Ramlal S/O Bhairulal vs Smt. Kali Bai W/O Gopal
2022 Latest Caselaw 35 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No. 3730/2019

Ramlal S/o Bhairulal
                                                                  ----Appellant
                                   Versus
Smt. Kali Bai W/o Gopal
                                                                ----Respondent

For Appellant(s) : Mr. Deepak Meena For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

03/01/2022

This appeal has been filed by the owner of the vehicle

against whom a compensation to the tune of Rs.5,16,950/- along

with interest at the rate of Rs.7.5% per annum has been passed in

favour of the respondents-claimants.

Heard learned counsel for the appellant.

Admit.

Issue notice of appeal as also of stay application to the

respondents, returnable within ten weeks. Notices be filed in two

sets, one to be served by ordinary process and another by

registered post.

Heard on the stay application.

In case the appellants deposits 50% of the compensation

along with interest till date of deposition as directed by the

Tribunal in the impugned judgment within a period of six weeks

before the Tribunal, the execution of impugned award for

remaining 50% of compensation shall remain stayed. After

deposition of such compensation, the same may be disbursed to

(2 of 2) [CMA-3730/2019]

the respondents-claimants on furnishing undertaking that in case

the appellant succeeds in the appeal, they will restitue the

received compensation with the same rate of interest to the

appellant.

(SUDESH BANSAL),J

NITIN/43

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