Managing Director vs Indravati
2022 Latest Caselaw 11959 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 172/2020

1. Managing Director, Jodhpur Vidyut Vitraran Nigam Limited, Jodhpur

2. Executive Engineer, Jodhpur Vidyut Vitraran Nigam Limited (O And M), Churu

3. Assistant Engineer, Jodhpur Vidyut Vitraran Nigam Limited (O And M), Sadulpur Rural, Churu (Raj.)

----Appellants Versus

1. Indravati W/o Jai Singh, Aged About 50 Years, B/c Jat, R/ o Radha Chhoti, Tehsil Rajgarh, District Churu.

2. Dayavati W/o Ranveer Singh, Aged About 25 Years, B/c Jat, R/o Radha Chhoti, Tehsil Rajgarh, District Churu.

3. Puja D/o Ranveer Singh, Aged About 7 Years, Minor Through Natural Guardian And Mother Dayavati. B/c Jat, R/o Radha Chhoti, Tehsil Rajgarh, District Churu.

4. Harish Kumar S/o Ranveer Singh, Aged About 5 Years, Minor Through Natural Guardian And Mother Dayavati. B/ c Jat, R/o Radha Chhoti, Tehsil Rajgarh, District Churu.

----Respondents

For Appellant(s) : Mr. Pradeep Sharma For Respondent(s) : Mr. Rakesh Matoria

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

28/09/2022

Heard.

Admit.

Mr. Rakesh Matoria learned counsel appears on behalf of

respondent No.1 to 4.

Having regard to the facts and circumstances of the case, it

is considered appropriate and hence ordered that if the appellants

(2 of 2) [CFA-172/2020]

deposit 50% of the decreetal amount, along with the interest as

mentioned in the impugned judgment and decree before the

learned Trial Court within a period of one month, the recovery of

the remaining amount under the impugned judgment and decree

dated 30.11.2019 shall remain stayed.

The deposited amount may be disbursed to the claimants in

the manner and proportion as contemplated in the impugned

judgment and decree with the undertaking that if the appellants in

the present appeal succeeds, he/she/they shall refund the same

alongwith interest in accordance with law.

It is made clear that the amount previously deposited by the

appellants, if any, shall be adjusted towards the said amount.

The stay petition is disposed of.

(MADAN GOPAL VYAS),J 54-neha/-

Powered by TCPDF (www.tcpdf.org)