Ajmer Vidyut Vitran Nigam Limited vs Smt. Nandu W/O Late Ganpat Lal
2022 Latest Caselaw 5354 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                 S.B. Civil First Appeal No. 215/2022

Ajmer Vidyut Vitran Nigam Limited & ors.
                                                                     ----Appellants
                                    Versus
Smt. Nandu W/o Late Ganpat Lal & ors.
                                                                   ----Respondents

For Appellant(s) : Ms. Parinitoo Jain For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

01/08/2022 This appeal has been filed by and on behalf of Ajmer Vidyut

Vitran Nigam Limited (hereafter 'the AVVNL') assailing the

judgment and award dated 27.01.2022 passed by Additional

District and Sessions Judge, Kishangarh (Ajmer) in civil suit

No.11/2016 (CIS No.13/2016) whereby the suit filed by

respondent-plaintiffs for compensation under the provisions of

Fatal Accident Act has been allowed.

Heard.

Admit.

Issue notice.

In case appellant-AVVNL deposits entire amount of

compensation along with interest within a period of eight weeks

before the trial court, execution of impugned compensation

relating to present claim petition is concerned shall remain stayed.

Out of compensation amount so deposited, 50% amount be

disbursed to respondent-plaintiffs through saving bank account to

(2 of 2) [CFA-215/2022]

be furnished by respondent-plaintiffs. Remaining 50% amount

shall remain deposited in FDR, in a nationalised bank initially for a

period of three years subject to renewal from time to time.

The trial court after completing the proceedings of deposition

and disbursement of compensation amount, as mentioned above,

shall send the record to this Court.

(SUDESH BANSAL),J

TN/15

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