R S R T C Through M D And Another vs Vijendra Singh Chauhan ...
2023 Latest Caselaw 6040 Raj/2

[2023:RJ-JP:29587]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Second Appeal No. 319/2014

1.       Rajasthan      State       Road      Transport         Corporation    Jaipur
         Through Managing Director, Parivahan Marg, Jaipur
2.       Chief       Manager,       Rajasthan          State        Road    Transport
         Corporation, Cbs Aagar Jaipur
                                                       ----Appellants/Defendants
                                        Versus
Vijendar Singh Chouhan S/o Satya Narayan Singh, Retired Mail
Distributor, Rajasthan State Road Transport Corporation, Cbs
Aagar R/o 34, Subash Colony Shashtri Nagar Jaipur
                                                          ----Respondent/Plaintiff

Connected With S.B. Civil Second Appeal No. 212/2013

1. Rajasthan State Road Tansport Corporation (Rsrtc), Through Managing Director, Parivahan Marg, Jaipur

2. Chief Manager Rajasthan State Road Transport Corporation, C.b.s. Depot , Jaipur

----Appellants Versus Vijendra Singh Chauhan S/o Shri Satyanarayan Singh, Patrak Vitrak Retd., Rajasthan State Road Transport Corporation, C.b.s. Depot, R/o 34, Subhash Colony, Shastri Nagar, Jaipur

----Respondent

For Appellant(s) : Mr. Rajpal Dhankhar for Mr. Pratap Singh For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

16/10/2023

Learned counsel for the appellants fairly does not dispute

that the issue involved herein is no more res-integra and stands

[2023:RJ-JP:29587] (2 of 2) [CSA-319/2014]

resolved and is covered by a judgment passed by this Court in

case of Bachhu Singh versus RSRTC: SB Civil Writ Petition

No.3783/2000 wherein, it was held that in case of loss of tickets

by a Conductor/Window Clerk, in absence of any evidence of

misuse of such lost tickets, the total amount of such lost tickets is

not recoverable except the printing cost of such tickets.

Appreciating the gesture shown by the learned counsel for

the appellants, these civil second appeals are dismissed.

Pending application also stands disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/58-59

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