Hajari Ben vs Shivprakash (2023:Rj-Jd:36669)
2023 Latest Caselaw 8835 Raj

[2023:RJ-JD:36669]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 1049/2020

1. Hajari Ben W/o Hada Bhai @ Sada Bhai, Aged About 31 Years, B/c Garasiya , R/o 360, Motahakfali , Post Pancha , Distt. Banaskantha

2. Ramesh Kumar S/o Hada Bhai @ Sada Bhai, Aged About 12 Years, Minor Through Legal Representative Mother Hajari Ben W/o Hada Bhai @ Sada Bhai Aged 31 Years , B/c Garasiya , R/o 360, Motahakfali , Post Pancha , Distt. Banaskantha

3. Naresh Bhai S/o Hada Bhai @ Sada Bhai, Aged About 10 Years, Minor Through Legal Representative Mother Hajari Ben W/o Hada Bhai @ Sada Bhai Aged 31 Years , B/c Garasiya , R/o 360, Motahakfali , Post Pancha , Distt. Banaskantha

4. Lila Ben D/o Hada Bhai @ Sada Bhai, Aged About 8 Years, Minor Through Legal Representative Mother Hajari Ben W/ o Hada Bhai @ Sada Bhai Aged 31 Years , B/c Garasiya , R/o 360, Motahakfali , Post Pancha , Distt. Banaskantha

5. Usha Ben W/o Hada Bhai @ Sada Bhai, Aged About 5 Years, Minor Through Legal Representative Mother Hajari Ben W/o Hada Bhai @ Sada Bhai Aged 31 Years , B/c Garasiya , R/o 360, Motahakfali , Post Pancha , Distt. Banaskantha

6. Bhima Bhai S/o Jeta Bhai, Aged About 55 Years, B/c Garasiya , R/o 360, Motahakfali , Post Pancha , Distt. Banaskantha

7. Manu Ben W/o Bhima Bhai, Aged About 53 Years, B/c Garasiya , R/o 360, Motahakfali , Post Pancha , Distt. Banaskantha

----Appellants Versus

1. Shivprakash S/o Ramratan, Aged About 48 Years, R/o 251, Aanand Vihar , New Basti Kanpur Nagar , Utter Pradesh (Driver)

2. Gajendra Tiwari S/o Ramprasad Tiwari, B/c Tiwari , R/o A-

422, Bishwa Bank , W B Colony , Kanpur , Utter Pradesh (Owner)

3. The New India Assurence Company Ltd., Branch Office

[2023:RJ-JD:36669] (2 of 2) [CMA-1049/2020]

Abhay Chamber , Jalori Gate Jodhpur (Insurer)

----Respondents

For Appellant(s) : None present For Respondent(s) : Mr. Ram Ratan Choudhary

HON'BLE MS. JUSTICE REKHA BORANA

Judgment

30/10/2023

1. The present appeal was reported to be barred by 250 days.

After issuance of notices of application under Section 5 of the

Limitation Act and the same being served, the delay was

condoned on 26.07.2023. The said order was passed in spite of

the fact that none had appeared for the appellants.

The matter was then listed on 08.08.2023 and again on

18.10.2023. On both these dates, none appeared for the

appellants. Today also, none has appeared for the appellants even

in the second round.

2. In view of the same, the present appeal is dismissed for

non-prosecution.

3. All pending applications, if any, also stand dismissed.

(REKHA BORANA),J 89-KashishS/-

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