Cholamandalam Ms General ... vs Radha
2023 Latest Caselaw 2779 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 258/2023

Cholamandalam Ms General Insurance Co. Ltd., Jodhpur Office At K.p. Tower, Chopasni Road, Jodhpur, Through Its Authorized Reprsentative.

----Appellant Versus

1. Radha W/o Late Sh. Rakesh, By Caste Jat, Resident Of Village Dhyava, Tehsl Ladnoo, District Nagaur.

2. Naveen S/o Late Sh. Rakesh, Minor Through Their Natural Guardian Mother Smt. Radha, By Caste Jat, Resident Of Village Dhyava, Tehsl Ladnoo, District Nagaur.

3. Prince S/o Late Sh. Rakesh, Minor Through Their Natural Guardian Mother Smt. Radha, By Caste Jat, Resident Of Village Dhyava, Tehsl Ladnoo, District Nagaur.

4. Bhura Ram S/o Jeevan Ram, By Caste Jat, Resident Of Village Dhyava, Tehsl Ladnoo, District Nagaur.

5. Megha Ram S/o Heera Ram Jat, Resident Of Village Tiloti, Tehsil Ladnoo, District Nagaur. (Driver)

6. Smt. Manju W/o Sh. Dharma Ram Jat, Resident Of Barangna, Tehsil Deedwana, District Nagaur. (Owner )

----Respondents

For Appellant(s) : Mr. Jagdish Chandra Vyas For Respondent(s) :

HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

05/04/2023

Issue notice to respondents, returnable within four weeks.

In the meanwhile and till next date of hearing, execution

proceedings pursuant to impugned judgment and award dated

28.10.2022 passed by the learned Judge, Motor Accident Claims

(2 of 2) [CMA-258/2023]

Tribunal, Ladnoo, District Nagaur in MAC Case No. 10/2022 shall

remain stayed.

(YOGENDRA KUMAR PUROHIT),J 13-Arti/-

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