Jodhpur Vidhut Vitaran Nigam ... vs Moni
2021 Latest Caselaw 6663 Raj

(1 of 2) [1880/2019]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 1880/2019

Jodhpur Vidyut Vitaran Nigam Limited; Jodhpur through Executive Engineer, District Division, Jodhpur, Old Power House Road, Jodhpur.(Non Claimant No.4)

----Appellant

Versus

1. Smt. Moni S/o Late Shri Kishana Ram Ji, aged about 33 years, by caste Jat, R/o Village Sani, Tehsil Shergarh, District Jodhpur. (Claimant)]

2. Hadman Ram S/o Late Shri Kishnaram Ji aged about 16 years, by caste Jat, R/o Village Sani, Tehsil Shergarh, District Jodhpur. (Claimant)]

3. Bhakhar Ram S/o Late Shri Kishanaram Ji, aged about 13 years,by caste Jat, R/o Village Sani, Tehsil Shergarh, District Jodhpur. Minor through their natural guardian mother Smt. Moni- (Claimant)]

4. Jugta Ram S/o Rugha Ram Ji aged about 66 years, by caste Jat, R/o Village Sani, Tehsil Shergarh, District Jodhpur. (Claimant)]

5. Smr. Ameeyo W/o Shri Juglaram, aged about 62 years, by caste Jat, R/o Village Sani, Tehsil Shergarh, District Jodhpur. (Claimant)]

6. Rajendra S/o Papu Ram, by caste Jani Jat, R/o Village Punasar, Tehsil Osian, Police Station Matora, District Jodhpur. Supervisor, Surendra Electricals. (Driver)

7. Mangilal S/o Shri Sona Ram, by caste Jat R/o Dhatarwalon ki Dhani, Village Charlai, Police Station Kalyanpur, Tehsil Pachapadra, District Barmer. (Owner)

8. Surendra Electricals Pvt. Ltd. through Rajeshji Verma (Kumhar) R/o Wasihansewala, Thana Tohana District Fatehbad (Haryana)

----Respondent

(2 of 2) [1880/2019]

For Appellant(s) : Mr. Vikram Choudhary For Respondent(s) :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

05/03/2021

Learned counsel for the appellant submits that the main

claim itself has been decided and, therefore, the present appeal

has become infructuous.

Dismissed accordingly as infructuous.

(VINIT KUMAR MATHUR),J

184-/VivekM/-

Powered by TCPDF (www.tcpdf.org)