Ajmer Vidyut Vitran Nigam Ltd vs Smt. Mankanwar W/O Late Mohan ...
2023 Latest Caselaw 849 Raj/2

                                                HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                            BENCH AT JAIPUR

                                                      S.B. Civil First Appeal No. 675/2022
                                    Ajmer Vidyut Vitran Nigam Ltd.,
                                                                                                      ----Appellant
                                                                        Versus
                                    Smt. Mankanwar W/o Late Mohan Singh Bhati,
                                                                                                    ----Respondent

For Appellant(s) : Mr. Ribhu Dutt, Adv.

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order

25/01/2023

Heard.

Admit.

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

application.

In the meantime, operation/execution of the impugned

judgment and order dated 20.07.2022 passed by the District

Judge, Sikar in Civil Regular Suit (Fatal) No.17/2018 is stayed on

condition that the appellant shall deposit entire decretal amount

with the trial court 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 @ 6% per annum from the date of

withdrawal till refund. The remaining 50% of the decretal 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

Brijesh/64

Powered by TCPDF (www.tcpdf.org)