Manohar Lal Meena S/O Shri Ram ... vs Nasru Khan S/O Khaju Khan
2022 Latest Caselaw 3169 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                S.B. Civil Miscellaneous Appeal No. 853/2022

                                    Manohar Lal Meena S/o Shri Ram Niwas,
                                                                                                             ----Appellant
                                                                             Versus
                                    Nasru Khan S/o Khaju Khan & Ors.
                                                                                                        ----Respondents

For Appellant(s) : Mr. Ritesh Jain 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 21.09.2021 passed by MACT, Dausa

in claim case No.90/2019 whereby compensation of Rs.8,55,292/- 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.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

Pooja/81

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