Icici Lombard General Insurance ... vs Motilal
2022 Latest Caselaw 11494 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 393/2022

Icici Lombard General Insurance Co. Ltd., Madhuban Panchvati, Udaipur (Raj.)

----Appellant Versus

1. Motilal S/o Manji, R/o Vadlipada Bhaapor, Tehsil And District Banswara. (Raj.)

2. Govind S/o Motilal, Aged About 17 Years, Minor Are Represented By Their Legal Guardian, Their Father Motilal R/o Vadlipada Bhaapor, Tehsil And District Banswara. (Raj.)

3. Sumitra D/o Motilal, Aged About 16 Years, Minor Are Represented By Their Legal Guardian, Their Father Motilal R/o Vadlipada Bhaapor, Tehsil And District Banswara. (Raj.)

4. Kalpana D/o Motilal, Aged About 14 Years, Minor Are Represented By Their Legal Guardian, Their Father Motilal R/o Vadlipada Bhaapor, Tehsil And District Banswara. (Raj.)

5. Deepika D/o Motilal, Aged About 12 Years, Minor Are Represented By Their Legal Guardian, Their Father Motilal R/o Vadlipada Bhaapor, Tehsil And District Banswara. (Raj.)

6. Manish S/o Motilal, Aged About 10 Years, Minor Are Represented By Their Legal Guardian, Their Father Motilal R/o Vadlipada Bhaapor, Tehsil And District Banswara. (Raj.)

7. Tarachand S/o Motilal, Aged About 8 Years, Minor Are Represented By Their Legal Guardian, Their Father Motilal R/o Vadlipada Bhaapor, Tehsil And District Banswara. (Raj.)

8. Rajasthan State, Through District Collector, Banswara.

(Raj.)

9. Chief Medical Officer, Mahatma Gandhi Hospital, Banswara. (Raj.)

10. Medical Officer, Community Health Center, Talwara, Tehsil And District Banswara.

(2 of 2) [CFA-393/2022]

11. Dr. R.p. Jain, Community Health Center, Talwara, District Banswara.

12. Smt. Kanku Nurse, Government Primary Health Centre, Navagaon, District Banswara.

13. Smt. Sharad Nurse, Government Primary Health Centre, Navagaon District Banswara. At Present Government Primary Health Centre, Thikriya, Tehsil And District Banswra.

14. Additional Chief, Medical Health Officer, Swaasthya Bhawan, Udaipur Road, Banswara.(Raj.)

----Respondents

For Appellant(s) : Mr. Vinay Kothari For Respondent(s) :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

15/09/2022

Heard.

Admit. Issue notice. Issue notice of stay application also.

Notices are made returnable within four weeks.

In the meanwhile, effect and operation of the impugned

judgment and decree dated 13.05.2022 passed by the District

Judge, Banswara, in case No.61/2012 (CIS No.221/14), qua the

appellant, shall remain stayed.

(MADAN GOPAL VYAS),J 10-Bharti/-

Powered by TCPDF (www.tcpdf.org)