Chairman, Jaipur Vidyut Vitran ... vs Vidhya Devi W/O Krishan Kumar
2022 Latest Caselaw 7479 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 1082/2018

                                   Chairman, Jaipur Vidyut Vitran Nigam Ltd.& Ors.
                                                                                                          ----Appellants
                                                                      Versus
                                   Vidhya Devi W/o Krishan Kumar & ors.
                                                                                                     ----Respondents

For Appellant(s) : Mr. Arun Sharma For Respondent(s) : Mr. Mithun Bhai Chaturvedi

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

24/11/2022

Appellants-defendants have preferred this first appeal,

assailing the judgment and award dated 30.07.2018, whereby and

whereunder compensation awarded in favour of respondents-

plaintiffs under the Fatal Accident Act, 1855.

This Court vide Order dated 29.09.2022, after hearing

counsel for both parties, has already passed order for deposition

of the compensation amount and stay application has been

disposed of.

Admit.

If record is not received, let reminder be sent for summoning

the record.

Put up in due course.

(SUDESH BANSAL),J

SACHIN/18

Powered by TCPDF (www.tcpdf.org)