Citation : 2023 Latest Caselaw 6609 Raj/2
Judgement Date : 4 December, 2023
[2023:RJ-JP:37629]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Miscellaneous Appeal No. 2022/2019
1. Shriram Gurjar S/o Shri Shyodan Gurjar, R/o
Dhani Jhankli, Village Kariri, Tehsil Shahpura,
District Jaipur Through Natural Guardian
Father Shri Shyodan Gurjar S/o Shri Pokhar
Mal Gurjar (Since Deceased)
1/1. Laxmi Devi W/o Shri Shyodan Gurjar (Mother
Of Deceased), R/o Dhani Jhankli, Village
Kariri, Tehsil Shahpura, District Jaipur
1/2. Shyodan Gurjar S/o Late Shri Pokhar Mal
Gurjar (Father Of Deceased), R/o Dhani
Jhankli, Village Kariri, Tehsil Shahpura,
District Jaipur
----Appellants
Versus
1. Mamraj Yadav S/o Shri Kaluram Yadav, R/o
Village Khori, Tehsil Shahpura, District Jaipur
(Driver Of Tractor No. Rj 23-Ra-2870)
2. Mahavir Prasad Yadav S/o Shri Hanuman
Sahai Yadav, R/o Dhani Kandiwal, Tehsil
Sherpura, Tehsil Shahpura, District Jaipur
(Owner Of Tractor No. Rj 23-Ra-2870)
3. United India Insurance Company Ltd.
Through Divisional Manager, 20, Mohan
House, Transport Nagar, Jaipur (Insurer)
----Respondents
For Appellant(s) : None For :
Respondent(s)
HON'BLE MR. JUSTICE UMA SHANKER VYAS
Judgment / Order
[2023:RJ-JP:37629] (2 of 2) [CMA-2022/2019]
04/12/2023
No one was present on behalf of appellants
even in second round.
In view of above, the civil misc. appeal is
dismissed in default.
(UMA SHANKER VYAS),J
DANISH USMANI /47
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!