Chairman, Jaipur Vidyut Vitran ... vs Vidhya Devi W/O Krishan Kumar
2021 Latest Caselaw 2110 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil First Appeal No. 1082/2018

Chairman, Jaipur Vidyut Vitran Nigam Ltd. And ors.
                                                   ----Appellants/defendants

                                   Versus

Vidhya Devi W/o Krishan Kumar and ors.

                                                   ----Respondents/plaintiffs

For Appellant(s) : Mr. Arun Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Order

03/03/2021

As per office report, service of notice on all the

respondents/plaintiffs is complete.

Till further orders, the effect and operation of the

judgment and decree dated 30.07.2018, passed by Court of

Additional District Judge, Bansur, District Alwar (Raj.) shall remain

stayed subject to the condition the appellants deposit 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 subject to their furnishing an undertaking before the Court

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

succeed in the appeal, the said amount shall immediately be

(2 of 2) [CFA-1082/2018]

returned and deposited back with interest 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.

(GOVERDHAN BARDHAR),J

Ritu/23

Powered by TCPDF (www.tcpdf.org)