Toofan Singh vs Bhawar Singh And Ors
2022 Latest Caselaw 39 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                S.B. Civil Miscellaneous Appeal No. 2407/2018

                                    Toofan Singh
                                                                                                       ----Appellant
                                                                        Versus
                                    Bhawar Singh And Ors
                                                                                                     ----Respondent

For Appellant(s) : Mr. Dileep Singh Jadaun For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

03/01/2022 This appeal has been filed by the claimants for enhancement

of compensation as also assailing the judgment impugned wherein

the Insurance Company was exonerated from liability to pay

compensation.

Heard.

Admit.

Issue notice, returnable within ten weeks.

On the request of the learned counsel for the appellant,

notices for respondent No.1 and 2 are dispensed with. Notices be

issued to respondent No.3 only.

Notices be sent in two sets, one to be served by ordinary

process and another by registered post.

The record of the Tribunal be summoned.

(SUDESH BANSAL),J

NITIN/52

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