Smt. Kalabai vs Shri Ramesh Chandra ...
2026 Latest Caselaw 5807 Raj

Rajasthan High Court - Jodhpur

Smt. Kalabai vs Shri Ramesh Chandra ... on 15 April, 2026

                                   [2026:RJ-JD:17264]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                S.B. Civil Restoration Application No. 306/2026
                                                                             In
                                                       S.B. Civil Misc. Appeal No.2258/2018



                                   1.        Smt. Kalabai W/o Babudas, Aged About 70 Years, R/o
                                             Sakhthali Khurd, Tehsil Arnod, District Pratapgarh, Raj.
                                   2.        Shri Vishnudas S/o Babudas, Aged About 55 Years, R/o
                                             Sakhthali Khurd, Tehsil Arnod, District Pratapgarh, Raj.
                                   3.        Shri Shyam Das S/o Babudas, Aged About 51 Years, R/o
                                             Sakhthali Khurd, Tehsil Arnod, District Pratapgarh, Raj.
                                                                                                         ----Petitioners
                                                                          Versus
                                   1.        Shri Ramesh Chandra S/o Mangilal, Resident Of Jamburel,
                                             Police Station Arnod, District Pratapgarh. (Owner And
                                             Driver Of Vehicle)
                                   2.        Regional Manager, Icici Lombard General Insurance Ltd.,
                                             Mumbai. (Insurance Company)
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr Bharat Shrimali.
                                   For Respondent(s)            :



                                              HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

15/04/2026

For the reasons mentioned in the civil restoration application,

the same is allowed.

The civil miscellaneous appeal is restored to its original

number.

(MUKESH RAJPUROHIT),J 306-/Jitender//-

(Uploaded on 15/04/2026 at 11:11:15 AM)

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