Citation : 2021 Latest Caselaw 16601 Raj
Judgement Date : 8 November, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR
S.B. Civil Misc. Appeal No. 1850/2020
1. Smt. Gyarsi Devi W/o Late Shri Budhnath @ Budhraj, Aged About 30 Years, R/o Village Bada Aasan, Tehsil Bijaynagar, District Ajmer.
2. Master Surajnath S/o Late Shri Budhnath @ Budhraj, Aged About 4 Years, Minor Through His Natural Guardian Mother Smt. Gyarsi Devi W/o Late Shri Budhnath @ Budhraj. R/o Village Bada Aasan, Tehsil Bijaynagar, District Ajmer.
----Appellants Versus
1. Tikam Chand S/o Shri Devendra Singh Mehrat, R/o Sadhu Ka Badiya, Radhpura, Tehsil Masuda, District Ajmer (Driver Of Vehicle Truck No. RJ-21-GA-0901)
2. Ummed Singh S/o Shri Najja Singh Mehrat, R/o 50 Gamira Singh Ka Badiya, Police Station - Raipur, District Pali (Owner Of Vehicle Truck No. RJ-21-GA-0901)
3. Shriram General Insurance Company Limited, E-8 EPIP RIICO Industrial Area, Sitapura, Jaipur (Insurance Company Of Vehicle Truck No. Rj-21-Ga-0901)
4. Sukhnath @ Sukhanath S/o Shri Pratap Nath, R/o Village Bada Aashan, Tehsil Vijainagar, District Ajmer.
5. Smt. Heera Devi W/o Sukhnath @ Sukhanath, R/o Village Bada Aashan, Tehsil Vijainagar, District Ajmer.
----Respondents
For Appellant(s) : Mr. M.R. Patel
HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA
Order
08/11/2021
Heard learned counsel for the appellants.
(2 of 2) [CMA-1850/2020]
Issue show cause notice to the respondents. Issue notice of
stay petition also. Rule is made returnable on 29.11.2021.
Notices be given 'dasti' to learned counsel for the appellants.
Call for the record.
Requisition be given 'dasti' to learned counsel for the
appellants.
Effect and operation of the impugned judgment and award
dated 04.02.2020 passed by learned Judge, Motor Accident Claims
Tribunal, Bhilwara in Motor Accident Claim Case No.76/17 titled as
"Smt. Gyarasi Devi and Ors. Vs. Tikamchand & Ors." shall remain
stayed till the next date of hearing.
List the matter on 29.11.2021.
(DEVENDRA KACHHAWAHA),J 7-Rashi/-
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