Jodhpur Vidhyut Vitran Nigam ... vs Narpatlal Alias Ganpatram S/O ...
2022 Latest Caselaw 4300 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil First Appeal No. 279/2021

Jodhpur Vidhyut Vitran Nigam Limited & Anr.
                                                                    ----Appellants
                                     Versus
Narpatlal Alias Ganpatram S/o Shri Premaram Nai & Ors.
                                                                  ----Respondents

For Appellant(s) : Mr. Amit Chhangani For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

29/06/2022 Appellants have assailed the judgment and award dated

01.02.2021 passed by District Judge, Jaipur District Jaipur (Raj.)

in Civil Suit No.199/2018 whereby and whereunder the

compensation of Rs.5,10,000/- along with interest @6% per

annum has been passed in favour of claimants.

Heard.

Admit.

Issue notice to respondents of appeal as also of stay

application.

In case, appellants deposit entire amount of compensation

with interest within a period of six weeks before the trial court, the

execution proceedings of impugned award shall remain stayed. In

case appellants fail to deposit the amount within the aforesaid

period, respondents-claimants may proceed for execution.

Out of compensation so deposited by appellants, 50%

amount of compensation may be disbursed to respondents

(2 of 2) [CFA-279/2021]

through their saving bank account in terms of award and

remaining 50% amount of compensation shall remain deposited in

FDRs in a nationalised bank initially for a period of three years

subject to renewal from time to time.

The trial court may first complete the exercise of deposition

and disbursement of compensation as mentioned hereinabove and

thereafter shall send the record to this Court.

(SUDESH BANSAL),J

SAURABH/16

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