Assistant Engineer (Rural), ... vs Bajranglal S/O Dungaram
2023 Latest Caselaw 850 Raj/2

                                                 HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                             BENCH AT JAIPUR

                                                       S.B. Civil First Appeal No. 34/2023
                                    Assistant Engineer (Rural), Ajmer Vidyut Vitran Nigam Limited,
                                                                                                       ----Appellant
                                                                         Versus
                                    Bajranglal S/o Dungaram
                                                                                                     ----Respondent

For Appellant(s) : Mr. Ishan Kumawat For Respondent(s) :

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 19.9.2022 passed by the District Judge,

Sikar in Civil Regular Suit (Fatal) No.74/2019 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 65.

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