Shankar Lal S/O Late Shri Gajya vs State Of Rajasthan
2022 Latest Caselaw 7517 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil First Appeal No. 703/2020

                                   Shankar Lal S/o Late Shri Gajya &Anr
                                                                                                          ----Appellants
                                                                         Versus
                                   State Of Rajasthan & Ors.
                                                                                                        ----Respondents

For Appellant(s) : Mr. Jai Kishan Yogi For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

28/11/2022

Appellant-plaintiffs have filed this first appeal feeling

aggrieved by the judgment and decree dated 16.07.2020 passed

by the Court of District Judge, Sawai Madhopur in civil suit

No.22/2018 whereby and whereunder damages to the tune of

Rs.3 lakh have been awarded, whereas plaintiffs' claim for

additional damages of Rs.10 lakh, therefore for claiming damages

of Rs.10 lakh, the present first appeal has been filed.

Heard.

Admit.

Issue notice to respondents of appeal as also of stay

application.

Record of the trial court be summoned.

(SUDESH BANSAL),J

TN/13

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