Pooniya Construction Company vs Debu Devi
2021 Latest Caselaw 16649 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 936/2021

Pooniya Construction Company, Padihara, Tehsil Ratangarh, District Churu

----Appellant Versus

1. Debu Devi W/o Jagdish Prasad, Aged About 30 Years, Ajeetsar, Tehsil Sardar Shahar, District Churu

2. Jaluram S/o Ruparam, Ajeetsar, Tehsil Sardar Shahar, District Churu

3. Gumani Devi W/o Jaluram, Ajeetsar, Tehsil Sardar Shahar, District Churu

4. Kaushalya D/o Jagdish Prasad, Ajeetsar, Tehsil Sardar Shahar, District Churu

5. Babulal S/o Jagdish Prasad, Ajeetsar, Tehsil Sardar Shahar, District Churu

6. Nirmala D/o Jagdish Prasad, Ajeetsar, Tehsil Sardar Shahar, District Churu

7. Durgaram S/o Gomaram, Village Ruplisar, Tehsil Sardar Shahar, District Churu

8. Ici Lombard General Insurance Company Ltd., Office At Ici Bank Towers, Bandra Kurla Complex, Mumbai 400051, Regional Office At 401, Adarsh Plaza, Khasa Koti Crossing, Bani Park, Sawai Jaisingh Highway, Jaipur

----Respondents

For Appellant(s) : Mr. R.K. Thanvi, Sr. Advocate assisted by Mr. Deen Dayal Thanvi For Respondent(s) :

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

09/11/2021

Heard learned senior counsel upon the grounds mentioned in

memo of appeal and arguments advanced on behalf of the

appellant.

Issue show cause notice to the respondents, returnable

within a period of four weeks. Issue notice of the stay petition

also.

(2 of 2) [CMA-936/2021]

Send for the record.

List the matter after four weeks.

In the meantime, effect, operation and execution of the

impugned judgment & award dated 20.02.2013 passed by the

learned Motor Accident Claims Tribunal, Churu in MACT Case

No.90/2008 titled as 'Debu Devi & Ors. Vs. Durgaram & Ors.' shall

remain stayed till the next date of hearing.

(DEVENDRA KACHHAWAHA),J

37-Arvind/-

Powered by TCPDF (www.tcpdf.org)