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Prabhu vs Mithu Lal (2026:Rj-Jd:12066)
2026 Latest Caselaw 3894 Raj

Citation : 2026 Latest Caselaw 3894 Raj
Judgement Date : 13 March, 2026

[Cites 0, Cited by 0]

Rajasthan High Court - Jodhpur

Prabhu vs Mithu Lal (2026:Rj-Jd:12066) on 13 March, 2026

                                   [2026:RJ-JD:12066]

                                     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODH-
                                                           PUR
                                                        S.B. Civil Restoration No. 172/2025
                                                                              In
                                                      S.B. Civil Misc. Appeal No. 682/2021
                                   Prabhu S/o Chitar Balaji, Aged About 45 Years, R/o Sankheda,
                                   Tehsil Kotadi, Dis. Bhilwara
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       Mithu Lal S/o Ugma, R/o Arni Tehsil Shahpura, Dist
                                            Bhilwara (Driver)
                                   2.       Rameshwar S/o Chita Lal, R/o Arni Tehsil Shahpura, Dist
                                            Bhilwara (Owner)
                                   3.       National Insurance Company Limited, Through Divisional
                                            Manager Divisional Office Bhilwara Rajasthan (Insurance
                                            Company)
                                   4.       Kailash Chand S/o Nagjeet Ram Tali, R/o Tehsil Shahpura,
                                            Dist Bhilwara (Owner)
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Sanjay Nahar
                                   For Respondent(s)            :



                                             HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

13/03/2026

For the reasons mentioned in the civil misc. restoration appli-

cation, the same is allowed.

The above numbered appeal is restored to its original num-

ber.

Office to proceed.

(MUKESH RAJPUROHIT),J 143-AbhishekS/-

(Uploaded on 13/03/2026 at 05:48:20 PM)

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