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Iffco Tokio General Insurance ... vs Someshwar
2022 Latest Caselaw 9326 Raj

Citation : 2022 Latest Caselaw 9326 Raj
Judgement Date : 18 July, 2022

Rajasthan High Court - Jodhpur
Iffco Tokio General Insurance ... vs Someshwar on 18 July, 2022
Bench: Madan Gopal Vyas

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 495/2022 Iffco Tokio General Insurance Company Limited, 2Nd Floor, Bhagwati Bhawan Govt. Hostel Crossing, Mi Road Jaipur (Raj.) Branch Office At F 02, 3, 1St Floor, Manglam Fun Square, Durga Nursery Road, Udaipur (Raj.), Through Its Authorized Signatory

----Appellant Versus

1. Someshwar S/o Shri Meena, Aged About 62 Years, R/o Village Balicha, Nalphala, Tehsil Kherwara, District Udaipur.

2. Sanjay Kumar S/o Shri Banshilal Kharadi Meena, R/o Village Balicha, Nalphala, Tehsil Kherwara, District Udaipur

3. Banshilal S/o Shri Hakla Kharadi Meena, R/o Near Bus Stand, Khedbrahma, District Arwalli, Gujarat, Presently Residing At Village Balicha Nalphala, Tehsil Kherwara, District Udaipur

----Respondents

For Appellant(s) : Mr. Jagdish Chandra Vyas For Respondent(s) :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS Order

18/07/2022

Heard.

Admit.

Issue notice. Issue notice of stay application also.

Meanwhile, recovery of the amount, pursuant to the

impugned judgment and award dated 21.12.2019 passed by the

Motor Accident Claims Tribunal Kherwara, District Udaipur in Claim

Case No. 03/2017 from the appellant-Insurance company shall

remain stayed.

List this case alongwith CMA No. 1157/2018.

(MADAN GOPAL VYAS),J

12-nidhi/-

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