Madhya Pradesh High Court
Chandrakalal @ Chandro vs Maruti on 24 February, 2026
Author: Anuradha Shukla
Bench: Anuradha Shukla
1 MA-2092-2008
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MA No. 2092 of 2008
(CHANDRAKALAL @ CHANDRO AND OTHERS Vs MARUTI AND OTHERS )
Dated : 24-02-2026
Shri Prakash Guapta - Advocate for the appellant.
Shri Pranay Gupta - Advocate for respondent No.3.
Respondent No.1 and 4 are still unserved, but it is an admitted question that the liability of respondent No.3 was joint and several and they have not challenged that liability. The appeal is only for enhancement. Therefore, service of notice to respondents No.1 and 4 is dispensed with.
Arguments of learned counsel for the parties have been heard. Reserved for orders.
(ANURADHA SHUKLA) JUDGE DevS Signature Not Verified Signed by: DEVESH K SHRIVASTAVA Signing time: 18-03-2026 18:01:53