Rajasthan High Court - Jaipur
Smt Saroj Devi And Others vs Smt Karuna on 30 May, 2011
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER (1) S.B. Civil Misc. Stay Application No. 1632/2011 In S. B. Civil First Appeal No. 331/2011 Mahendra Singh & Another Vs. Smt. Karuna. With (2) S.B. Civil Misc. Stay Application No. 1208/2011 In S.B. Civil First Appeal No. 233/2011 Smt. Saroj Devi & Others Vs. Smt. Karuna. With (3) S.B. Civil Misc. Stay Application No. 1209/2011 In S.B. Civil First Appeal No. 234/2011 Pratap Singh & Others Vs. Smt. Karuna. With (4) S.B. Civil Misc. Stay Application No. 1210/2011 In S.B. Civil First Appeal No. 235/2011 Pratap Singh & Others Vs. Smt. Karuna. With (5) S.B. Civil Misc. Stay Application No. 1211/2011 In S.B. Civil First Appeal No. 236/2011 Man Singh & Others Vs. Smt. Karuna. With (6) S.B. Civil Misc. Stay Application No. 1213/2011 In S.B. Civil First Appeal No. 237/2011 Smt. Saroj Devi & Others Vs. Smt. Karuna. With (7) S.B. Civil Misc. Stay Application No. 1633/2011 In S.B. Civil First Appeal No. 332/2011 Phoolwati & Others Vs. Smt. Karuna. With (8) S.B. Civil Misc. Stay Application No. 1635/2011 In S.B. Civil First Appeal No. 333/2011 Jal Singh Vs. Smt. Karuna. DATE OF ORDER: 30.05.2011 Hon'ble Mr. Narendra Kumar Jain,J. Mr. G.K. Garg, Senior Counsel with Ms. Anita, Agarwal and Mr. Manish Priyadarshi, for the appellants. Mr. J.P. Goyal, Senior Counsel with Ms. Manisha Surana, for the respondent.
Heard learned counsel for the parties on the stay applications in all the appeals. Since common point is involved in all the cases and respondent in all the cases is one, therefore, stay applications are being disposed off by this common order. Learned counsel for both the parties after arguing the case at length agreed to dispose off the stay applications on following terms and conditions:
(i) Operation of impugned judgments and decrees passed by court below shall remain stayed during pendency of the appeals, provided the appellants pay/deposit a total sum of Rs. 15,00,000/-(Rupees Fifteen Lakhs Only) of all the cases/appeals within a period of three months from today with the clear understanding that the payment of the said amount will not prejudice the rights of plaintiff-respondent in any manner whatsoever.
(ii) Both the parties are also directed not to alienate the disputed property and to maintain status-quo in respect of disputed property during pendency of the appeals.
(iii) Plaintiff-respondent shall furnish an undertaking in this Court for restitution of the said amount of Rs. 15,00,000/-(Rupees Fifteen Lakhs Only) with interest @ 8% per annum, in case the appeals are allowed.
With the aforesaid terms, conditions and directions, stay applications of all first appeals stand disposed off. A copy of this order be placed on record in each connected file.
(Narendra Kumar Jain),J.
Manoj.