Bhagwanaram S/O Shri Prahlad vs United India General Insurance ...
2022 Latest Caselaw 3167 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                               S.B. Civil Miscellaneous Appeal No. 857/2022

                                    Bhagwanaram S/o Shri Prahlad
                                                                                                             ----Appellant
                                                                               Versus
                                    United India General Insurance Company Limited
                                                                                                         ----Respondent

For Appellant(s) : Mr. Rakesh Bhargava 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 11.01.2022 passed by MACT No.1,

Kotputli, District Jaipur in claim case No.392/2019 whereby

compensation of Rs.10,50,600/- has been awarded in favour of

claimant.

Heard.

Appeal is admitted.

Issue notice to respondent.

On the request of learned counsel for appellant, notices for

respondent Nos.2 and 3 are dispensed with at the risk and

consequences of the appellant. Notices be issued to respondent No.1

only.

Record of the Tribunal be summoned.

(SUDESH BANSAL),J

Pooja/82

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