Jodhpur Vidhyut Vitran Nigam ... vs Permanent Lok Adalat Sirohi
2022 Latest Caselaw 9122 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 8325/2022

1. Jodhpur Vidhyut Vitran Nigam Limited, Through Chairman, Jodhpur Vidhyut Vitran Nigam Limited New Power House Road, Jodhpur.

2. Assistant Engineer, Jodhpur Vidhyut Vitran Nigam Limited Pindwara Tehsil Pindwara District Sirohi.

3. Executive Engineer, Jodhpur Vidhyut Vitran Nigam Limited Goyali Road, Sirohi.

----Petitioners Versus

1. Permanent Lok Adalat Sirohi, District Sirohi Rajasthan.

2. Hansmukh S/o Sh. Shrawan Kumar Ji, Aged About 11 Years, B/c Suthar, R/o Pindwara Tehsil, District Sirohi Through Father Shrawan Kumar Ji Natural Guardian S/o Sh Chunnilal B/c Suthar, R/o Pindwara Tehsil Pindwara District Sirohi.

----Respondents

For Petitioner(s) : Mr. Rakesh Vyas

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/07/2022

Learned counsel for the petitioners has submitted

that the Permanent Lok Adalat, Distt. Sirohi has passed

an award dated 15.3.2022 in favour of the respondent

No.2 to the tune of Rs.13,98,531/-, however, the

(2 of 2) [CW-8325/2022]

Permanent Lok Adalat cannot pass an award beyond the

amount of rupees ten lakhs.

Issue notice. Issue notice of stay petition as well.

In the meantime, effect and operation of the award

dated 15.3.2022 passed by the Permanent Lok Adalat,

Distt. Sirohi shall remain stayed subject to the condition

that the petitioners shall deposit an amount of rupees ten

lakhs with the Permanent Lok Adalat, Distt. Sirohi within

a period of one month from today. Out of the said

amount of rupees ten lakhs, rupees eight lakhs shall be

deposited in the form of FDR in a nationalized bank for a

period of five years in the name of respondent No.2 -

Hansmukh (minor) through natural guardian his father -

Shrawan Kumar.

The father of the respondent No.2 - Hansmukh

(minor) is entitled to get interest on the said FDR in

every three months. The remaining amount of rupees two

lakhs shall be disbursed to Shrawan Kumar, natural

guardian-father of the respondent No.2 - Hansmukh

(minor).

List on 13th September, 2022.

(VIJAY BISHNOI),J

91-msrathore/-

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