JAYABEN JAGDISHBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed by Jayaben Jagdishbhai Solanki - wife of the deceased with a prayer that, 'the amount of compensation awarded by the learned Sessions Judge, Bharuch in Sessions Case No.37 of 2006 by judgment and order dated 31.12.2007 be paid to her'.

(2.) The present application was filed on 03.12.2010. On 28.12.2010, the Court issued Rule returnable on 28.01.2011. The matter was listed on 01.02.2011 and it was adjourned to 03.02.2011. On

(3.) 02.2011, the matter was adjourned to 17.02.2011 and on that day, Registry was directed to send intimation to the applicant (Jayaben Jagdishbhai Solanki - party -in -person), intimating the date, i.e. 07.03.2011, to make it convenient to remain present or get her case case presented through an Advocate. ON 07.03.2011, the Court being not available, the matter was kept today. 3. Heard the applicant -Jayaben Jagdishbhai Solanki, learned APP Mr.J.K.Shah for opponent No.1 - State and Mr.Buch for opponent No.2 -accused.