Rajasthan High Court - Jaipur
Union Of India Through General Manager vs Ajeet Singh S/O Shri Amar Singh on 8 January, 2020
Author: G R Moolchandani
Bench: G R Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Miscellaneous Appeal No. 1857/2019
Union Of India Through General Manager
----Appellant
Versus
Ajeet Singh S/o Shri Amar Singh
----Respondent
For Appellant(s) : Mr. Dhoop Singh Poonia For Respondent(s) :
HON'BLE MR. JUSTICE G R MOOLCHANDANI Order 08/01/2020 Heard.
Admit.
Issue notice to the respondent/s, returnable by four weeks time.
Meanwhile execution of impugned award passed by The Railway Claim Tribunal Jaipur Bench, is stayed subject to the condition that the appellant insurance company shall deposit the award amount within one month's time from today with the court below, upon such deposit being made, the respondent/claimant shall be at liberty to withdraw 50% out of the said deposit on his furnishing a solvent surety and undertaking before the court below to the effect that if the appellant/non-claimant ultimately succeeds in the appeal, the said amount shall immediately be returned and deposited back with interest @ 6% per annum from the date of withdrawal, the remaining 50% of the deposited amount be invested in FDR in a nationalized bank for a period of one year, which shall be renewed from time to time.
List accordingly.
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