Mohd. Jahid S/O Jabid vs Dilip Singh S/O Dvei Singh
2022 Latest Caselaw 3194 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                S.B. Civil Miscellaneous Appeal No. 703/2022

                                   Mohd. Jahid S/o Jabid
                                                                                                      ----Appellant
                                                                       Versus
                                   Dilip Singh S/o Dvei Singh
                                                                                                    ----Respondent

For Appellant(s) : Ms. Deeksha Jhalani For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

20/04/2022 This appeal has been filed by claimant for enhancement of

compensation vide judgment dated 20.11.2021.

Heard.

Appeal is admitted.

Issue notice to respondent.

On request of learned counsel for appellant, notices for

respondent No.1 is dispensed with at the risk and consequences of

the appellant. Notices be issued to respondent No.2 only.

Record of the Tribunal be summoned.

(SUDESH BANSAL),J

SACHIN /41

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