Chairman, Ajmer Vidyut Vitran ... vs Bhaguram S/O Sh. Daluram
2021 Latest Caselaw 298 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil First Appeal No. 270/2020

Chairman, Ajmer Vidyut Vitran Nigam Limited
                                                                  ----Appellant
                                   Versus
Bhaguram S/o Sh. Daluram
                                                                ----Respondent

For Appellant(s) : Ms. Anudadha, Advocate For Respondent(s) : Mr. Amarjit Singh Narang, Advocate

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Order

15/01/2021

It is first appeal arises out of judgment dated 15.11.2019

passed by District Judge, Sikar whereby a decree of Rs. 4,70,000

were passed in favour of the plaintiff.

Heard.

Admit.

Call for the record.

Issue notice to the respondents returnable within four weeks.

In the meanwhile, execution of the impugned judgment and

decree dated 15.11.2019, passed by District Judge, Sikar, shall

remain stayed subject to the condition that the appellant deposits

the entire amount under the decree within one month time from

today with the Court below.

Upon such deposit being made, the plaintiff-respondents

shall be at liberty to withdraw 50% out of the said deposit on their

furnishing solvent security and an undertaking before the Court

below to the effect that if the appellant/non-claimants ultimately

succeeds in the appeal, the said amount shall immediately be

(2 of 2) [CFA-270/2020]

returned and deposited back with interest @ 6% per annum from

the date of withdrawal.

The remaining 50% of the award amount be invested in FDR

in a national bank for a period of one year, which shall be renewed

from time to time.

List the matter along with Civil First Appeal No. 153/2020.

Copy of memo of cross appeal No. 153/2020 be supplied to

Ms. Anuradha, counsel for the appellant-AVVNL.

(GOVERDHAN BARDHAR),J

Ritu/55

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