Thursday, 14, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Managing Director vs Suraj Kunwar
2021 Latest Caselaw 15398 Raj

Citation : 2021 Latest Caselaw 15398 Raj
Judgement Date : 4 October, 2021

Rajasthan High Court - Jodhpur
Managing Director vs Suraj Kunwar on 4 October, 2021
Bench: Devendra Kachhawaha

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 171/2020

1. Managing Director, Ajmer Vidyut Vitraran Nigam Limited, Ajemr Through Its Chief Engineer, Dungarpur (Raj.)

2. Executive Engineer, Ajmer Vidyut Vitraran Nigam Limited, Dungarpur (Raj.)

3. Assistant Engineer, Ajmer Vidyut Vitraran Nigam Limited, Dungarpur (Raj.)

----Appellants Versus

1. Suraj Kunwar W/o Late Narpat Singh, B/c Chouhan Rajput, R/o Vanwasa Rajput Basti, Tehsil Aaspur, District Dungarpur (Raj.)

2. Chandra Pal Singh S/o Late Narpat Singh Chouhan, B/c Chouhan Rajput, R/o Vanwasa Rajput Basti, Tehsil Aaspur, District Dungarpur (Raj.)

3. Heetpal Singh S/o Late Narpat Singh, B/c Chouhan Rajput, R/o Vanwasa Rajput Basti, Tehsil Aaspur, District Dungarpur (Raj.)

----Respondents

For Appellant(s) : Mr. Pradeep Sharma For Respondent(s) : Mr. S.S. Shaktawat

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

04/10/2021

Heard learned counsel for the appellant. Perused the

material available on record.

Admit. Issue notice.

As the respondents-plaintiffs are represented through their

counsel Mr. Shaktawat, notices need not be issued.

Heard learned counsel for the parties on the prayer for

interim relief.

(2 of 2) [CFA-171/2020]

The Court below has awarded compensation in favour of the

plaintiffs to the tune of Rs.8,53,900/- in the fatal claim case.

In the facts and circumstances of the case, effect, operation

and execution of impugned judgment & decree dated 19.10.2019

passed by Additional District & Sessions Judge, Sagwara,

Dungarpur in Civil Original Claim No.15/2018 titled as "Smt. Suraj

Kunwar & Ors. Vs. AVVNL & Ors." shall remain stayed subject to

the condition that appellants-AVVNL shall deposit before the

learned Court below 50% of the awarded amount with interest

within a period of four weeks from today. The said amount may be

disbursed amongst respondents-plaintiffs as per the award passed

by the learned Court below, strictly in accordance with law.

(DEVENDRA KACHHAWAHA),J 58-Bharti/-

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter