Jagdish Prasad Meena S/O Mohanlal vs Smt. Rukmani Bai W/O Ramgopal
2022 Latest Caselaw 642 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No. 1822/2021

Jagdish Prasad Meena S/o Mohanlal & Anr.
                                                                 ----Appellants
                                   Versus
Smt. Rukmani Bai W/o Ramgopal
                                                                ----Respondent

For Appellant(s) : Mr. Dharmendra Kumar Srivastav through V.C.

For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

24/01/2022

This appeal has been filed by owner and driver of vehicle

assailing judgment and award dated 06.08.2021 passed by M.A.C.T,

Baran whereby and whereunder total compensation of Rs.8,20,125/-

has been assessed in favour of claimants and against appellants.

Heard.

Admit.

Issue notice to respondent, returnable within eight weeks.

In case appellants deposit 4 lakh amount within a period of

eight weeks, apart from the amount Rs.25,000/- which has

already deposited before filing of appeal, the execution of

impugned judgment and award against appellants shall remain

stayed.

On deposition of said amount, deposited amount

Rs.4,25,000/- may be disbursed to respondent-claimant.

It is made clear that if appellants will not deposit the

aforesaid amount, claimant may proceed with the execution.

(2 of 2) [CMA-1822/2021]

The Tribunal may complete exercise of deposition and

disbursement of compensation, as mentioned above, thereafter

shall send the record to this Court.

(SUDESH BANSAL),J

TN/2

Powered by TCPDF (www.tcpdf.org)