Kamla Ben vs Praveen Bhai
2021 Latest Caselaw 7896 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 278/2021

Smt. Kamla Ben W/o Deeta Bhai Bhanat, Aged About 44 Years, R/o Panchal, Talukka Meghraj, Dist. Arwalli (Gujrat)

----Appellant Versus

1. Praveen Bhai S/o Jeeva Bhai Kharadi, r/o Panchal, Talukka Meghraj, Dis. Sabarkantha Arwalli (Gujarat) (driver)

2. Sunil Bhai S/o Sabur Bhai Thori, r/o Panchjyot Society House No. 232, Sarvoday Nagar, Modasa, Dis. Arvalli (Gujarat) (owner)

3. I.c.i.c.i. Lombard General Insurance Company Ltd, Branch Office, Panchwati, Near Royal Motors, Udaipur (insurer)

4. Smt. Usha Ben W/o Shailesh Bhai,

5. Miss Ayushi D/o Shailesh Bhai,

6. Jaanu S/o Shailesh Bhai, The respondent Nos. 5 and 6 are minor hence through natural guardian i.e. respondent No. 4 mother, Respondent Nos. 4 and 6 are r/o Panchal, Talukka Meghraj, Dis. Arwalli (Gujarat)

----Respondents

For Appellant(s) : Mr. Radhe Shyam Mankad For Respondent(s) :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

19/03/2021

Issue notice. Issue notice of stay application also, returnable

on 08.04.2021.

Notices be given 'dasti' as well.

(2 of 2) [CMA-278/2021]

Meanwhile and till the next date, the Tribunal shall not

disburse the amount in pursuance of the judgment dated

03.02.2021.

(VINIT KUMAR MATHUR),J

7-payal/-

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