Fafliram Alias Papliram vs Jai Kishan And Others (2024:Rj-Jp:625)
2024 Latest Caselaw 43 Raj/2

Rajasthan High Court

Fafliram Alias Papliram vs Jai Kishan And Others (2024:Rj-Jp:625) on 4 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:625]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

      S.B. Civil Miscellaneous Appeal No. 511/2016

 Fafliram @ Papli S/o Shri Kanhaiya, R/o Khirkhidi,
 Post Manderu, Tehsil Todabhim, Distt. Karauli
                                                          ----Appellant
                                Versus
 1.     Jaikishan S/o Ganesh, R/o Balaheda, Tehsil
        Baswa, Distt. Dausa Rajasthan Driver Of
        Vehicle No. Rj-14-T-5800
 2.     Ghanshyam S/o Shri Sriphal, R/o 28, Shankar
        Vihar, C-Jagatpura, Tehsil Sanganer, Distt.
        Jaipur Raj. Owner Of Vehicle No. Rj-14-T-5800
 3.     National Insurance Company Ltd., Divisional
        Office,    Sawaimadhopur              Insurance         Co.   Of
        Vehicle No. Rj-14-T-5800
 4.     Ramesh Ajmera S/o Shri Hariprasad, R/o 42,
        Bandhu       Nagar,       Behind       Of        Alka   Cinema,
        Murlipura, Jaipur Owner Of Vehicle No. Rj-14-
        T-5800
                                                    ----Respondents

For Appellant(s) : Mr. Ashish Agrawal, Adv.

For :

Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

04/01/2024

Learned counsel for the appellant submits that

this civil misc. appeal has become infructuous.

[2024:RJ-JP:625] (2 of 2) [CMA-511/2016]

In view of above, the civil misc. appeal is

dismissed as having become infructuous.

(UMA SHANKER VYAS),J

YOGESH KUMAR /96

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