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United India Insurance Company ... vs Mithlesh W/O Mohan Prakash
2022 Latest Caselaw 498 Raj/2

Citation : 2022 Latest Caselaw 498 Raj/2
Judgement Date : 19 January, 2022

Rajasthan High Court
United India Insurance Company ... vs Mithlesh W/O Mohan Prakash on 19 January, 2022
Bench: Sudesh Bansal
                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                               S.B. Civil Miscellaneous Appeal No. 4258/2018

                                   United India Insurance Company Ltd. Through Manager,
                                                                                                        ----Appellant
                                                                        Versus
                                   Mithlesh W/o Mohan Prakash & Ors.
                                                                                                     ----Respondents

For Appellant(s) : Mr. Sandeep Jain through V.C. For Respondent(s) : Mr. Manoj Kumar Avasthi through V.C.

Mr. Anil Jain through V.C.

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

19/01/2022

This appeal has been filed by Insurance Company assailing

judgment and award dated 28.06.2018 passed by Motor Accident

Claim Tribunal Dholpur in claim case No.8/2016.

Admit.

The order dated 20.09.2018 is made absolute during course

of hearing of appeal.

Accordingly, the stay application stands disposed of.

Put up for hearing.

(SUDESH BANSAL),J

TN/77

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