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Indra Devi W/O Late Shri Mahaveer ... vs Satveer Singh S/O Shri Jagdish ...
2023 Latest Caselaw 1313 Raj/2

Citation : 2023 Latest Caselaw 1313 Raj/2
Judgement Date : 1 February, 2023

Rajasthan High Court
Indra Devi W/O Late Shri Mahaveer ... vs Satveer Singh S/O Shri Jagdish ... on 1 February, 2023
Bench: Birendra Kumar
      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                S.B. Civil Review Petition No. 18/2022

                                        In

                S.B. Civil Misc. Appeal No.5451/2008

1.     Indra Devi W/o Late Shri Mahaveer Prasad, Aged About
       45 Years
2.     Rahul S/o Late Shri Mahaveer Prasad, Aged About 21
       Years,
3.     Priya D/o Latte Shri Mahaveer Prasad, Aged About 19
       Years,
       Petitioner Nos.2 and 3 through Natural Guardian Mother
       Smt. Indra Devi.
4.     Barji Devi W/o Late Shri Beejaram, Aged About 61 Years,
5.     Lalluram     S/o       Late    Shri      Beejaram,          Teacher   Govt.
       Secondary School Bada Was, Kotputli,
       All Residents Of Ganga Colony, Kotputly, District Jaipur.
                                                                    ----Petitioners
                                     Versus
1.     Satveer Singh S/o Shri Jagdish Prasad, R/o Karoli Bans
       Pahadi, Police Station Sadar, District Alwar -Driver.
2.     Ramjilal     S/o       Shri    Dhaniyaram,            R/o    Ganj,    Tehsil
       Kishangarhbas, District Alwar-Owner.
3.     The New India Insurance Com. Ltd., Through Regional
       Manager, Regional Office, Nehru Place, Tonk Road, Jaipur.
                                                                 ----Respondents

For Petitioner(s) : Mr. Rakesh Kumar Bhargava, Adv. For Respondent(s) : Mr. Ramawtar Meena, Adv.

HON'BLE MR. JUSTICE BIRENDRA KUMAR Order

01/02/2023

This petition is for modification in the judgment dated

03.02.2022 passed in S.B. Civil Misc. Appeal No.5451/2008. By

the said judgment, certain awards were made in favour of the

(2 of 2) [CRW-18/2022]

claimants for death of Late Mahaveer Prasad in a motor vehicle

accident. Claimant No.4 Barji Devi was mother of Mahaveer

Prasad. However, Barji Devi had already died prior to the

judgment of this Court dated 03.02.2022. The date of death of

Barji Devi is 25.08.2021.

In the circumstance, the award made in favour of Barji Devi

stands modified to the extent that the amount which was allowed

to Barji Devi would now be distributed among the widow and two

children of Late Mahaveer Prasad.

To the aforesaid extent, the prayer for modification is

allowed.

Accordingly, the review petition stands allowed.

(BIRENDRA KUMAR),J

Ashwani/-59

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