Bindesh Kunwar vs Cholamandalam General Insurance Co. ...
2026 Latest Caselaw 5538 Raj

Rajasthan High Court - Jodhpur

Bindesh Kunwar vs Cholamandalam General Insurance Co. ... on 9 April, 2026

                                   [2026:RJ-JD:16730]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                                 JODHPUR
                                                    S.B. Civil Restoration No. 277/2026
                                                                      In
                                                   S.B. Civil Misc. Appeal No.1170/2022
                                   1.      Bindesh Kunwar W/o Late Kishan Bihari Singh, Aged
                                           About 41 Years, R/o Sambadiya, Tehsil Bilara, Distt.
                                           Jodhpur (Raj.). Presently Residing At 11-, Krishna Vatika,
                                           3Rd Madhuban, Chittorgarh, Tehsil And Distt. Chittorgarh
                                           (Raj.)
                                   2.      Smt Pushp Kunwar W/o Late Laxman Singh, Aged About
                                           73 Years, R/o Sambadiya, Tehsil Bilara, Distt. Jodhpur
                                           (Raj.). Presently Residing At 11-, Krishna Vatika, 3Rd
                                           Madhuban, Chittorgarh, Tehsil And Distt. Chittorgarh
                                           (Raj.)
                                   3.      Raghvendra Singh S/o Late Kishan Bihari Singh, Aged
                                           About 17 Years, Minor Through Natural Guardian Mother
                                           Smt. Bindesh Kunwar (Appellant No.1) R/o Sambadiya,
                                           Tehsil Bilara, Distt. Jodhpur (Raj.). Presently Residing At
                                           11-, Krishna Vatika, 3Rd Madhuban, Chittorgarh, Tehsil
                                           And Distt. Chittorgarh (Raj.)
                                   4.      Timisha D/o Late Kishan Bihari Singh, Aged About 10
                                           Years, Minor Through Natural Guardian Mother Smt.
                                           Bindesh Kunwar (Appellant No.1) R/o Sambadiya, Tehsil
                                           Bilara, Distt. Jodhpur (Raj.). Presently Residing At 11-,
                                           Krishna Vatika, 3Rd Madhuban, Chittorgarh, Tehsil And
                                           Distt. Chittorgarh (Raj.)
                                                                                        ----Petitioners
                                                                    Versus
                                   1.      Cholamandalam General Insurance Co. Ltd., Through
                                           Branch Manager, 7Th Floor, Ganga Heights, S.b. 154,
                                           Main Tonk Road, Bapunagar, Jaipur Raj. Insurer
                                   2.      Peerdan Singh S/o Chhotu Singh, R/o- Anupam Nagar,
                                           Behind Sofia School, Ajmer, Tehsil District-Ajmer Raj..
                                           Possessor Of Vehicle
                                   3.      Miss Mandeep Kaur D/o Balveer Singh Sikh, R/o- 294,
                                           Gandhi Chowk, Nasirabad, Tehsil-Nasirabad, District-
                                           Ajmer Raj.. Owner
                                   4.      Guru Sahab Singh S/o Balveer Singh Sikh, R/o- 294,
                                           Gandhi Chowk, Nasirabad, Tehsil-Nasirabad, District-
                                           Ajmer Raj.. Driver
                                                                                      ----Respondents


                                   For Petitioner(s)         :     Mr. Manish Kumar Pitaliya
                                   For Respondent(s)         :


                                         HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order 09/04/2026

For the reasons mentioned in the restoration application,

same is allowed.

The appeal is restored to its original number.

(MUKESH RAJPUROHIT),J 132-AbhishekS/-

(Uploaded on 09/04/2026 at 06:00:42 PM)

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