Rajasthan High Court - Jaipur
Smt Shyamwati W/O Late Ratiram vs Mahendra S/O Shri Chandara on 31 January, 2022
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Miscellaneous Appeal No. 3795/2018
Smt Shyamwati W/o Late Ratiram & Ors.
----Appellants
Versus
Mahendra S/o Shri Chandara & Ors.
----Respondents
For Appellant(s) : Mr. Ram Singh Rathore, through VC For Respondent(s) :
HON'BLE MR. JUSTICE SUDESH BANSAL Order 31/01/2022 The matter has come up on an application seeking deletion of name of appellant No.4-Harniram who has passed away on 24.02.2019 and whose interest/rights are already represented through the other appellants.
In view of above, the application is allowed. The name of appellant No.4-Harniram is deleted from the array of appellants.
Amended cause title, which has already been filed, is directed to be taken on record.
This appeal has been filed by claimants for enhancement of compensation.
Heard.
Admit.
Issue notice to respondents, returnable within twelve weeks. Record of the Tribunal be also summoned. In the meanwhile, defects, if any, pointed out by Registry is directed to be removed.
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