Gaurav Mewara vs Uttam Damami
2022 Latest Caselaw 9582 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 1177/2022

1. Gaurav Mewara S/o Shri Jagdish Chandra, Aged About 37 Years, B/c Kalal, R/o Baldev Singh Colony, Wherehouse Road, Sumerpur, Distt. Pali (Raj.). (Owner Of Bus No. Rj- 22-Pa-0571)

2. Sona Ram S/o Shri Veera Ji, Aged About 58 Years, B/c Meghwal, R/o Meghwalon-Ka-Bas, Sumerpur, Tehsil Sumerpur, Distt. Pali. (Rajasthan.) (Driver Of Bus No. Rj- 22-Pa-0571)

----Appellants Versus

1. Uttam Damami S/o Shri Mohan Lal, Aged About 12 Years, Through His Natural Guardian His Father Shri Mohan Lal S/o Shri Chhoga Ram, R/o Village Sedariya Balotan, Tehsil Aahor, Distt. Jalore (Raj.)

2. United India Insurance Company Ltd., One-Way Road, Jalore (Raj.) (Insurer Of Bus No. Rj-22-Pa-0571)

----Respondents

For Appellant(s) : Mr. Shmabhoo Singh Rathore Mr. Bharat Singh Rathore For Respondent(s) :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

22/07/2022

I.A. No.02/22

Application under Section 5 of Limitation Act has been filed

by the appellant for condonation of delay in filing the appeal.

For the reasons stated, application is allowed. Delay of 30

days, in filing the appeal is condoned.

Defects pointed out by the office are overruled.

Issue notice to respondents, returnable within four weeks.

                                                                             (2 of 2)                [CMA-1177/2022]



                                         Call for record.

In the meanwhile, effect and operation of judgment and

award dated 17.02.2022 passed by learned Motor Accident Claim

Tribunal (Family Court), Jalore in claim case no.78/2017 shall

remain stayed qua appellant.

(MADAN GOPAL VYAS),J 118-nidhi/-

Powered by TCPDF (www.tcpdf.org)