The Union Of India vs Smt. Pyari Devi W/O Late Shri ...
2021 Latest Caselaw 7549 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                S.B. Civil Miscellaneous Appeal No. 5879/2019

                                    The Union Of India
                                                                                                           ----Appellant
                                                                         Versus
                                    Smt. Pyari Devi W/o Late Shri Poonam Singh and Ors.
                                                                                                        ----Respondents

For Appellant(s) : Mr. Shailesh Prakash Sharma, Advocate

HON'BLE MR. JUSTICE PRAKASH GUPTA Order

13/12/2021 Heard.

Issue notice to the respondents of the appeal as also of the

stay application returnable by 27.01.2022.

Necessary steps be taken within a week.

In the meantime, operation/execution of the impugned

judgment dated 21.08.2019 passed by the Railway Claims Tribunal,

Jaipur Bench, Jaipur is stayed on the condition that the appellant

deposits the entire awarded amount within a month from today with the

Tribunal concerned. On such deposit being made, the claimant shall be

at liberty to withdraw 50% of the said amount on her furnishing a

solvent security and an undertaking on oath to the effect that if the

appellant ultimately succeeds in the appeal, the said amount shall be

refunded with interest @ 9% per annum from the date of withdrawal till

refund. The remaining 50% of the awarded amount be invested in the

FDR in a nationalized bank initially for a period of one year which shall

be renewed from time to time.

(PRAKASH GUPTA),J Mohit-5

Powered by TCPDF (www.tcpdf.org)