Assistant Engineer (O And M) vs Santara Devi Nehra W/O Sh. Shravan ...
2022 Latest Caselaw 5449 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                S.B. Civil First Appeal No. 768/2020

Ajmer Vidyut Vitran Nigam Limited through-

Assistant Engineer (O And M) & ors.
                                                                     ----Appellants
                                   Versus
Santara Devi Nehra W/o Sh. Shravan Kumar & ors.
                                                                ----Respondents

Connected With S.B. Civil First Appeal No. 766/2020 Santra Devi Nehra Wife Of Shrawan Kumar & Ors.

----Appellants Versus Assistant Engineer (O And M) & Ors.

----Respondents

For Appellant(s) : Mr. Anirudh Singh Rathore For Respondent(s) : Mr. Amarjit Singh Narang through V.C.

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

03/08/2022 Appellant-Ajmer Vidyut Vitran Nigam Limited (hereafter 'the

AVVNL') has filed this first appeal against the judgment and award

dated 31.08.2020 passed in civil suit (under Section 1A of the

Fatal Accident Act, 1955) No.95/2018 by the District Judge, Sikar

whereby and whereunder a compensation of Rs.9,04,800/-

alongwith interest @9% per annum has been awarded in favour of

respondent-claimants.

Heard.

Admit.

(2 of 2) [CFA-768/2020]

Since counsel for respondent-claimants has appeared and

has filed appeal for enhancement of compensation bearing Appeal

No.766/2020, hence service stands complete.

Both appeals are admitted for hearing.

Heard on the stay application.

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-claimants through saving bank account to

be furnished by respondent-claimants. 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.

If the record of the trail court has been received, the same

be returned and the trial court after completing proceedings of

deposition and disbursement of compensation amount, as

mentioned above, shall send back the record to this Court.

Stay application stands disposed of.

(SUDESH BANSAL),J

TN/74-75

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