Smt. Vimla @ Bimla And Ors vs Rajesh Kumar And Ors
2021 Latest Caselaw 17765 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 854/2016

Smt. Vimla @ Bimla & Ors.

----Appellants Versus Rajesh Kumar & Ors.

----Respondents Connected With S.B. Civil Misc. Appeal No. 997/2016 Smt. Nemi & Anr.

----Appellants Versus Rajesh Kumar & Ors.

----Respondents

For Appellant(s) : Mr. S.K. Sankhla. For Respondent(s) : Mr. Rajendra Singh on behalf of Mr. B.L. Bhati.

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

25/11/2021

As per Office report, PF and notices for the unserved

respondent No.1 have not been filed.

Learned counsel appearing on behalf of the appellants-

claimants stated that the respondent No.1 (Rajesh Kumar S/o

Sona Ram) is the driver of the offending vehicle and, therefore,

service of the notices upon him may kindly be dispensed with.

In view of the submissions made hereinabove, the service of

the notices upon the respondent No.1 (Rajesh Kumar) in both the

appeals is dispensed with at the risk and cost of the appellants-

claimants.

Service is complete.

(2 of 2) [CMA-854/2016]

It is noticed that the CMA No. 854/2016 has already been

admitted by the co-ordinate Bench of this Court on 04.07.2018

and the connected appeal has been filed by the claimants against

the same impugned judgment and award, therefore, it appears

appropriate to place both these appeals in due course.

Let both these appeals be placed for hearing in due course.

(DEVENDRA KACHHAWAHA),J 39-40-Mohan/-

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