United India Insurance Co. Ltd vs Bhateri
2023 Latest Caselaw 3050 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 1081/2020

United India Insurance Co. Ltd., Divisional Office, Sriganganagar Through Manager, United India Insurance Company Limited, 2Nd Floor, 74-A Bhati N Plaza, Main Pal Road, Jodhpur (Insurer)

----Appellant Versus

1. Bhateri W/o Om Prakash, B/c Kumhar, R/o Kalana, Tehsil Bhadra, District Hanumangarh (Raj.)

2. Bhoopraj S/o Om Prakash, B/c Kumhar, R/o Kalana, Tehsil Bhadra, District Hanumangarh (Raj.)

3. Rajendra Kumar S/o Shri Shishpal Singh, R/o Beegad, Tehsil And Distt. Fatehbad (Haryana) (Truck Driver)

4. Ramesh Kumar @ Naresh Kumar S/o Shri Amarsingh, R/o House No. 374, Patti Dogar Shaktinagar, Near Peerbaba Temple, Kethal, Tehsil And Distt. Kethal (Haryana) (Truck Owner)

5. Shriram General Insurance Co. Ltd., Through Legal Manager, E-8, Riico Industrial Area, Satipura, Jaipur (Raj.) (Truck Insurer)

6. Hajariram S/o Ramswaroop, B/c Kumhar, R/o Ramgarh, Tehsil Nohar, Distt. Hanumangarh (Raj.) (Camper Driver)

7. Krishan Kumar S/o Omprakash, B/c Kumhar, R/o Kalana, Tehsil Bhadra, Distt. Hanumangarh (Raj.) (Camper Owner)

----Respondents

For Appellant(s) : Mr. Sanjeev Johri, Sr. Advocate assisted by Mr. Lalit Parihar For Respondent(s) : Mr. Deepak Sharma for respondent

Mr. Jagdish Vyas, for respondent No.5

HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

13/04/2023

(2 of 2) [CMA-1081/2020]

Admit.

It is ordered that effect and operation of the impugned

judgment/award dated 14.11.2019 -passed by the Motor Accident

Claims Tribunal (Additional District Judge), Bhadra, District

Hanumangarh in MAC No. 52/2017 titled as "Bhateri & Anr. Vs.

Rajendra Kumar & Ors." shall remain stayed to the extent of the

appellant.

Call for the record.

(YOGENDRA KUMAR PUROHIT),J 17-Arti/-

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