Ajmer Vidhut Vitran Nigam Limited vs Udai Bai
2022 Latest Caselaw 8619 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 264/2022

1. Ajmer Vidhut Vitran Nigam Limited, Through Chief Engineer, Udaipur Division, Patel Circle, Udaipur.

2. Assistant Engineer, Ajmer Vidhut Vitran Nigam Ltd.

Lakadvas, Udaipur.

----Appellants Versus

1. Udai Bai W/o Late Shri Udai Lal Ji, Aged About 51 Years, R/o Khegroki Bhagal, Lakadvas, Tehsil Girwa, Distt. Udaipur (Raj.)

2. Roop Lal S/o Late Shri Udai Lal Ji, Aged About 29 Years, R/o Khegroki Bhagal, Lakadvas, Tehsil Girwa, Distt. Udaipur (Raj.)

3. Vardi Chand S/o Late Shri Udai Lal Ji, Aged About 24 Years, R/o Khegroki Bhagal, Lakadvas, Tehsil Girwa, Distt. Udaipur (Raj.)

4. Jamku Bai W/o Pithaji Dangi, Aged About 76 Years, R/o Khegroki Bhagal, Lakadvas, Tehsil Girwa, Distt. Udaipur (Raj.)

----Respondents

For Appellant(s) : Mr. Anil Upadhyay For Respondent(s) :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

04/07/2022

Heard.

Issue notice to the respondents. Issue notice of stay

application also.

Call for the record.

Having regard to the facts and circumstances of the case, it

is considered appropriate and hence ordered that if the appellants

(2 of 2) [CFA-264/2022]

deposit 70% of the award amount along with interest as

mentioned in the impugned judgment and decree before the trial

Court within two months from today, recovery of the remaining

amount under the impugned judgment and decree dated

01.04.2022 shall remain stayed.

The deposited amount may be disbursed to the respondents-

plaintiffs in the manner and proportion as contemplated in the

impugned judgment and decree with the undertaking that if the

appellants in the present appeal succeed, he/she/they shall refund

the same alongwith interest in accordance with law.

It is made clear that the amount previously deposited by the

appellants, if any, shall be adjusted towards the said amount.

(MADAN GOPAL VYAS),J 6-Bharti/-

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