AJMER VIDHYUT VITARAN NIGAM LIMITED Vs. BHIMA

JUDGEMENT

(1.) Matter comes up on an application filed on behalf of appellants seeking stay on execution of the impugned judgment and decree, or in the alternative extending time period for deposition of requisite amount in compliance of order dt. 21st of April, 2014.

(2.) With the consent of learned counsel for the parties, appeal is heard finally at this stage.

(3.) By the instant first appeal, appellants have assailed legality and propriety of judgment and decree dt. 6th of January, 2014, passed by District Judge, Banswara (for short, 'learned trial Court'), whereby learned trial Court has partly decreed the suit of respondents under Sec. 1-A of the Fatal Accidents Act, 1855 (for short, 'Act') and awarded damages to them.