Assistant Engineer vs Savitri
2022 Latest Caselaw 6227 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 136/2020

1. Assistant Engineer, Jodhpur Vidyut Vitran Nigam Ltd., Pilibanga, Tehsil Pilibanga, District Hanumangarh (Raj.)

2. Executive Engineer, Jodhpur Vidyut Vitran Nigam Ltd., Hanumangarh, Tehsil And District Hanumangarh (Raj.)

----Appellants Versus

1. Savitri W/o Sh. Prabhuram, B/c Bhat, R/o Sarawawala, Tehsil Pilibanga, District Hanumangarh (Raj.)

2. Reena D/o Sh. Prabhuram, Being Minor Through Natural Guardian Mother Smt. Savitri W/o Sh. Prabhuram. B/c Bhat, R/o Sarawawala, Tehsil Pilibanga, District Hanumangarh (Raj.)

3. Khushboo D/o Sh. Prabhuram, Being Minor Through Natural Guardian Mother Smt. Savitri W/o Sh. Prabhuram. B/c Bhat, R/o Sarawawala, Tehsil Pilibanga, District Hanumangarh (Raj.)

----Respondents

For Appellant(s) : Mr. Pradeep S. Khichi For Respondent(s) : Mr. Shardul Bishnoi

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

27/04/2022

Heard learned counsel for the parties on application (Inward

No.1/22) under Section 151 CPC for disbursing the amount of

decree.

While admitting this appeal, it was ordered that the amount

deposited by the appellants shall be disbursed after orders of this

Court.

(2 of 2) [CFA-136/2020]

Looking to the reasons narrated in the application, it is

ordered that 60% of the amount deposited by the appellants

against the impugned judgment and decree shall be disbursed to

the respondents, out of which 50% shall be paid in cash through

bank transfer in terms of the decree.

Learned trial court is directed to send the record to this

Court after disbursing the amount.

Stay application stands disposed of.

(RAMESHWAR VYAS),J 35-Taruna/-

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