Ramjanki Widow Of Naval Kishore vs Baljendar Singh S/O Santokh Singh
2022 Latest Caselaw 6203 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

            S.B. Civil Misc. Writ Petition No. 11010/2022

1.     Ramjanki Widow Of Naval Kishore, Aged About 49 Years,
2.     Vishal S/o Naval Kishor, Aged About 26 Years,
3.     Deepika D/o Naval Kishore, Aged About 24 Years,
4.     Gaurav S/o Naval Kishore, Aged About 22 Years,
       All Resident Of Village Hindoli, Tehsil Hindoli, Distt. Bundi.
                                                                   ----Petitioners
                                     Versus
1.     Baljendar Singh S/o Santokh Singh, R/o Sahdo, Tehsil
       Patti, Distt. Tarantaal (Punjab). (Vehicle Driver).
2.     Bhupendra Singh S/o Santokh Singh, R/o Sahdo, Tehsil
       Patti, Distt. Tarantaal (Punjab) And Makaan No. C-1/74
       Rohini, Sector-18, Delhi. (Vehicle Owner).
3.     United    India    Insurance         Company         Limited,      Divisional
       Office, Above Allahabad Bank, Near Fly Over, Chhawani
       Chouraha, Kota (Insurer Of Vehicle).
4.     Heera Lal S/o Nathu Lal, Aged About 66 Years, Resident
       Of Village Hindoli, Tehsil Hindoli, Distt. Bundi (Deleted On
       23.07.2019)
                                                                 ----Respondents

For Petitioner(s) : Mr. Ram Singh Rathore Advocate.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

15/09/2022

This writ petition has been filed seeking a direction for

expeditious disposal of the claim case No.93/16 (Ramjanki & Ors.

Vs. Baljendar Singh & Ors.) which is pending before the Motor

Accident Claims Tribunal No.1, Bundi.

     Learned    counsel       for   the     petitioners         submits    that   the

aforesaid   claim   petition        filed   by     the      petitioners     seeking



                                                                            (2 of 2)                [CW-11010/2022]

compensation on account of death of husband of the petitioner

No.1 and father of the petitioners No.2 to 4, is pending

consideration for about last six years. He prays for a direction for

its expedite disposal.

In view of the limited prayer made by the learned counsel for

the petitioners, this petition is being disposed of in following terms

without issuing notice to the respondents.

Taking into consideration the contentions advanced by the

learned counsel for the petitioners and material on record, this

Court deems it just and proper to request the learned Motor

Accident Claims Tribunal No.1, Bundi to expedite hearing and

disposal of the claim case No.93/16 (Ramjanki & Ors. Vs.

Baljendar Singh & Ors.).

(MAHENDAR KUMAR GOYAL),J

Sanjay Kumawat-33

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