Rasbihari Parashar S/O Sh. Sampat ... vs Smt. Chain Shekhawat W/O Late Sh. ...
2022 Latest Caselaw 5744 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil First Appeal No.389/2021

Rasbihari Parashar S/o Sh. Sampat Raj Parashar & Anr.
                                                                       ----Appellants
                                   Versus
Smt. Chain Shekhawat W/o Late Sh. Mal Singh & Ors.
                                                                 ----Respondents

For Appellant(s) : Mr. Neeraj K. Tiwari For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

23/08/2022

Appellants-defendants have preferred this first appeal

against judgment and decree dated 11.08.2021 passed by the

court of Labour Court and Industrial Tribunal, Ajmer in Civil Suit

No.43/2017 whereby and whereunder the decree for recovery of

money of Rs.10,00,000/- has been passed against appellants-

defendants No.1 and 2 along with interest @6% per annum

payable w.e.f. 09.09.2015.

Heard.

Admit.

Issue notice to respondents.

Record of Tribunal be summoned.

If appellants deposit 50% of the decreetal amount including

interest accrued up to the date of deposition within a period of

eight weeks before the Tribunal the execution of impugned decree

shall remain stayed.

On deposition of said amount, the same may be disbursed to

respondent-plaintiff on furnishing a written undertaking that in

(2 of 2) [CFA-389/2021]

case appellants succeed in the present appeal, she will restitute

this amount along with interest @6% per annum.

However, it is made clear that in case of non-deposition of

the amount by appellants as mentioned hereinabove, the

respondent would be free to execute the impugned decree.

The Tribunal, after completing the exercise of deposition and

disbursement of decreetal amount as mentioned hereinabove,

shall send the record to this Court.

(SUDESH BANSAL),J

SAURABH/11

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