JITENDRA SINGH JADOUN Vs. INDER SINGH AND OTHERS

JUDGEMENT

(1.) Heard on I.A. 2408/05 for dispensing with service of notice upon respondent No. 2. Application is allowed. Service of notice upon respondent No. 2 is dispensed with.

(2.) Heard on merits of the case.

(3.) Appellant has challenged the order dated 17th March, 2004 passed by Shri R.K. Verma, Fifth Additional Motor Accident Claims Tribunal, Gwalior in Claim Case No. 51/03.