Chairman Cum Managing Director vs Usha Devi Widow Of Late Kartar ...
2022 Latest Caselaw 3395 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil First Appeal No. 106/2022

Chairman Cum Managing Director & Ors.
                                                                     ----Appellants
                                   Versus
Usha Devi Widow Of Late Kartar Singh & Ors.
                                                                 ----Respondents

For Appellant(s)         :     None present
For Respondent(s)        :



             HON'BLE MR. JUSTICE SUDESH BANSAL

                                    Order

28/04/2022

     None appears on behalf of appellants.

This appeal has been filed by and on behalf of Jaipur Vidyut

Vitran Nigam Limited (JVVNL) assailing the judgment and award

dated 24.09.2021 passed by Additional District Judge, Badi in civil

suit No.8/2018 whereby and whereunder compensation to the

tune of Rs.9,17,416/- with interest @6% per annum has been

awarded in favour of claimants.

Learned counsel for appellants did not appear yesterday i.e.

27.04.2022 and has not appeared today also i.e. 28.04.2022.

However, considering the nature of dispute, the first appeal

is admitted for hearing.

In case, appellants deposit entire amount of compensation

with interest within a period of four weeks before the trial court, if

already not deposited, the execution proceedings of impugned

award shall remain stayed. Out of compensation so deposited by

appellant, 50% amount of compensation be disbursed to

respondents through their saving bank account in terms of award

(2 of 2) [CFA-106/2022]

and remaining 50% amount of compensation shall remain deposit

in FDR in a nationalised bank initially for a period of three years

subject to renewal from time to time. It is needless to say that, in

case appellant fails to deposit the amount within the aforesaid

period, respondents-claimants may proceed for execution.

The trial court may first complete the exercise of deposition

and disbursement of compensation as mentioned hereinabove and

thereafter shall send the record to this Court.

A copy of this order be sent in the office of appellants.

(SUDESH BANSAL),J

SAURABH/70

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