Ajmer Vidyut Vitran Nigam Limited vs Smt. Bhagwati Devi W/O Late Sh. ...
2022 Latest Caselaw 5523 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil First Appeal No. 441/2022

Ajmer Vidyut Vitran Nigam Limited & Ors.
                                                                   ----Appellants
                                   Versus
Smt. Bhagwati Devi W/o Late Sh. Bhagotaram, & Ors.
                                                                 ----Respondents

For Appellant(s) : Mr. Anirudh Singh Rathore For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

04/08/2022 The appeal filed by Ajmer Vidyut Vitran Nigam Limited is

delayed by 111 days for which a separate application under

Section 5 of Limitation Act has been filed.

Considering the impugned judgment dated 06.12.2021

passed during Covid-19 pandemic period and also considering the

extension of limitation granted by the Hon'ble Supreme Court, the

application is allowed. Delay is condoned.

Appellant-AVVNL has assailed the judgment and award dated

06.12.2021 whereby and whereunder the compensation of

Rs.7,11,128/- along with interest @6% per annum has been

passed in favour of claimants.

Heard.

Admit.

Issue notice to respondents.

(2 of 2) [CFA-441/2022]

In case, appellant deposits entire amount of compensation

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

execution proceedings of impugned award shall remain stayed.

In case appellant fails to deposit the amount within the

aforesaid period, respondents-claimants may proceed for

execution. Out of compensation so deposited by appellant, 50%

amount of compensation may be disbursed to respondents

through their saving bank account in terms of award 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.

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.

(SUDESH BANSAL),J

SAURABH/90

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