Shri Chand vs United India Insurance Com Ltd ...
2024 Latest Caselaw 9 Raj/2

Rajasthan High Court

Shri Chand vs United India Insurance Com Ltd ... on 2 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:155]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                         S.B. Civil Miscellaneous Appeal No. 4605/2009

                                    Shrichand S/o Shri Sukhpal, resident of Village
                                    Panhori, Tehsil Deeg, District Bharatpur, Rajasthan
                                    (Registered owner Tractor No.RJ 05/RA 0342)
                                                                                            ----Appellant
                                                                   Versus
                                    1.     The United India Insurance Company Ltd.
                                    Branch Bharatpur through the Branch Manager,
                                    2.     Smt. Nahni W/o Late Shri Shibbo, resident of
                                    Village Dundaval, Tehsil Nagar, District Bharatpur,
                                    Rajasthan (claimant)
                                    3.     Shri Hukum Singh S/o Shrichand, resident of
                                    Village Panhori, Tehsil Deeg, District Bharatpur,
                                    Rajasthan (Driver - Tractor No.0342)
                                                                                      ----Respondents

For Appellant(s) : None For :

Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

02/01/2024

No one is present on behalf of the appellant.

In view of above, the civil misc. appeal is

dismissed in default.

(UMA SHANKER VYAS),J

DANISH USMANI /158

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