Jaipur Discom vs Ram Kishor S/O Gordhan
2022 Latest Caselaw 4330 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil First Appeal No. 441/2020

Jaipur Discom
                                                                     ----Appellant
                                     Versus
Ram Kishor S/o Gordhan & Anr.
                                                                  ----Respondents

For Appellant(s) : Mr. Chinmaya Saxena For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

30/06/2022

This appeal has been filed by appellant-Jaipur Discom

assailing the judgment and award dated 19.12.2019 passed by

Additional District & Sessions Judge, Laxmangarh, Kathumar,

Alwar in Civil Suit No.07/2016 whereby compensation of

Rs.7,22,536/- has been awarded in favour of respondents and

against the appellant.

Heard learned counsel for appellant.

Admit.

Issue notice to respondents.

In case appellant-Jaipur Discom deposits the entire amount

of compensation (if any sum already deposited or recovered,

would be adjusted) within a period of six weeks before the trial

court, execution of impugned award shall remain stayed. In case

the appellant fails to deposit the amount within the aforesaid

period, the respondents may proceed for execution.

If, the compensation amount so deposited, 50% out of

compensation amount be disbursed to respondents-claimants

(2 of 2) [CFA-441/2020]

through their saving bank account furnished by claimants.

Remaining 50% amount of award be kept in separate FDR, 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 above,

thereafter shall send the record to this Court.

(SUDESH BANSAL),J

SACHIN /27

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