Smt. Meemudi Devi W/O Late ... vs Jodhpur Discom
2022 Latest Caselaw 5967 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    S.B. Civil First Appeal No. 218/2022

                                             Smt. Meemudi Devi & Ors.
                                                                                                      ----Appellants
                                                                       Versus
                                             Jodhpur Discom, Room No. 127, Vidhyut Bhawan, Vidhyut
                                             Marg, Jyoti Nagar, Jaipur Through Chairman. & Anr.


                                                                                                    ----Respondents

For Appellant(s) : Mr. Bhanu Prakash Verma For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

27/08/2022

Appellant-claimants have filed this appeal for enhancement

of compensation awarded vide judgment and decree dated

29.07.2021 under the Fatal Accident Act, 1855.

Learned counsel for appellants submits that respondents

have also preferred first appeal against the same award being S.B.

Civil First Appeal No.26/2022.

Let this first appeal be tagged to be heard alongiwth S.B.

Civil First Appeal No.26/2022.

(SUDESH BANSAL),J

TN/25

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