Ajmer Vidhyut Vitran Nigam ... vs Suman
2022 Latest Caselaw 9086 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 256/2022

1. Ajmer Vidhyut Vitran Nigam Limited, Through Assistant Engineer Ajmer Vidhyut Vitran Nigam Limited Chitawa Tehsil Kuchaman City Distt. Nagaur (Raj.)

2. Ajmer Vidhyut Vitran Nigam Limited, Through Supertending Engineer (V.s.u.) Ajmer Vidhyut Vitran Nigam Limited Distt. Nagaur (Raj.)

3. Ajmer Vidhyut Vitran Nigam Limited, Through Chairman Ajmer Vidhyut Vitran Nigam Limited Ajmer (Raj.)

----Appellants Versus

1. Suman W/o Ramesh, Aged About 22 Years, B/c Jat R/o Village Motipura Tan Nagwara Tehsil Kuchaman City Distt. Nagaur Raj.

2. Ghasiram S/o Kushlaram, Aged About 49 Years, B/c Jat R/o Village Motipura Tan Nagwara Tehsil Kuchaman City Distt. Nagaur Raj.

3. Radhadevi W/o Ghasiram, Aged About 47 Years, B/c Jat, R/o Village Motipura Tan Nagwara Tehsil Kuchaman City Distt. Nagaur Raj.

4. Santra D/o Ghasiram, Aged About 19 Years, B/c Jat, R/o Village Motipura Tan Nagwara Tehsil Kuchaman City Distt. Nagaur Raj.

----Respondents

For Appellant(s) : Mr. Vikram Choudhary For Respondent(s) : Mr. S.K. Joshi

HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

12/07/2022

Admit.

Call for the record. Requisition be given 'Dasti' to learned

counsel for appellant.

(2 of 2) [CFA-256/2022]

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,

along with the interest as mentioned in the impugned judgment

and decree dated 25.03.2022 passed in Civil Original Case Suit

No.26/2021 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.

List the matter after four weeks.

(VINOD KUMAR BHARWANI),J 15-Mamta/-

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