Citation : 2022 Latest Caselaw 40 Raj/2
Judgement Date : 3 January, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Miscellaneous Appeal No. 3609/2018
Baluram S/o Ganga Sahay
----Appellant
Versus
Jivraj Singh S/o Ishwar Singh
----Respondent
For Appellant(s) : Mr. Vinay Mathur 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 to the respondents, returnable within ten weeks.
Notices be sent in two sets, one to be served by ordinary
process and another by registered post.
(SUDESH BANSAL),J
NITIN/53
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!