Chairman And Managing Director vs Dr. Vinod Jakhar
2022 Latest Caselaw 13219 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 734/2020

1. Chairman And Managing Director, Rajasthan State Road Transport Corporation Head Office, Parivahan Marg, C Scheme, Chomu House, Jaipur (Raj.)

2. Chief Manager/depot Manager/traffic Inspector Rajasthan State Road Transport Corporation, Dept Sardar Shahar (Raj.) (Bus Owner)

----Appellants Versus

1. Dr. Vinod Jakhar S/o Ram Pratap, B/c Jat, R/o Gramgudan At Present Ward No. 13, Behind Mohata Iit College, Kasba Rajgarh, Tehsil Rajgarh, District Churu (Raj.)

2. Suresh Kumar S/o Amar Singh, B/c Jat, R/o Gram Bindhawa Bichala, Tehsil Chirawa, District Jhunjhunu (Raj.) (Driver Bus)

3. Onkarmal S/o Rampratap Jangid, R/o Tilak Nagar, Bikaner (At That Time A.t.i. Rajasthan State Road Transport Corporation Sardarshahar Depot , Sardarshahar.

----Respondents

For Appellant(s) : Mr. Loon Karan Purohit For Respondent(s) : Mr. Vikas Bijarnia

HON'BLE MR. JUSTICE FARJAND ALI

Order

09/11/2022

Mr. Vikas Bijarnia has put in appearance on behalf of the

respondents, therefore, notice need notice be issued.

Service is complete.

Heard on ad-interim stay.

It is ordered that if the appellant deposits Rs. 5,00,000/-

(Five Lakhs) out of the compensation as awarded by the learned

Tribunal vide order dated 05.10.2019 passed by learned Judge,

(2 of 2) [CMA-734/2020]

MACT Rajgarh in Claim Case No.41/2017 along with interest within

a period of two months from today, the execution and recovery of

the rest of the amount shall be stayed.

It is made clear that manner and proportion of the

disbursement shall remain the same as mentioned in the

impugned judgment by the learned Tribunal and any amount

deposited previously by the appellant, shall be adjusted toward

the said amount.

(FARJAND ALI),J 35-Anshul/-

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