Premshankar And Anr vs Panna Lal And Anr
2021 Latest Caselaw 16373 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 505/2018

Premshankar & anr.

----Appellants Versus Panna Lal & anr.

----Respondents Connected With S.B. Civil Misc. Appeal No. 160/2018 R.S.R.T.C.

----Appellant Versus Premshankar & ors.

----Respondents S.B. Civil Misc. Appeal No. 354/2018 Dharmesh

----Appellant Versus Panna Lal & anr.

----Respondents S.B. Civil Misc. Appeal No. 370/2018

1. Premshankar S/o Sukh Ram Pandya,

2. Smt. Sapna Devi W/o Shri Premshankar Pandya, Both Are Resident Of Jethana, Tehsil Sagwada, District Dungarpur.

----Appellants Versus

1. Pannalal S/o Shri Bhagu, Prajapat, Resident of Bichhiwada, Through Chief Manager, Rajasthan State Road Transport Corporation, Dungarpur. - Driver

2. Rajasthan State Road Transport Corporation, Dungarpur, Rajasthan Through Chief Manager. - Owner

----Respondents S.B. Civil Misc. Appeal No. 372/2018 Dharmesh S/o Shri Yashwant Purohit, Resident Of Village

(2 of 3) [CMA-505/2018]

Bhilunda, Tehsil - Sangwara, District- Dungarpur Raj..

----Appellant Versus

1. Pannalal S/o Shri Bhagu, Resident of Bichhiwada, Through Chief Manager, Rajasthan State Road Transport Corporation, Dungarpur. - Driver

2. Rajasthan State Road Transport Corporation, Dungarpur, Rajasthan Through Chief Manager. - Owner

----Respondents

For Appellant(s) : Mr. S.K. Sankhla for Mr. R.S. Mankad & Mr. G.S. Rathore For Respondent(s) : Mr. L.K. Purohit

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

27/10/2021

S.B. Civil Misc. Appeal No. 370/2018

It appears that the appellants - Premshanker and Smt.

Sapna Devi have already preferred the appeal for enhancement of

compensation amount awarded by the tribunal in their favour vide

Judgment dated 26.10.2017, which was filed on 22.01.2018 and

registered as S.B. Civil Misc. Appeal No. 505/2018 (Premshanker

& anr. Vs. Panna Lal & anr.), whereas, the present appeal was filed

on 24.01.2018.

In view of the above, the present appeal, which is duplicate

appeal filed on behalf of the appellants, is dismissed. The record

of present appeal be tagged with S.B. Civil Misc. Appeal

No. 505/2018.

S.B. Civil Misc. Appeal No. 372/2018

It appears that the appellant - Dharmesh has already

preferred the appeal for enhancement of compensation amount

(3 of 3) [CMA-505/2018]

awarded by the tribunal in his favour vide Judgment dated

26.10.2017, which was filed on 22.01.2018 and registered as S.B.

Civil Misc. Appeal No. 354/2018 (Dharmesh Vs. Panna Lal & anr.),

whereas, the present appeal was filed on 24.01.2018.

In view of the above, the present appeal, which is duplicate

appeal filed on behalf of the appellant, is dismissed. The record of

present appeal be tagged with S.B. Civil Misc. Appeal

No. 372/2018.

S.B. Civil Misc. Appeal Nos. 505/2018, 160/2018 & 354/2018

At the request of learned counsel for the parties, list the

matter after four weeks.

(RAMESHWAR VYAS),J

85-89-Inder/-

Powered by TCPDF (www.tcpdf.org)