Smt. Sarika Gupta W/O Late Shri ... vs Pushkarmal Meena S/O Shri ...
2022 Latest Caselaw 292 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

            S.B. Civil Miscellaneous Appeal No. 1584/2021

Smt. Sarika Gupta W/o Late Shri Deepak Gupta,
                                                                   ----Appellant
                                    Versus
Pushkarmal Meena S/o Shri Ramkaran Meena,
                                                                 ----Respondent

Connected With S.B. Civil Miscellaneous Appeal No. 1344/2021 Magma Hdi General Insurance Company Ltd.

----Appellant Versus Smt. Sarika Gupta W/o Late Shri Deepak Gupta

----Respondent

For Appellant(s) : Mr. Bilal Ahamad through VC Ms. Gayatri Rathore through VC For Respondent(s) : Mr. Chanderdeep Singh Jodha through VC

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

12/01/2022

Both appeals have been filed against the judgment and

award dated 09.03.2021, which are confined to issue assessment

of quantum of compensation.

In the appeal filed by Insurance Company, claimants have

put in appearance and in appeal filed by claimants, Insurance

Company has put in appearance.

In view of above, both the counsel submits that service of

notice on other respondents be dispensed with, thus, service is

complete.

Both appeal are admitted for hearing.

(2 of 2) [CMA-1584/2021]

Stay application filed by Insurance Company stand disposed

of in view of the order dated 19.08.2021 and same is made

absolute during course of appeal.

Put up in due course.

(SUDESH BANSAL),J

NITIN /11-12

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