limited, Through Regional Manager, 6Th Floor, Man Upasana Tower, Sardar Patel Marg, C Scheme, Jaipur

----Appellant Versus

1. Smt. Sarita Devi W/o Late Mahendra Singh, Aged About 42 Years,

2. Nikita D/o Late Mahendra Singh, Aged About 23 Years,

3. Mohit S/o Late Mahendra Singh, Aged About 21 Years,

4. Sada Kaur W/o Deai Ram, Aged About 86 Years, All are B/c Jat R/o Garva, Tehsil Siwani, District Bhiwani, Haryana

5. Rajkumar S/o Jaipal, B/c Jat R/o Kadma, Tehsil Dadri, District Bhiwani, Haryana (Registered Owner)

6. Rajpal S/o Pyare Lal, B/c Jat R/o Kadma, Tehsil Dadri, District Bhiwani, Haryana (Driver)

----Respondents

For Appellant(s) : Mr. Tirath Raj Singh Sodha For Respondent(s) : Mr. Trilok Joshi

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

01/03/2021

Issue notice of the appeal as well as stay application.

Mr. Trilok Joshi has put in appearance on behalf of the

respondent Nos.1 to 4. Therefore, notice need not be issued to

them.

At the risk and cost of learned counsel for the appellant,

service of notice upon the respondent No.6-(driver) is dispensed

with.

(2 of 2) [CMA-1952/2020]

Issue notice to the respondent No.5 only, returnable on

05/04/2021. Notices be given 'dasti' as well.

Till the next date of hearing, the judgment and award

impugned dated 04/09/2020 shall remain stayed.

List the matter on 05/04/2021 along with S.B. Civil Misc.

Appeal No. 1974/2020, as prayed.

(VINIT KUMAR MATHUR),J

7-SanjayS/-

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