Union Of India Through The General ... vs Smt. Reshmi Devi W/O Late Shri ...
2021 Latest Caselaw 2803 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                  S.B. Civil Miscellaneous Appeal No. 952/2021
                                    Union Of India through the General Manager, North Western
                                    Railway
                                                                                                         ----Appellant
                                                                          Versus
                                    Smt. Reshmi Devi W/o Late Shri Ramsewak Shah
                                                                                                       ----Respondent

For Appellant(s) : Mr. P.C. Sharma

HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA Order

12/07/2021 Heard.

Admit.

Issue notice.

Operation/execution of the impugned judgment and

award dated 25.01.2021 passed by the Railway Claim Tribunal,

Jaipur is stayed on the condition that the appellant deposits the

entire award amount within two months with the Tribunal. On such

deposit being made, the claimant shall be at liberty to withdraw

50% out of the said deposit on her furnishing solvent surety 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 @ 6% per annum from the date of

withdrawal till its realization. The remaining 50% of the award

amount be invested in the FDR in a nationalized bank for a period

of one year which shall be renewed from time to time.

Stay application stands disposed of.

(CHANDRA KUMAR SONGARA),J

Satyendra/24

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