Kaushlendra @ Lakki Baba Son Of ... vs Chandrawati @ Guliya W/O Late Shri ...
2022 Latest Caselaw 34 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                S.B. Civil Misc. Stay Application No.140/2021
                                                                           In
                                                S.B. Civil Miscellaneous Appeal No. 190/2021

                                    Kaushlendra @ Lakki Baba Son Of Late Shri Nittam Singh,
                                                                                                      ----Appellant
                                                                       Versus
                                    Chandrawati @ Guliya W/o Late Shri Kalicharan Alias Kaluti,
                                                                                                    ----Respondent

For Appellant(s) : Mr. Ambrish Vashishtha For Respondent(s) : Mr. Aditya Mishra

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

03/01/2022

Heard on the stay application.

In case the appellants deposits 50% of compensation along

with the interest as awarded in the impugned judgment within a

period of six weeks before the Tribunal, the execution of remaining

50% amount shall remain stayed. The compensation so deposited

by the appellants may be disbursed to the respondents-claimants

in terms of the award. If the appellant does not deposit the

compensation amount, the execution of impugned award shall

proceed.

Accordingly, the stay application stands disposed of.

(SUDESH BANSAL),J

NITIN/38

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