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Judgment
Vinod Kumar Bharwani, J
Admit.
Issue notice of the First appeal as well as of the stay application also. Rule is made returnable in four weeks.
Heard on stay application.
Having regard to the facts and circumstances of the case, it is considered appropriate and hence ordered that in the meanwhile, if the appellants deposit 50% of the decreetal amount, along with the interest as mentioned in the impugned judgment and decree dated 15.09.2021 before the learned trial Court within a period of one month from today, the recovery of the remaining decreetal amount under the impugned judgment and decree shall remain stayed.
The deposited amount may be disbursed to the respondents in the manner and proportion as contemplated in the impugned judgment and decree with an undertaking that if the appellants in the present appeal succeed, they shall refund the same along with interest in accordance with law.
It is further made clear that the amount previously deposited by the appellant, if any, shall be adjusted towards the said amount.