Siyansingh vs Nemichand
2022 Latest Caselaw 1285 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 3/2022

1. Siyansingh S/o Harnathsingh, Aged About 63 Years, R/o Lalgarh, Tehsil Sujangarh, District Churu

2. Keru Kanwar W/o Siyansingh, Aged About 58 Years, R/o Lalgarh, Tehsil Sujangarh, District Churu

3. Uma Kanwar W/o Harnath Singh, Aged About 85 Years, R/o Lalgarh, Tehsil Sujangarh, District Churu

4. Durga Kanwar W/o Prahladsingh, Aged About 40 Years, R/o Lalgarh, Tehsil Sujangarh, District Churu

5. Jaswantsingh S/o Prahladsingh, Aged About 12 Years, R/o Lalgarh, Tehsil Sujangarh, District Churu

----Appellants Versus

1. Nemichand S/o Sohanram, R/o Gram Rera, Police Thana Sarwa, Tehsil Sujangarh, District Churu

2. Hetram S/o Laxmanram, R/o Jasrasar Tehsil Nokha, District Bikaner

3. Shri Ram General Assurance Company Limited, Branch Manager, E.P. RIICO Sitapura Jaipur

----Respondents

For Appellant(s) : Mr. Vijay Bishnoi, through V.C.

For Respondent(s) :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

27/01/2022

Heard.

Issue notice to the respondents, returnable within eight

weeks.

Call for record.

(2 of 2) [CMA-3/2022]

List this matter after eight weeks, as prayed.

In the meanwhile and till next date of hearing, effect and

operation of the judgment dated 25.02.2021 passed by the Motor

Accidents Claim Tribunal, Bikaner, shall remain stayed.

(MANOJ KUMAR GARG),J 71-prashant/-

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