Narendra Singh Kachawaha vs Prachi
2022 Latest Caselaw 14068 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 3384/2018

1. Narendra Singh Kachawaha S/o Late Girdhari Singh, Aged About 77 Years, B/c Mali, Secretary Satyasai Shiksan Santhan, R/o Satyasai School Nayapura, Jodhpur. (Owner Of Bus No. Rj-19-P-7033)

2. Smt. Kiran W/o Narendra Singh Kachawaha, Aged About 74 Years, B/c Mali, Chairman/member Satyasai Education Society, R/o Satyasai School Nayapura, Jodhpur.

----Appellants Versus

1. Prachi D/o Lun Singh, Aged About 11 Years, Minor Through Natural Guardian Father Lun Singh S/o Prem Singh, Age 38 Years, B/c Mali, R/o Khokhariya Bera, Jodhpur

2. New Insurance Company Limited, 196 S S Tower, First Floor, Near Akhaliya Circle, Chopasani Road, Jodhpur. (Insurance Company Bus No. Rj-19-P-7033 Insurance Policy No. 33130031120200004617 Dated 08-08-2012 To 07-08-2013)

3. Tikam Singh S/o Late Santok Singh @ Santosh Singh, B/c Mali, R/o Hanshlav Ki Pal, Mandor, Jodhpur. (Driver Of Bus No. Rj-19-P-7033)

----Respondents

For Appellant(s) : Mr. Pritam Solanki For Respondent(s) : None present

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

29/11/2022

Heard.

Admit. Issue notice to the respondents, returnable within

four weeks.

(2 of 2) [CMA-3384/2018]

Till then, effect and operation of impugned award/judgment

and decree dated 31.08.2018 passed by learned Judge, Motor

Accident Claims Tribunal, Jodhpur Metropolitan in MACT Case

No.307/2013 (NCV No.2608/2014) shall remain stayed.

(MADAN GOPAL VYAS),J 101-Bharti/-

Powered by TCPDF (www.tcpdf.org)