Bheru Lal And Ors vs Icici Lombard ...
2021 Latest Caselaw 6359 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 3553/2011

1. Bheru Lal Salvi S/o Ram Lal Salvi, aged about 42 years.

2. Ram Lal Salvi S/o Daya Ram Salvi, aged about 70 years.

3. Lehri Bai wife of Ram Lal Salvi, aged about 66 years.

4. Prahalad S/o Bheru Lal Salvi, aged about 17 years.

5. Mukesh Salvi S/o Bheru Lal Salvi, aged about 15 years.

6. Satya Narain S/o Bheru Lal Salvi, aged about 13 years.

7. Bindu Salvi D/o Bheru Lal Salvi, aged about 11 years. Appellant No. 4 to 7 all minors through their natural guardian father, i.e., Bheru Lal Salvi, appellant No.1. All residents of village, Roopakheri, Tehsil Bhadesar, District Chittorgarh.

----Appellant Versus

1. ICICI Lombard General Insurance Company Ltd. Through its Branch Manager, ICICI Lombard General Insurance Company Limited, Vasant Vihar, Plot No.9, Gopalpura, Flyover, Tonk Roa, Jaipur (Insurer of Truck No. RJ-32-GA-4511)

2. Jai Ram Jat son of shri Nanak Ram Jat, resident of Dhani Nonawali, Village Lethkawas, Via Shahpura, Tehsil Shahpura, District Jaipur (Owner of Truck No. RJ-32-GA-4511)

3. Girdhari Yadav S/o Gyarsi Lal, resident of Ward No.3, Shashpura, Tehsil Shahpura, District Jaipur (Driver of Truck No. RJ-32-GA-4511)

----Respondent

For Appellant(s) : Mr. J.V.S. Deora For Respondent(s) : Mr. Vinay Kothari

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

03/03/2021

Learned counsel for the appellant submits that the present

appeal has been preferred against the order dated 18.02.2010

passed on an application preferred under Section 140 of MV Act.

(2 of 2) [CMA-3553/2011]

During the pendency of the present appeal, the claim

petition itself has been decided on 19.08.2013, therefore, nothing

survives in the present appeal.

Accordingly, the present appeal is dismissed as infructuous.

(VINIT KUMAR MATHUR),J

136-/VivekM/-

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