Raj Rani vs Tarsem Lal
2024 Latest Caselaw 7576 P&H

Punjab-Haryana High Court

Raj Rani vs Tarsem Lal on 9 April, 2024

                                    Neutral Citation No:=2024:PHHC:048357



DAILY LOK ADALAT                                         BENCH NO.5
                                                     2024:PHHC:048357
                                                                    507

RSA-874-2002
RAJ RANI VS TARSEM LAL

Present:    Jasvir Kaur maternal grand daughter
            of appellant Raj Rani,
            Inderjit Singh-son in person.

            None for the respondent.

                               ***

Suit of the appellant was decreed by the learned Trial Court.

Against the judgment and decree, the defendant-Tarsem Lal along with his

family members came in appeal. The first appeal was allowed partly with

regard to certain portion of house claimed to be purchased vide sale deed

Ex. D1. Against the judgment and decree of the learned First Appellate

Court dated 07.11.2001, the plaintiff approached the Hon'ble High Court

through the present appeal. The Hon'ble High Court while issuing notice of

motion was pleased to stay the operation of judgment vide order dated

06.03.2002. Upon service of notice, Mr. B.S. Sidhu, Advocate caused

representation on behalf of the respondent. Thereafter, vide order dated

07.04.2003, the Hon'ble High Court while admitting the appeal extended

the interim order till further orders with further direction to the parties to

maintain status qua the property in dispute.

The matter came up before the Lok Adalat on 06.03.2024 and

the parties were directed to appear in person.

In pursuance thereto Jasvir Kaur w/o Late Sukhdev Singh,

maternal grand daughter of appellant-Raj Rani has caused appearance

before us today and stated that she is residing in the propoerty in question

as owner in view of the Will allegedly executed by the appellant-Raj Rani.

She states that Raj Rani had a daughter who died during the lifetime of

Raj Rani. Now during the pendency of the present appeal, appellant Raj

Rani has since died on 23.07.2006 as per death certificate furnished by

the Jasvir Kaur. As per the office report, Ram Swarup-respondent No.2

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Neutral Citation No:=2024:PHHC:048357

has been residing out of country whereas Tarsem Lal-respondent No.1 is

not residing at the given address.

In view of the above, we feel that no purpose shall be achieved

in keeping the appeal on board.

In these circumstances, file be consigned to the record room

with liberty to the parties to revive the same as and when an application in

this regard is filed.

A copy of this order be sent to the respondents' at the address

furnished in the memo of parties.

(Jitendra Chauhan) PRESIDENT

(R.P. Nagrath) MEMBER April 09, 2024 poonam

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