Sadhu Ram vs Nasib Chand
2024 Latest Caselaw 8111 P&H

Punjab-Haryana High Court

Sadhu Ram vs Nasib Chand on 18 April, 2024

            141                                                       2024:PHHC:052036
                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                     AT CHANDIGARH
                                                                         RSA-2173-1992
                                                         Date of Decision: April 18, 2024

            SADHU RAM                                                    ........Appellant
                                                Versus
            NASIB CHAND                                                ........Respondent

            CORAM:             HON'BLE MR. JUSTICE HARKESH MANUJA

            Present:Mr. Vinay Kumar Begra, Advocate for
                    Mr. Deepak Agnihotri, Advocate for the appellant.
                    Mr. DR Mahajan, Advocate for respondent.
                                         ****
            HARKESH MANUJA, J. (ORAL)

By way of present appeal, challenge has been laid to the judgments and decrees dated 26.07.1988 and 27.07.1992 passed by the Courts below whereby, a suit for possession by way of partition filed at the instance of respondent-plaintiff has been decreed whereby, the preliminary decree for possession has been passed in favour of respondent-plaintiff while declaring him to be entitled for half share of property in question.

2. Learned counsel appearing for both the parties submit that neither of their clients is in touch with them despite having made all sincere efforts. It appears that neither of the parties is interested in pursuing the present appeal, as such, the present appeal is dismissed for want of prosecution.

3. The appellant-defendant shall however be at liberty to seek revival of the present appeal, in case any cause survives in his favour.

4. A copy of this order be served upon both the parties through Registry of this Court.

            18.04.2024                                        (HARKESH MANUJA)
            Tejwinder                                              JUDGE
                                    Whether speaking/reasoned   Yes/No
                                       Whether Reportable       Yes/No