Rajasthan State Road Transport ... vs Sunil Kumar S/O Shankarlal
2022 Latest Caselaw 2355 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Civil Miscellaneous Appeal No. 408/2022

Rajasthan State Road Transport Corporation,
                                                                   ----Appellant
                                    Versus
Sunil Kumar S/o Shankarlal
                                                                 ----Respondent

Connected With S.B. Civil Miscellaneous Appeal No. 407/2022 Sunil Kumar S/o Shankarlal

----Appellant Versus Chhutmal S/o Mormal Khan,

----Respondent

For Appellant(s) : Ms. Chelsi Gangwal for Mr. Virendra Agarwal

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

15/03/2022

Both appeals have arisen in relation to judgment and award

dated 25.10.2021 whereby and whereunder a compensation to

the tune of Rs.2,10,019/- has been passed in favour of the

claimant with interest @ 7.5% per annum w.e.f. filing of claim

petitions.

Heard learned counsel for appellants.

Admit.

Issue notice.

Heard on stay application.

In case, appellants deposit entire awarded amount with

interest, within a period of four weeks before the Tribunal,

execution of the impugned award shall remain stayed. On

(2 of 2) [CMA-408/2022]

deposition of such amount, 50% be disbursed to claimants

through their Saving Bank Account Number and remaining 50%

be kept deposited in FDR with a Nationalised Bank initially for a

period of three years subject to renewal from time to time.

Stay applications stand disposed of.

The Tribunal, after completing proceedings of deposition and

disbursement mentioned hereinabove, will send the record to this

Court.

(SUDESH BANSAL),J

Sunita/8-9

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