Jodhpur Vidhyut Vitran Nigam ... vs Gulab Kunwar
2021 Latest Caselaw 18905 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 248/2021

1. Jodhpur Vidhyut Vitran Nigam Limited, Managing Director, New Power House Road, Jodhpur

2. Executive Engineer, Jodhpur Vidhyut Vitran Nigam Limited, Falna, Tehsil Bali, District Pali

----Appellants Versus

1. Gulab Kunwar W/o Chattar Singh, Village Bhagli Tehsil Bali, District Pali

2. Bhanwar Kunwar W/o Mool Singh, Village Bhagli Tehsil Bali, District Pali

3. Jeetu Kunwar D/o Mool Singh, Village Bhagli Tehsil Bali, District Pali

4. Kan Singh S/o Mool Singh, Village Bhagli Tehsil Bali, District Pali

5. Kamal Singh S/o Mool Singh, Village Bhagli Tehsil Bali, District Pali

----Respondents

For Appellant(s) : Mr. Mukul Singhvi For Respondent(s) : Mr. Shambhoo Singh

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

13/12/2021

This is the first appeal has been filed by the Jodhpur Vidhyut

Vitran Nigam Limited, assailing the judgment and decree dated

15.07.2020, whereby the compensation to the tune of

Rs.5,16,424/- has been awarded to the respondent-claimants with

interest at the rate of 7% per annum with effect from 02.06.2014

till realization.

`     Admit.



                                                                                (2 of 2)                   [CFA-248/2021]

Since, the respondent-plaintiffs have appeared as caveator,

no need to issue notices.

Heard learned counsel for the parties on the stay application.

In case, appellants deposit the entire amount of

compensation with interest till date of deposition within a period

four weeks before the trial court, the execution of the impugned

judgment shall remain stayed.

The respondent-plaintiffs prays for disbursement of the

compensation.

It is hereby directed that out of total amount deposited by

the appellants, half of the amount would be disbursed to the

respondent-plaintiffs and remaining amount shall be kept in FDR

initially for a period of three years subject to renewal from time to

time.

The trial court may first complete the exercise of deposition

and disbursement of the compensation amount as above and

thereafter send the record to this Court.

Stay application stands disposed of.

(SUDESH BANSAL),J

3-Taruna/-

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