Gopal And Ors vs Mohan Lal And Ors (2024:Rj-Jp:12934)
2024 Latest Caselaw 1797 Raj/2

Rajasthan High Court

Gopal And Ors vs Mohan Lal And Ors (2024:Rj-Jp:12934) on 14 March, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:12934]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                        S.B. Civil Miscellaneous Appeal No. 2361/2017
                                   1.     Gopal S/o Late Sh. Durga Lal, R/o Village
                                          Tordi, Tehsil Malpura, Dist. Tonk
                                   2.     Kailash S/o Late Sh. Durga Lal, R/o Village
                                          Tordi, Tehsil Malpura, Dist. Tonk
                                   3.     Ram Ratan S/o Late Sh. Durga Lal, R/o Village
                                          Tordi, Tehsil Malpura, Dist. Tonk
                                   4.     Tara Chand S/o Late Sh. Durga Lal, R/o
                                          Village Tordi, Tehsil Malpura, Dist. Tonk
                                                                                            ----Appellants
                                                                   Versus
                                   1.     Mohan Lal S/o Ram Lal, R/o Bada Maliyan,
                                          Javra, Police Station Javra City, Dist. Ratlam,
                                          M.p.
                                   2.     Imran S/o Rasheed Shah, Ward No. 12,
                                          Gautam Pura, Dist. Indore, M.p.
                                   3.     Tata Aig General Insurance Company Ltd.,
                                          104,      Brij    Anukampa,            C-Scheme,         Jaipur,
                                          Rajasthan                                   ----Respondents

For Appellant(s) : None For :

Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 14/03/2024

No one was present on behalf of appellants

even in second round.

In view of above, the civil misc. appeal is

dismissed in default.

(UMA SHANKER VYAS),J DANISH USMANI /33

Powered by TCPDF (www.tcpdf.org)