Ajmer Vidyut Vitran Nigam Ltd vs Smt. Panchi Devi W/O Late Shri ...
2022 Latest Caselaw 6965 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil First Appeal No. 663/2022

Ajmer Vidyut Vitran Nigam Ltd., & Ors.
                                                                  ----Appellants
                                   Versus
Smt. Panchi Devi W/o Late Shri Manohar Lal, & Ors.
                                                                ----Respondents

For Appellant(s)         :     Ms. Anuradha
For Respondent(s)        :



           HON'BLE MR. JUSTICE SUDESH BANSAL

                                    Order

02/11/2022

This first appeal has been filed by appellant-AVVNL with

delay of 42 days, for which a separate application under Section 5

of the Limitation Act has also been filed, assailing the judgment

and award dated 28.05.2022 passed by the Court of Additional

District Judge Court No.2, Neemkathana, Distt. Sikar (Raj.) in Civil

Suit No.89/2022 whereby and whereunder the compensation of

Rs.11,02,940/- has been passed in favour of claimants.

For reasons mentioned in the application, the same is

allowed. The delay is condoned.

Heard.

Admit.

Issue notice to respondents.

In case, appellant deposits entire amount of compensation

with interest within a period of eight weeks before the trial court,

the execution proceedings of impugned award shall remain stayed.

In case appellant fails to deposit the amount within the aforesaid

period, respondents-claimants may proceed for execution. Out of

(2 of 2) [CFA-663/2022]

compensation so deposited by appellant, 50% amount of

compensation may be disbursed to respondents through their

saving bank account and remaining 50% amount of compensation

shall remain deposit in FDR in a nationalised bank initially for a

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

The trial court may first complete the exercise of deposition

and disbursement of compensation as mentioned hereinabove and

thereafter shall send the record to this Court.

(SUDESH BANSAL),J

SAURABH/72

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