Smt Karuna Karan vs Sandeep Kumar
2022 Latest Caselaw 44 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                S.B. Civil Miscellaneous Appeal No. 979/2014

                                    Smt Karuna Karan
                                                                                                      ----Appellant
                                                                       Versus
                                    Sandeep Kumar
                                                                                                    ----Respondent

For Appellant(s) : Mr. K N Tiwari For Respondent(s) : Mr. Virendra Agrawal

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 dated 14.11.2013

to the extent of exonerating wherein the Insurance Company was

exonerated from liability to pay the compensation.

Heard.

Admit.

Issue notice, returnable within ten weeks.

For respondent No.3, learned counsel has already put in

appearance. Notices need not to be issued to the respondent

No.3. Notices be issued only to respondent Nos.1 and 2.

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/46

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