Jaipur Vidyut Vitran Nigam ... vs Phool Singh S/O Surjan Nath
2022 Latest Caselaw 6154 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                  S.B. Civil First Appeal No. 425/2021

Jaipur Vidyut Vitran Nigam Limited and Anr
                                                                    ----Appellants
                                     Versus
Phool Singh S/o Surjan Nath & ors.
                                                                  ----Respondents

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

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

13/09/2022

Appellants have filed application (I.A.No.1/2022) for early

listing of the matter.

For reasons mentioned in the application, the same is

allowed.

Accordingly, application (I.A.No.1/2022) stands disposed of.

This appeal has been filed by and on behalf of Jaipur Vidyut

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

judgment and award dated 13.08.2021 passed in civil suit (Fatal

Accident) No.106/2020 (CIS No.166/2019) by the Court of

Additional Distirct Judge No.2, Jaipur Metropolitan, Jaipur whereby

the aforesaid suit has been decreed against appellants.

Heard.

Admit.

Notices of hearing of the appeal and of stay application be

issued to respondents.

In case appellant-JVVNL deposits entire amount of

compensation along with interest within a period of four weeks

(2 of 2) [CFA-425/2021]

before the trial court, execution of impugned award, as far as

relating to the present claim petition is concerned, shall remain

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

the aforesaid period, respondents-plaintiffs may proceed for

execution.

If, the compensation amount so deposited, 50% out of award

amount be disbursed to claimants through saving bank account

furnished by respondents. Remaining 50% amount of award be

kept in separate FDR, in a nationalised bank initially for a period of

three years subject to renewal from time to time.

Record of trial court be sent back to do the exercise of

deposition and disbursement as mentioned hererinabove and be

returned back to this Court thereafter.

(SUDESH BANSAL),J

SACHIN/58

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