State Of Rajasthan vs Kamli
2022 Latest Caselaw 6986 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 209/2022

1. State Of Rajasthan, Through District Collector, Udaipur (Raj.)

2. Zila Parishad, Udaipur Through Chief Executive Officer, Udaipur.

3. Panchayat Samiti, Kotda Through Vikas Adhikari.

4. Gram Panchayat Khajuriya, Through Secretary, Khajuriya.

5. Superintendent Of Police, District Udaipur.

----Appellants Versus

1. Kamli W/o Late Shri Babulal Bumbdiya, Aged About 42 Years, Resident Of Village Gamani Kagwas, Police Station Madwa, Tehsil Kotda, District Udaipur.

2. Shri Ruma S/o Late Shri Babulal Bumbdiya, Aged About 26 Years, Resident Of Village Gamani Kagwas, Police Station Madwa, Tehsil Kotda, District Udaipur.

3. Hita D/o Late Shri Babulal Bumbdiya, Aged About 24 Years, Resident Of Village Gamani Kagwas, Police Station Madwa, Tehsil Kotda, District Udaipur.

4. Surta D/o Late Shri Babulal Bumbdiya, Aged About 20 Years, Resident Of Village Gamani Kagwas, Police Station Madwa, Tehsil Kotda, District Udaipur.

5. Rangli D/o Late Shri Babulal Bumbdiya, Aged About 17 Years, Minor Through Natural Guardian Mother Smt. Kamli Bumbdiya. Resident Of Village Gamani Kagwas, Police Station Madwa, Tehsil Kotda, District Udaipur.

----Respondents

For Appellant(s) : Mr. K.K. Bissa Additional Government Counsel

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

10/05/2022

Heard learned counsel for the appellants.

                                                                               (2 of 2)                     [CFA-209/2022]



                                               Issue   notice     of    the    appeal       and     stay    application

alongwith application filed under Section 5 of the Limitation Act to

the respondents, returnable within six weeks.

Meanwhile and till further orders, if appellants deposit

Rs. 5,00,000/- with the learned trial court within a period of six

weeks, then recovery of the rest of the decreetal amount shall

remain stayed. After depositing the amount of Rs.5,00,000/- by

the appellants, same shall be disbursed in terms of the impugned

judgment and decree subject to filing of undertaking to refund

with interest @ 6% per annum in case appeal is allowed.

(RAMESHWAR VYAS),J 28-Mak/-

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