Duli Chand vs Smt Sharda And Others (2024:Rj-Jp:361)
2024 Latest Caselaw 22 Raj/2

Rajasthan High Court

Duli Chand vs Smt Sharda And Others (2024:Rj-Jp:361) on 3 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:361]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

    S.B. Civil Miscellaneous Appeal No. 2451/2014

 Duli Chand son of Banwari Lal, resident of ward
 No.18 Singhana, Dasawala Kuwan Tehsil Buhana,
 District Jhunjhunu.
                           ----Appellant/Respondent owner

Versus

1. Smt. Sharda wife of late Suresh Kumar Saini aged 32 years.

2. Vikram son of late Suresh Saini aged 14 years.

3. Ashok Kumar son of late Suresh Kumar Saini, aged 13 years.

(All resident of Pahadwala Kuwan Tan Gurjarwas Tehsil Buhana District Jhunjhunu.

----Respondents/claimants

4. Shish Ram Saini son of Durga Ram Saini resident of ward No.18 Singhana, Dasawala Kuwan Tehsil Buhana, District Jhunjhunu.

---Respondent/Driver

5. The New India Insurance Co. Ltd. Branch Bhiwadi District Alwar.

----Respondent/Insurer

For Appellant(s) : None For : Mr. C.M. Sharma, Adv., for Respondent(s) Mr. P.K. Kasliwal, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

03/01/2024

No one was present on behalf of the appellant

even in second round.

[2024:RJ-JP:361] (2 of 2) [CMA-2451/2014]

In view of above, the civil misc. appeal is

dismissed in default.

(UMA SHANKER VYAS),J

DANISH USMANI /71

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