Chairman Jaipur Vidyut Vitran ... vs Smt. Snehlata Bhadauria W/O Late ...
2022 Latest Caselaw 6662 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil First Appeal No. 614/2022

Chairman Jaipur Vidyut Vitran Nigam Ltd.,
                                                                       ----Appellant
                                      Versus
Smt. Snehlata Bhadauria W/o Late Shree Rahul Singh Bhadauria
                                                                     ----Respondent

For Appellant(s) : Ms. Neelam Sharma For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

14/10/2022 Appellant-JVVNL has filed this first appeal, assailing

judgment and decree dated 06.07.2022 passed by District Judge,

Karauli in civil suit No.3/2020 whereby civil suit for compensation

under Fatal Accident Act, filed by respondents-plaintiffs, has been

decreed.

Heard.

Appeal is admitted.

Record of the trial Court be summoned.

In case appellants deposits entire amount of compensation

along with interest within a period of eight weeks before the trial

Court, execution of impugned judgment and decree shall remain

stayed. In case appellants fails to deposit the amount within the

aforesaid period, respondents-claimants may proceed for

execution.

If, the compensation amount so deposited, 50% amount be

disbursed to respondents through saving bank account furnished

(2 of 2) [CFA-614/2022]

by them. Remaining 50% amount shall remain kept in FDR, in a

nationalized bank initially for a period of three years subject to

renewal from time to time.

The trial Court may complete the exercise of deposition and

disbursement of compensation, as mentioned above, thereafter

shall send the record to this Court.

(SUDESH BANSAL),J

NITIN /20

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