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United India Insurance Company ... vs Pushpa
2022 Latest Caselaw 6984 Raj

Citation : 2022 Latest Caselaw 6984 Raj
Judgement Date : 10 May, 2022

Rajasthan High Court - Jodhpur
United India Insurance Company ... vs Pushpa on 10 May, 2022
Bench: Rameshwar Vyas

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 646/2022

United India Insurance Company Limited, Divisional Office, Mahatma Gandhi Hospital Road, Jodhpur, Through Branch Manager L.i.c Building Mandia Road, Pali (Raj.) Through Tp Hub Incharge United India Insurance Company, Main Pal Road, Jodhpur. (Insurer Of Motor Cycle No. Rj 19 Bp 1806)

----Appellant Versus

1. Pushpa W/o Late Shri Shravanlal, Aged About 36 Years, B/c Keer, R/o Maanpura Bhakari, P.s. Sadar, Distt. Pali (Raj.)

2. Kanaram S/o Late Shravanlal, Aged About 19 Years, B/c Keer, R/o Maanpura Bhakari, P.s. Sadar, Distt. Pali (Raj.)

3. Rinku Kumar D/o Late Sh. Shravanlal, Aged About 16 Years, B/c Keer, R/o Maanpura Bhakari, P.s. Sadar, Distt. Pali (Raj.) (Minor Through Natural Guardian Pushpa W/o Sh. Shravanlal)

4. Suman D/o Late Sh. Shravanlal, Aged About 14 Years, B/ c Keer, R/o Maanpura Bhakari, P.s. Sadar, Distt. Pali (Raj.) (Minor Through Natural Guardian Pushpa W/o Sh. Shravanlal)

5. Mahendra Kumar S/o Chunnilal Ji, Aged About 42 Years, B/c Keer, R/o Keero Ki Dhani, Maanpura Bhakari, Pali (Raj.) (Driver Motor Cycle No.rj 19 Bp 1806)

6. Hem Singh S/o Shaitaan Singh Ji, Aged About 38 Years, B/c Rajput, R/o Singaaria Phata, Jodhpur Presently R/o 258, Subhash Nagar A Pali (Raj.) (Owner Motor Cycle No.rj 19 Bp 1806)

----Respondents

For Appellant(s) : Mr. Mahesh Joshi For Respondent(s) : Mr. Ravi Panwar Mr. Prashant Panwar Mr. Murli Sen

HON'BLE MR. JUSTICE RAMESHWAR VYAS

(2 of 2) [CMA-646/2022]

Order

10/05/2022

Heard learned counsel for the parties.

Call for the record.

Requisition of the record be given 'dasti' to the counsel for

the respondents.

Till next date, effect and operation of the impugned

judgment and award dated 23.02.2022 passed by the Motor

Accident Claims Tribunal, Pali shall remain stayed.

Respondents are at liberty to argue on stay application after

receipt of the record.

List this matter on 26.05.2022.

(RAMESHWAR VYAS),J 19-Taruna/-

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