Central Railway Through Deputy ... vs Ram Dunkur Vare
2023 Latest Caselaw 9877 Bom

                                                                       20-IA-15297-2023.doc
2023:BHC-AS:28201

                    Shailaja


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION
                               INTERIM APPLICATION NO.15297 OF 2023
                                                IN
                               FIRST APPEAL [STAMP] NO.20414 OF 2023

                    Central Railway                              ]    Appellant
                         vs.
                    Ram Dunkur Vare and another                  ]    Respondents
                                                     .....
                    Ms. Leena Patil, for the Appellant.

                    Mr. Sachin Punde, for Respondent-claimant.
                                                  .....

                                                CORAM : PRITHVIRAJ K. CHAVAN, J.

                                                DATE      : 25th September, 2023.
                    P.C.

1. This is an application seeking stay to the execution of the

impugned Judgment and Award dated 30 th April, 2022 passed by

the Reference Court enhancing the compensation to the tune of

Rs.90,52,304.99 in Land Reference No.126 of 2021.

2. Heard learned Counsel for the applicant as well as

respondent-claimant.

3. There shall be interim stay to the execution of the judgment

and award subject to deposit of entire amount of enhanced

1 of 2 20-IA-15297-2023.doc

compensation with costs and interest in the Reference Court within

six weeks.

4. If the amount is deposited, the claimant will be at liberty to

withdraw the same subject to furnishing security to the satisfaction

of the Reference Court. Reference Court shall grant an opportunity

of being heard to the applicant before accepting the security.

5. In the event, security is not furnished by the claimant within a

period of six weeks from the date on which the amount is

deposited, the same shall be invested in Fixed Deposit of the

Nationalized Bank for a period of one year, which shall be renewed

from time to time subject to the orders of this Court.

6. Application is disposed of in the aforesaid terms.

[PRITHVIRAJ K. CHAVAN, J.]

Signed by: Shailaja Halkude Designation: PA To Honourable Judge 2 of 2 Date: 26/09/2023 17:34:42