Rajasthan High Court - Jodhpur
Smt. Manju Goyal & Ors vs Mahaveer Prasad & Ors on 16 November, 2009
Author: N P Gupta
Bench: N P Gupta
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR
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1. CIVIL MISC. APPEAL No. 614 of 1997
RAMESHWARI DEVI & ORS
V/S
MAHAVEER & ORS
2. CIVIL MISC. APPEAL No. 740 of 2000
SMT. MANJU GOYAL & ORS
V/S
MAHAVEER PRASAD & ORS
Mr. PRADEEP SHAH & Mr. SANJAY NAHAR for Mr. ARUN
BHANSALI, for the appellants
Mr. G VAISHNAV, for the respondent
Date of Order : 16.11.2009
HON'BLE SHRI N P GUPTA,J.
ORDER
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These are two connected appeals. Appeal No. 614 has been filed against the award of the Tribunal of Bikaner, while the Appeal No. 740 has been filed against the award of the Tribunal of Abu Road. But then, both the claim petitions arise out of the same accident, as in the accident more than one persons had died, and more than one persons had been injured. As such, two claim petitions have been filed, one at Abu Road and one at Bikaner.
It transpires that record of the M.A.C.T. Bikaner has been received, but then the record of the M.A.C.T. Abu 2 Road has not been received.
In that view of the matter, it would be appropriate to hear both the appeals, only after the record from M.A.C.T. Abu Road is also received.
As such let record in Appeal No. 740/2000 be also requisitioned. The matter be listed immediately after receipt of the record, as the appeals are already very old, being relating to the accident of 1996.
( N P GUPTA ),J.
/Sushil/