Mohammad Imran Son Of Imam Bux vs Ajmer Vidyut Vitran Nigam Limited
2022 Latest Caselaw 7690 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 798/2022

                                    Mohammad Imran Son Of Imam Bux, & Anr.
                                                                                          ----Appellants-plaintiffs
                                                                       Versus
                                    Ajmer Vidyut Vitran Nigam Limited & Ors.
                                                                                   ----Respondents-defendants

For Appellant(s) : Mr. Amit Singh Shekhawat For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

07/12/2022 Appellants-plaintiffs have filed this first appeal, assailing

judgment and decree dated 14.9.2022 passed in suit No.13/2020

by the Additional District Judge, Laxmangarh, District Sikar

whereby civil suit for damages, filed by plaintiffs, has been

dismissed.

Counsel for appellants-plaintiffs submits that plaintiffs were

allowed to pursue the suit claiming damages as indigent persons

before the trial Court and their suit has been dismissed. In the

same capacity, they are pursuing this first appeal.

Heard.

Admit.

Issue notice to respondents.

Record of the trial Court be summoned.

(SUDESH BANSAL),J

NITIN /21

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