Assistant Engineer, Vitt Piprali vs Smt. Manju Devi W/O Late Sh. Rajpal ...
2022 Latest Caselaw 3522 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil First Appeal No. 64/2022

Assistant Engineer, Vitt Piprali,
                                                                  ----Appellant
                                   Versus
Smt. Manju Devi W/o Late Sh. Rajpal Singh,
                                                                ----Respondent

For Appellant(s) : Mr. A.S. Rathore For Respondent(s) :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

04/05/2022

Heard

Admit.

Issue notice to the respondents. Issue notice of the stay

application also, returnable within six weeks.

Call for the record.

Having regard to the facts and circumstances of the case, it

is considered appropriate and hence ordered that if the appellant

deposits 50% of the decreetal amount alongwith the interest as

mentioned in the impugned judgment and decree within the

period of one month from today, the effect and operation of the

impugned judgment and decree dated 11.10.2021 passed by the

learned District Judge, Sikar in civil suit No. 38/2020 shall remain

stayed.

In case, the appellant deposits 50% of the awarded amount,

the same may be disbursed to the respondents in the manner and

proportion as contemplated in the impugned judgment and decree

with the undertaking that if the appellant in the present appeal

(2 of 2) [CFA-64/2022]

succeeds, they shall refund the same alongwith interest in

accordance with law.

It is made clear that the amount previously deposited by the

appellant, if any, shall be adjusted towards the said amount.

(MADAN GOPAL VYAS),J

ANIL SHARMA /41

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