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General Manager Bharat Sanchar vs Beena Mathur
2022 Latest Caselaw 4662 Raj/2

Citation : 2022 Latest Caselaw 4662 Raj/2
Judgement Date : 8 July, 2022

Rajasthan High Court
General Manager Bharat Sanchar vs Beena Mathur on 8 July, 2022
Bench: Sudesh Bansal
       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil First Appeal No. 28/2005

General Manager Bharat Sanchar
                                                                  ----Appellant
                                   Versus
Beena Mathur
                                                                ----Respondent

Connected With S.B. Civil First Appeal No. 114/2005 Secretary J D A Jaipur

----Appellant Versus Smt Beena Mathur And Ors

----Respondent S.B. Civil First Appeal No. 71/2007 Mayor M C Jaipur

----Appellant Versus Smt Beena Mathur And Ors

----Respondent

For Appellant(s) : Mr. Ravindra Pal Singh Mr. Yuvraj Samant For Respondent(s) : Mr. Mukesh Kumar Verma for Municipal Corporation Mr. Bhonri Lal Sharma Mr. Bhanu Prakash Verma

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

08/07/2022

All three appeals arises against judgment and decree dated

18.10.2004 passed by Additional District Judge No.5, Jaipur City,

Jaipur in Civil Suit No.98/1998 whereby respondents-claimants

have been awarded a compensation of Rs.3,77,000/- on account

of death of their husband/father (bread earner).

(2 of 2) [CFA-28/2005]

It has been informed that in all three appeals, appellants

have deposited 1/3rd- 1/3rd share of compensation amount which

is laying deposited in FDRs.

It has been submitted that respondents-claimants have not

received any amount out of awarded compensation as they could

not furnish bank guarantee. Respondents-claimants have moved

an application (No.1/2022) with a prayer to disburse the

compensation amount in all three appeals. A copy of application

be supplied to respective counsel appearing for appellants.

List these appeals again on 20.07.2022 in supplementary

list.

In the meanwhile, respondents-claimants are at liberty to

furnish affidavit explaining circumstances for not able to furnish

the bank guarantee.

(SUDESH BANSAL),J

NITIN/54-46

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