Trilokchand vs Babulal
2021 Latest Caselaw 16752 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 829/2021

Trilokchand S/o Mohanlal, Aged About 44 Years, R/o Janduo Ki Dhani, Khinpsar, Tehsil Gida, District Barmer.

----Appellant Versus

1. Babulal S/o Shivlal, R/o Hemnada-Bhadkhan, Tehsil And District Barmer (Raj.)

2. Smt. Leela W/o Bhanwar Ram, R/o Motinada, Tehsil Shiv, District Barmer (Raj.)

3. The Oriental Insurance Company Limited, Tritiya Manjil, Anand Bhawan, Sansarchandra Road, Jaipur.

                                                                 ----Respondent


For Appellant(s)           :        Mr. Mohal Lal Khatri
For Respondent(s)          :

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

10/11/2021

Heard learned counsel for the appellant.

In present appeal, an impugned order passed and as per that

in FIR, registered number of tractor which was involved in

accident was mentioned as RJ04-R-0289 and after two days, one

application was made by Durga Prasad i.e. brother of claimant for

the effect that due to mistake wrong tractor number was

mentioned by his brother and registered number of tractor

involved in accident is RJ04-RB-6875 but no reason was

mentioned that how this mistake has happened because both the

numbers are entirely different.

(2 of 2) [CMA-829/2021]

In view of the above and in considered opinion of this Court

learned Tribunal has not committed any mistake to reject this

claim petition, therefore, the present appeal is dismissed.

Impugned judgment passed by learned District Judge

(MACT) Barmer (Rajasthan) dated 21.01.2021 shall remain

confirmed.

(DEVENDRA KACHHAWAHA),J 23-/Akshay/-

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