Hariram S/O Dayal Ram vs Jaipur Vidyut Vitaran Nigam ...
2022 Latest Caselaw 1960 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                    S.B. Civil First Appeal No. 126/2022

                                    Hariram S/o Dayal Ram & Anr.
                                                                                                      ----Appellants
                                                                       Versus
                                    Jaipur Vidyut Vitaran Nigam Limited & Ors.
                                                                                                    ----Respondents

For Appellant(s) : Mr. Prakhar Agrawal for Mr. Virendra Agrawal For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

04/03/2022 This first appeal has been filed by plaintiffs-appellants for

enhancement of compensation vide judgment dated 14.07.2021

passed by District Judge, Alwar in civil misc. case No.194/2016

whereby compensation of Rs.7,79,340/- has been awarded in

favour of appellants.

Heard.

Admit.

Issue notice to respondents.

It has been alleged that respondents have also preferred first

appeal No.380/2014 against the impugned judgment.

After service of notices, list this appeal along with Civil First

Appeal No.380/2014.

(SUDESH BANSAL),J

NITIN/11

Powered by TCPDF (www.tcpdf.org)