Oriental Insurance Company Ltd vs Bhagu @ Bhaguta
2023 Latest Caselaw 4338 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 557/2023

Oriental Insurance Company Ltd.

----Appellant Versus Bhagu @ Bhaguta

----Respondent

For Appellant(s) : Mr. Devi Lal Vyas For Respondent(s) :

HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

09/05/2023 Heard learned counsel for the appellant on defect No.1

pointed out by the Registry.

Learned counsel for the appellant submits that after the

death of Lehru Lal, claim petitions have been filed separately by

his wife and his parents and common judgment has been passed

for both the claim petitions.

Therefore, defect No.1 is overruled.

Issue notice of application under Section 5 of the Limitation

Act.

Learned counsel for the appellant is directed to file PF and

notices for application under Section 5 of the Limitation Act in two

sets within three weeks.

Upon filing the notices, the same be issued. One set of notice

be sent by registered post and another set of notice be sent by

ordinary post, returnable within three weeks. Notices be given

'dasti' to learned counsel for the appellant.

(YOGENDRA KUMAR PUROHIT),J 35-Arti/-

(2 of 2) [CMA-557/2023]

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