Kailash And Anr vs Kalu Ram Gurjar And Ors
2022 Latest Caselaw 215 Raj/2

                                                HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                            BENCH AT JAIPUR

                                                  S.B. Civil Miscellaneous Appeal No. 2795/2015

                                   1. Kailash s/o Late Sh. Ghisa Ram aged about 25 years.
                                   2. Dhapa Devi W/o Sh. Ghasi Ram aged about 43 years,
                                        56/13 Sant Ravidas Camp, preetampura, Delhi, presently
                                   residing at Suoltan Singh S/o Sh. Mool Chand, MKB-80,
                                   manohapura Kacchi Basti, P.S. Jawahar Circle, jaipur Rajasthan

                                                                                               ----Claimant-Appellants
                                                                            Versus

                                   Kalu Ram Gurjar And Ors
                                                                                       ---Non-Claimant-Respondent

For Appellant(s) : Mr. Vikas Kabra through V.C. For Respondent(s) : Mr. Virendra Agarwal through V.C.

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

10/01/2022

This appeal has been filed by the claimant, assailing order

dated 17.03.2015, whereby and whereunder while passing the

interim award Rs.50,000/- to the claimant, Insurance Company

was exonerated.

It has been stated that after passing order dated

17.03.2015, the claim petition itself has been decided finally vide

judgment dated 03.12.2021. In the judgment dated 03.12.2021,

Insurance Company has also been held liable.

In view of above, the present appeal has rendered

infructuous and accordingly dismissed.

The judgment dated 03.12.2021 is taken on record.

(SUDESH BANSAL),J

TN/10

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