Union Of India vs Shimbhu Singh Tanwar Son Of Late ...
2022 Latest Caselaw 5794 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

           S.B. Civil Miscellaneous Appeal No.3554/2019

Union Of India
                                                                      ----Appellant
                                      Versus
Shimbhu Singh Tanwar Son Of Late Shri Narain Singh Tanwar
                                                                    ----Respondent

For Appellant(s)            :     Ms. Manju Dave
For Respondent(s)           :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

24/08/2022 Appellant-Union of India has filed this appeal agaisnt

judgment and award dated 12.04.2019 passed by Railway Claims

Tribunal, Jaipur Bench in OA-II-266/2012 whereby and

whereunder the compensation of Rs.8,00,000/- along with simple

interest @9% per annum has been passed in favour of

respondent-claimant.

Heard.

Admit.

Issue notice to respondent.

In case, appellant deposits entire amount of compensation

with interest within a period of four weeks before the Tribunal, the

execution proceedings of impugned award shall remain stayed.

Out of compensation so deposited by appellant, 50% amount

of compensation may be disbursed to respondent through his

saving bank account in terms of award and remaining 50%

amount of compensation shall remain deposited in FDRs in a

(2 of 2) [CMA-3554/2019]

nationalised bank initially for a period of three years subject to

renewal from time to time.

It is made clear that such deposition of compensation

amount would be subject to final outcome of this appeal.

The Tribunal 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/8

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