Jaipur Vidyut Vitran Nigam Ltd vs Smt. Chhoti Devi Wife Of Late ...
2022 Latest Caselaw 6053 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                  S.B. Civil First Appeal No. 452/2022

1.       Jaipur Vidyut Vitran Nigam Ltd., Through Chairman,
         Vidyut Bhawan, Jyoti Nagar, Jaipur.
2.       Superintending Engineer, Jaipur Vidyut Vitran Nigam Ltd.
         Dausa District Dausa.
3.       Assistant Engineer, Jaipur Vidyut Vitran Nigam Ltd.,
         Sikray, District Dausa.
                                                    ----Appellants-Defendants
                                     Versus
1.       Smt. Chhoti Devi Wife Of Late Goverdhan, Aged About 36
         Years,
2.       Tilakram Son Of Late Goverdhan, Aged About 13 Years,
3.       Dilakhram Son Of Late Goverdhan, Aged About 12 Years,
         No.2 and 3 minor through Natural Guardian Mother Smt.
         Chhoti Devi Wife Of Late Goverdhan, R/o Agawali, Tehsil
         Sikray, District Dausa, Presently R/o C/o Kailaschand Son
         Of Ramkaran Meena, Plot No. 20, Pawan Vihar Colony,
         Behind Ramkaran Joshi Hospital, Dausa, Tehsil Dausa,
         District Dausa.
                                                     ----Respondents-Plaintiffs

For Appellant(s) : Ms. Neelam Sharma For Respondent(s) : Mr. Ritesh Jain

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

06/09/2022 This appeal has been filed by and on behalf of Jaipur Vidyut

Vitran Nigam Limited (hereafter 'the JVVNL') assailing the

judgment and award dated 07.05.2022 passed by Additional

District Judge, Dausa in civil suit No.13/2017 (16/2017) whereby

plaintiffs' suit for compensation under the provisions of Fatal

Accident Act has been allowed.

                                                                                  (2 of 2)                   [CFA-452/2022]


                                           Heard.

                                           Admit.

                                           Issue notice.

                                           In   case   appellant-JVVNL             deposits        entire   amount     of

compensation along with interest within a period of six weeks

before the trial court, execution of impugned compensation

relating to present claim petition is concerned shall remain stayed.

Out of compensation amount so deposited, 50% amount be

disbursed to respondent-plaintiffs through saving bank account to

be furnished by respondent-plaintiffs. Remaining 50% amount

shall remain deposited in FDR, in a nationalised bank initially for a

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

The trial court after completing the proceedings of deposition

and disbursement of compensation amount, as mentioned above,

shall send the record to this Court.

(SUDESH BANSAL),J

TN/16

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