The Union Of India vs Rameshwar S/O Shri Khayali
2021 Latest Caselaw 2551 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No. 1002/2021

The Union of India, through General Manger, North Central
Railway, Allahabad (U.P.)
                                                                  ----Appellant
                                  Versus
1.     Rameshwar S/o Shri Khayali, Resident of 41, Village
       Khairari, Tehsil Badi, District Dholpur (Raj.)
2.     Smt. Puran Dai W/o Shri Rameshwar, Resident of 41,
       Village Khairari, Tehsil Badi, District Dholpur (Raj.)
                                                               ----Respondents

For Appellant(s) : Mr. Shailesh Prakash Sharma through video conferencing

HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Order

30/06/2021 Heard.

Admit.

Issue notice to the respondents.

In the meantime, operation/execution of the impugned

judgment and award dated 15.02.2021, passed by the Railway

Claims Tribunal, Jaipur Bench, Jaipur is stayed on the condition

that the appellant shall deposit the entire award amount within

one month from today with the Tribunal. On such deposit being

made, the claimant shall be at liberty to withdraw 50% out of the

said deposit on their 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 refund. The remaining

(2 of 2) [CMA-1002/2021]

50% of the award amount be invested in the FDR in any

nationalized bank for a period of one year which shall be renewed

from time to time.

(CHANDRA KUMAR SONGARA),J

Satyendra/18

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