Mahendra Singh S/O Dharam Singh vs Chairman Rajasthan State Road ...
2021 Latest Caselaw 2310 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                             S. B. Civil Miscellaneous Application No. 10/2020

                                                                           In

                                              S. B. Civil Miscellaneous Appeal No. 1887/2017

                                   1.      Mahendra Singh S/o Dharam Singh, Aged About 48 Years,
                                           R/o Village Okhaliyapura, Tehsil Bayana, Distt. Bharatpur
                                   2.      Smt Sugar Bai, W/o Mahendra Singh, Aged About 43
                                           Years, R/o Village Okhaliyapura, Tehsil Bayana, Distt.
                                           Bharatpur
                                                                        ----Applicants-Appellants-Claimants
                                                                       Versus
                                   1.      Chairman Rajasthan State Road Transport Corporation,
                                           Jaipur.
                                   2.      Narendra Singh S/o Jaswant Singh, R/o Brahmbad, P.S.
                                           Rudawal, Tehsil Bayana, Distt. Bharatpur
                                                                                                    ----Respondents

For Applicants : Mr. Rajeev Bhushan Bansal Advocate.

HON'BLE MRS. JUSTICE SABINA

Order

26/03/2021 Heard.

Application is allowed for the reasons stated therein.

Judgment dated 12.04.2018 is mofidied to the extent

that the enhanced amount of compensation be invested in a Fixed

Deposit Receipt in some nationalised bank instead of Monthly

Income Scheme of post office.

(SABINA),J

MANOJ NARWANI /1

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