Som Dutt Sharma vs Raj Singh And Others
2022 Latest Caselaw 252 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                S.B. Civil Miscellaneous Appeal No. 1111/2014

                                   Som Dutt Sharma
                                                                                                          ----Appellant
                                                                          Versus
                                   Raj Singh And Others
                                                                                                       ----Respondents

For Appellant(s) : Mr. Sandeep Mathur through V.C. For Respondent(s) : Mr. Anil Kumar Sharma, through V.C.

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

11/01/2022

This appeal has been filed by claimant assailing judgment

dated 13.11.2013, more particularly, the findings in relation to

issue No.3, whereunder Insurance Company has been exonerated.

Heard.

Admit.

Service of notice upon respondent Nos.1 and 2 is dispensed with

on the request of learned counsel for the appellant on his risk and

consequences. For respondent No.3-Insurance Company leanred

counsel has already put in appearance so, no need to issue notice.

Service is complete.

Looking to the fact that claim petition pertains to accident

occurred on 27.10.1992, appeal be listed for hearing in the Month of

April, 2022.

(SUDESH BANSAL),J

TN/60

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