Jodhpur Discom vs Shri Hanjaram S/O Bagdaram
2022 Latest Caselaw 4036 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil First Appeal No. 271/2021

Jodhpur Discom & Anr.
                                                                  ----Appellants
                                   Versus
Shri Hanjaram S/o Bagdaram & Anr.
                                                                ----Respondents

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

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

23/05/2022 Appellant- Jodhpur Discom has filed this appeal, assailing the

judgment and decree dated 01.02.2021 passed by District Judge,

Jaipur in civil suit No.88/2019 under Fatal Accident Act whereby a

compensation of Rs. 4,80,000/- with interest has been awarded in

favour of respondent-claimant.

Heard.

Appeal is admitted.

Issue notice to respondents.

If, appellants deposits entire amount of compensation along

with interest before the Tribunal within a period of six weeks,

execution proceedings against appellants shall remain stayed. In

case appellants fails to deposit the amount within the aforesaid

period, the respondents-claimants may proceed for execution.

Out of total compensation amount, 50% amount may be

disbursed to claimants through their saving Bank account and

(2 of 2) [CFA-271/2021]

remaining 50% shall remain deposited in FDRs. initially for a

period three years subject to renewal from time to time.

The Tribunal may complete proceedings of deposition and

disbursement of compensation as mentioned hereinabove and

thereafter send the record to this Court.

(SUDESH BANSAL),J

NITIN /14

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