Pemaram S/O Salagram vs Ramlal Choudhary S/O Joruram Choudhary ...
2024 Latest Caselaw 5437 Raj/2

Rajasthan High Court

Pemaram S/O Salagram vs Ramlal Choudhary S/O Joruram Choudhary ... on 23 August, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:35663]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Civil Miscellaneous Appeal No. 1741/2019

1.     Pemaram         S/o     Salagram,          Aged      About   58
       Years, R/o Chulla Ki Dhani Village Tyoda Tan
       Sambhar, Tehsil Phulera, District Jaipur (Raj)
2.     Mohan Lal S/o Pemaram, Aged About 29
       Years, R/o Chulla Ki Dhani Village Tyoda Tan
       Sambhar, Tehsil Phulera, District Jaipur (Raj)
3.     Sharwan Lal S/o Pemaram, Aged About 27
       Years, R/o Chulla Ki Dhani Village Tyoda Tan
       Sambhar, Tehsil Phulera, District Jaipur (Raj)
4.     Bhagchand S/o Pemaram, Aged About 25
       Years, R/o Chulla Ki Dhani Village Tyoda Tan
       Sambhar, Tehsil Phulera, District Jaipur (Raj)
5.     Ramchandra S/o Pemaram, Aged About 23
       Years, R/o Chulla Ki Dhani Village Tyoda Tan
       Sambhar, Tehsil Phulera, District Jaipur (Raj)
                                                         ----Appellants
                                Versus
1.     Ramlal Choudhary S/o Joruram Choudhary,
       R/o Saranuki Dhani, Village Post Tyoda, Tehsil
       Phulera District Jaipur (Raj) (Vehicle Driver
       Vehicle Motorcycle No. Rj-14-De-9316)
2.     Jagdish Prasad S/o Ishwarlal, R/o Village Post
       Tyoda Tan Sambhar, Tehsil Phulera, District
       Jaipur        (Raj)    (Registered           Owner      Vehicle
       Motorcycle No. Rj-14-De-9316)
3.     Shriram General             Insurance Company Ltd.
       Through Manager, Local Branch, A-10-14,
       Indra Palace, Near Gaurav Tower, Jaipur (Raj)
       Pin     No.      302017,          (Insurer         Of   Vehicle
       Motorcycle No. Rj-14-De-9316)
                                                   ----Respondents

[2024:RJ-JP:35663] (2 of 2) [CMA-1741/2019]

For Appellant(s) : None For :

Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

23/08/2024

No one was present on behalf of appellant(s)

even in second round.

In view of above, the civil misc. appeal is

dismissed in default.

(UMA SHANKER VYAS),J

DANISH USMANI /69

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