Assistant Engineer, Jaipur ... vs Sanwariya S/O Late Sh. Shankarlal
2021 Latest Caselaw 2257 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                 S.B. Civil First Appeal No. 77/2021

Assistant Engineer, Jaipur Vidyut Vitran Nigam Ltd.
                                                   ----Appellants/defendants
                                   Versus
Sanwariya S/o Late Sh. Shankarlal
                                                   ----Respondents/plaintiffs

For Appellant(s) : Ms. Anuradha For Respondent(s) :

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Order

23/03/2021

Admit.

Issue notice.

The effect and operation of the judgment and decree

dated 14.12.2020, passed by Court of District Judge, Kota shall

remain stayed subject to the condition the appellants deposit Rs.

11,30,504/- along with interest 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

returned and deposited back with interest from the date of

withdrawal.

(2 of 2) [CFA-77/2021]

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/33

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