Santlal Yadav S/O Tekchand Yadav vs M/S Pandit Traders
2022 Latest Caselaw 1898 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                  S.B. Civil First Appeal No. 123/2021
                                   Santlal Yadav S/o Tekchand Yadav
                                                                                                      ----Appellant
                                                                       Versus
                                   M/s Pandit Traders
                                                                                                    ----Respondent

For Appellant(s) : Mr. Gajender Suingh Rathore For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order 02/03/2022

The appellant-defendant has preferred this first appeal

against the judgment and decree dated 05.12.2020 passed by

Additional District and Sessions Judge No.1, Alwar whereby the

respondent-plaintiff's suit for recovery of money amounting

Rs.1,53,910/- with interest @6% per annum w.e.f. 20.07.2013

has been decreed.

Heard.

Admit.

Issue notice to respondents of appeal as well as stay

application.

Call for the record.

In the meanwhile, if appellant deposits Rs.1,00,000/- before

the trial court within a period of four weeks, the execution of

impugned decree shall remain stayed. On deposition of such

amount, the same be disbursed to respondent-decree holder on

furnishing an undertaking that in case the appellant succeeds in

appeal, he shall restitute the amount received by him.

(SUDESH BANSAL),J SAURABH/19

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