Union Of India vs Gangacharan Son Of Shri Hetiram
2023 Latest Caselaw 127 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                S.B. Civil Miscellaneous Appeal No. 3608/2022

                                    Union Of India
                                                                                                        ----Appellant
                                                                        Versus
                                    Gangacharan Son Of Shri Hetiram & Anr.
                                                                                                     ----Respondents

For Appellant(s) : Mr. V. P. Mathur, Adv.

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order

04/01/2023

Heard.

Issue notice to the respondents of the appeal as well as of

the stay application, returnable within four weeks.

Record be called for.

In the meantime, operation/execution of the impugned

judgment and award dated 06.10.2022 passed by the Railway

Claims Tribunal, Jaipur Bench is stayed on condition that the

appellant shall deposit entire award amount with the Tribunal

concerned within a month from today. On such deposit being

made, the respondents shall be at liberty to withdraw 50% of the

said amount on their furnishing an undertaking on oath to the

effect that if the appellant ultimately succeeds in the appeal, the

said amount shall be refunded by them alongwith interest @ 9%

per annum from the date of withdrawal till refund. The remaining

50% of the award amount be invested in FDR of a Nationalised

Bank initially for a period of one year which shall be renewed from

time to time.

(NARENDRA SINGH DHADDHA),J Jatin/67

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