Delhi High Court - Orders
Rakesh Sharma & Anr vs Ashok & Ors on 12 September, 2022
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAC.APP. 282/2022
RAKESH SHARMA & ANR. ..... Appellants
Through: Mr. Jatinder Kamra, Advocate.
versus
ASHOK & ORS. ..... Respondents
Through: Mr. Pankaj Gupta, Advocate for R-3.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 12.09.2022 CM APPL. 39971/2022 (Exemption) Exemption allowed, subject to just exceptions. The application stands disposed of.
CM APPL. 39972/2022 (delay of 10 days in filing the appeal) For the reasons mentioned in the application, delay of 10 days in filing the appeal is condoned.
The application stands disposed of.
MAC.APP. 282/2022The appellants have preferred the present appeal under Section 173 of MV Act against the judgment dated 26.05.2022 passed by the Presiding Officer, MACT, Patiala House Courts, New Delhi.
It is submitted by the counsel for the appellant that the Tribunal has grossly erred in assessing the income of the deceased who was matriculate on the date of the incident to be fixed at 15,000/- per annum.
Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:14.09.2022 16:08:09Issue notice. Counsel for respondent no.3 appears on advance notice, and accepts notice.
Notice to respondent no.1 and 2 be dispensed with as it is submitted by the counsel for the appellant that no relief is claimed against them.
With the consent of the counsel for the parties, let the matter be placed before the Pre-Sitting Lok Adalat, on 21st September, 2022.
RAJNISH BHATNAGAR, J SEPTEMBER 12, 2022/ib Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:14.09.2022 16:08:09