Ladu Lal vs Lali Devi
2022 Latest Caselaw 10640 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 1215/2022

Ladu Lal

----Appellant Versus Lali Devi

----Respondent

For Appellant(s) : Mr. Manish Pitaliya For Respondent(s) : ----

HON'BLE MR. JUSTICE FARJAND ALI

Order

17/08/2022

An Application No.1/2022 has been preferred on behalf of

the appellants seeking dispensation of filing certificate under

Section 173 of the Motor Vehicles Act, 1988.

For the reasons mentioned in the application and in view of

the judgment passed by a Coordinate Bench of this Court in Ghisi

Bai (Smt.) & Ors. Vs. Smt. Magan Kunwar & Ors, reported in 2006

R.A.R. 181 (Raj.), the application is allowed. The appellants are

exempted from filing the certificate required under Section 173 of

the MV Act.

Office to proceed.

(FARJAND ALI),J 54-RP/-

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