Union Of India Through The General ... vs Bhag Chand Son Of Shri Moolchand
2021 Latest Caselaw 5609 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No. 1595/2021

Union Of India Through The General Manager, North Western
Railway, Jaipur, (Rajasthan)
                                                                  ----Appellant
                                   Versus
Bhag Chand Son Of Shri Moolchand, Aged About 52 Years, R/o
School   Ki    Dhani,   Phulera,       Tehsil      Phulera,     District   Jaipur
(Rajasthan).
                                                                ----Respondent

For Appellant(s) : Mr.P.C. Sharma, Adv. For Respondent(s) : Mr.Ajay Shukla, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

05/10/2021

Learned counsel Mr.Ajay Shukla has entered caveat on behalf

of respondent-claimant.

Service is treated as complete.

List the matter after five weeks.

In the meanwhile, the effect and operation of the judgment

dated 22nd July 2021, passed by the Railway Claims Tribunal,

Jaipur Bench, shall remain stayed on the condition of depositing

the entire award amount within a period of five weeks.

On depositing the award amount, the claimant would be

entitled for disbursement of 50% of the amount in his Savings

Bank Account after taking an undertaking that the amount, so

paid, will be subject to final outcome of the appeal and in case,

the appeal of the appellant is allowed, the claimant would be

required to refund the money back.

(2 of 2) [CMA-1595/2021]

The rest 50% of the award amount, to be deposited by the

appellant, will be kept in FDR for a period of one year and will be

renewed from time to time.

(ASHOK KUMAR GAUR),J

Parul Sharma/Preeti Asopa/7

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