Citation : 2022 Latest Caselaw 9084 Raj
Judgement Date : 12 July, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 124/2022
1. Jodhpur Vidhyut Vitran Nigam Ltd., Chief Managing Director, Jodhpur Vidhyut Vitran Nigam Ltd., Jodhpur
2. Executive Engineer, Rural Distribution, Jodhpur Vidhyut Vitran Nigam Ltd., Churu, District Churu
3. Assistant Engineer, Rural Distribution, Jodhpur Vidhyut Vitran Nigam Ltd., Sadulpur, District Churu
----Appellants Versus
1. Nanadi W/o Om Prakash, Aged About 66 Years, Norangpura, Tehsil Rajgarh, District Churu
2. Vidhyadhar S/o Om Prakash, Norangpura, Tehsil Rajgarh, District Churu
3. Raghuveer Singh S/o Om Prakash, Norangpura, Tehsil Rajgarh, District Churu
4. Nihal Singh S/o Om Prakash, Norangpura, Tehsil Rajgarh, District Churu
----Respondents
For Appellant(s) : Mr. Bhavit Sharma For Respondent(s) : -
HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI
Order
12/07/2022
Admit.
Issue notice to the resondents. Rule is made returnable
within four weeks.
Heard on stay application.
Having regard to the facts and circumstances of the case, it
is considered appropriate and hence ordered that in the
meanwhile, if the appellants deposit 50% of the decreetal amount,
(2 of 2) [CFA-124/2022]
along with the interest as mentioned in the impugned judgment
and decree dated 06.10.2021 passed in Civil Original Suit
No.21/2015 before the learned trial Court within a period of one
month from today, the recovery of the remaining decreetal
amount under the impugned judgment and decree shall remain
stayed.
The deposited amount may be disbursed to the respondents
in the manner and proportion as contemplated in the impugned
judgment and decree with an undertaking that if the appellants in
the present appeal succeed, they shall refund the same along with
interest in accordance with law.
It is further made clear that the amount previously deposited
by the appellant, if any, shall be adjusted towards the said
amount.
The stay application stands disposed of.
(VINOD KUMAR BHARWANI),J 11-Mamta/-
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