Lali Devi W/O Late Ramdhan vs Jitendra Kumar S/O Birdalal Meena
2022 Latest Caselaw 3163 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                               S.B. Civil Miscellaneous Appeal No. 2076/2019

                                    Lali Devi W/o Late Ramdhan & Ors.
                                                                                                       ----Appellants
                                                                        Versus
                                    Jitendra Kumar S/o Birdalal Meena & Ors.
                                                                                                     ----Respondents

For Appellant(s) : Mr. Kamal Kumar Gupta For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

19/04/2022 This appeal has been filed by claimant for enhancement of

compensation vide judgment dated 19.01.2019 passed by MACT, Lalsot,

District Dausa in claim case No.202/2017 whereby compensation of

Rs.11,36,356/- has been awarded in favour of claimants.

Heard.

Appeal is admitted.

Issue notice to respondent.

On the request of learned counsel for appellant, notices for

respondent No.1 and 2 are dispensed with at the risk and consequences

of the appellant. Notices be issued to respondent No.3 only.

Record of the Tribunal be summoned.

(SUDESH BANSAL),J

NITIN /71

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