Rajasthan High Court - Jodhpur
Smt. Mori Devi And Ors vs Deva Ram And Ors on 16 January, 2020
Author: Abhay Chaturvedi
Bench: Abhay Chaturvedi
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil Misc. Appeal No. 836/2017
Smt. Mori Devi And Ors.
----Appellants
Versus
Deva Ram And Ors.
----Respondents
For Appellant(s) : Mr. S.K. Sankhala
HON'BLE MR. JUSTICE ABHAY CHATURVEDI
Order 16/01/2020 It is submitted by learned counsel for the appellants that appeal has been filed for enhancement of the amount of award wherein respondent Nos.1 & 2 are driver and owner of the vehicle involved in accident and point of liability is not disputed, therefore, service on respondent Nos.1 & 2 may be dispensed with.
Acceding to the prayer of learned counsel for the appellants, service upon respondent Nos.1 & 2 is dispensed with at the risk and cost of appellants.
Now service is complete.
List on 04.05.2020.
(ABHAY CHATURVEDI),J 72-T.Singh/-
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