RAGA RAM Vs. KOKALI
LAWS(RAJ)-2008-2-10
HIGH COURT OF RAJASTHAN
Decided on February 15,2008

RAGA RAM Appellant
VERSUS
KOKALI Respondents


Referred Judgements :-

KAMLA DEVI VS. KHUSHAL KANWAR [REFERRED TO]


JUDGEMENT

- (1.)THE matter comes up on defective side, and the Registry has reported the appeal to be barred by one day, and two/other defects have also been pointed out.
(2.)LEARNED counsel for the appellant submits that he has filed application under Section 5, limitation Act today and prayed for time to remove other defects.
(3.)HOWEVER, the perusal of the impugned order shows that this is an order passed by learned Single Judge in appeal filed against the order of the Motor Accident Claims Tribunal, whereby the learned Tribunal had dismissed present appellant's application filed under Order 9 Rule 13 CPC for setting aside thr ex parte award dated 23-11-98.


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